Chattisgarh High Court
Balbhadra Dewangan vs The State Of Chhattisgarh on 2 July, 2025
Digitally signed by
V PADMAVATHI
Date: 2025.07.03
15:28:01 +0530
2025:CGHC:30090
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 5971 of 2025
1 - Balbhadra Dewangan S/o Mr. Suraj Ram Dewangan Aged About 52 Years Post
Teacher Local Body, Posted At Govt. Upper Primary School, Naumunjmeta, Block
Narayanpur, Distt. Narayanpur Chhattisgarh
2 - Mrs. Khileshwari Dewangan W/o Mr. Balbhadra Dewangan Aged About 47 Years
Post Teacher Local Body, Posted At Govt. Upper Primary School, Dumartarai, Block
Narayanpur, Distt. Narayanpur Chhattisgarh
3 - Jagat Ram Netam S/o Late Mr. Sannuram Netam Aged About 48 Years Post
Teacher Local Body, Posted At Govt. Upper Primary School Murnar, Block Orchha,
Distt. Narayanpur Chhattisgarh
4 - Jaylal Korram S/o Late Mr. Mura Ram Korram Aged About 42 Years Post Teacher
Local Body, Posted At Govt. Balak Ashram Murnar Block Orchha, Distt. Narayanpur
Chhattisgarh
5 - Vidya Sagar Usendi S/o Late Mr. Miriya Ram Usendi Aged About 55 Years Post
Teacher Local Body, Posted At Govt. Upper Primary School Kodoli, Block Orchha,
Distt. Narayanpur Chhattisgarh
... Petitioner(s)
versus
1 - The State Of Chhattisgarh Through Its Secretary, School Education Department,
Mahanadi Bhawan Naya Raipur, Distt. Raipur Chhattisgarh
2 - Secretary Panchayat And Rural Development Department Mahanadi Bhawan,
Naya Raipur Distt. Raipur Chhattisgarh
3 - Director Lok Shikshan, Chhattisgarh, Block C, Indravati Bhavan, Atal Nagar,
Raipur Chhattisgarh
4 - District Education Officer District Narayanpur Chhattisgarh
...Respondents
(Cause title is taken from the CIS)
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For Petitioners : Shri Parag Kotecha, Advocate
For Respondents/State : Ms Anuja Sharma, PL
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Hon'ble Shri Justice Ravindra Kumar Agrawal
Order on Board
02.07.2025
Wps 5971 of 2025
1. The claim of the petitioners in this petition is with regard to grant of
Kramonnati Vetanman/ Time Pay Scale.
2. Learned counsel for the petitioners would submit that with regard to
award of the Time Pay Scale, some Circular has been issued by the
respondent/State. Apart from this, Division Bench of this Court in case of Smt
Sona Sahu Vs State of Chhattisgarh and others in WA-261 of 2023 has also
considered the identical issue. Petitioners are also entitled for the Kramonnati
Vetanman / Time Pay Scale. He further submits that at present this petition
may be disposed of with liberty to the petitioners to make a representation to
the competent authority in light of order passed by this Court in WA-261 of
2023.
3. Learned State counsel opposes the submissions made by learned
counsel for the petitioners.
4. Be that as it may, looking to the limited prayer made by the learned
counsel for petitioners, this petition, at this stage, is disposed of permitting the
petitioners to make representation raising all grounds as raised in this writ
petition to the respondents concerned/ competent authority, annexing all
relevant documents, and judgment of this Court passed in WA-261 of 2023.
On such representation being made, it is expected that the respondents
concerned/competent authority shall consider the same in accordance with
law, considering the Circular(s) issued in this regard, in light of judgment of
this Court in WA-261 of 2023 within further period of four months from the date
of receipt of such representation.
Wps 5971 of 2025
5. It is made clear that this Court has not expressed any opinion on merits
of this case, and it is for respondents concerned to consider the claim of
petitioners on its own merits.
6. With this observation, the writ petition stands disposed of.
Sd/-
(Ravindra Kumar Agrawal)
JUDGE
padma
