Chattisgarh High Court
Mrs. Saranya Ritesh vs State Of Chhattisgarh on 9 July, 2025
1
2025:CGHC:31745
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 5812 of 2025
1 - Mrs. Saranya Ritesh W/o Mr. C.B. Ritesh Aged About 38 Years Post
Lecturer (Local Body), Posted At Govt. Higher Secondary School, Pachari,
Block Tilda, District Raipur Chhattisgarh.
2 - Mrs. Bhumisuta Choudhary W/o Mr. Ramkumar Choudhary Aged About 47
Years Post Lecturer (Local Body), Posted At Govt. Higher Secondary School,
Pachari, Block Tilda, District Raipur Chhattisgarh.
3 - Mrs. Veena Thakur W/o Mr. Mukund Singh Thakur Aged About 50 Years
Post Lecturer (Local Body), Posted At Govt. Higher Secondary School, Kanki,
Block Tilda, District Raipur Chhattisgarh.
4 - Mrs. Hempushpa Ratre W/o Mr. Maniram Ratre Aged About 37 Years Post
Lecturer (Local Body), Posted At Govt. Higher Secondary School,
Kharprikala, Block Tilda, District Raipur Chhattisgarh.
5 - Mrs. Poonam Ran Verma W/o Mr. Pawan Kumar Verma Aged About 40
Years Post Lecturer (Local Body), Posted At Govt. Higher Secondary School,
Khaprikala, Block Tilda, District Raipur Chhattisgarh.
6 - Mrs. Shareka Khan W/o Mr. Firoz Khan Aged About 39 Years Post
Lecturer (Local Body), Posted At Govt. Higher Secondary School, Pachari,
Block Tilda, District Raipur Chhattisgarh.
7 - Mrs. Aradhana Bahuguna W/o Mr. Avijit Bahuguna Aged About 43 Years
Post Lecturer (Local Body), Posted At Govt. Higher Secondary School,
Pachari, Block Tilda, District Raipur Chhattisgarh.
8 - Ashok Kumar Kosle S/o Mr. Sekhva Ram Kosle Aged About 52 Years Post
Lecturer (Local Body), Posted At Govt. Higher Secondary School, Pachari,
Block Tilda, District Raipur Chhattisgarh.
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through Its Secretary, School Education
Department, Mahanadi Bhawan Naya Raipur, District Raipur Chhattisgarh.
Digitally
signed by
VEDPRAKASH
VEDPRAKASH DEWANGAN
DEWANGAN Date:
2025.07.10
18:08:34
+0530
2
2 - Secretary Panchayat And Rural Development Department Mahanadi
Bhawan, Naya Raipur District Raipur Chhattisgarh.
3 - Director Lok Shikshan, Chhattisgarh, Block C Indravati Bhavan, Atal
Nagar, Raipur.
4 - District Education Officer District Raipur Chhattisgarh.
... Respondent(s)
(Cause title taken from Case Information System)
For Petitioner(s) : Mr. Parag Kotecha, Advocate
For Respondent(s)/State : Mr. Kanwaljeet Singh Saini, Panel Lawyer
Hon'ble Shri Justice Ravindra Kumar Agrawal
Order on Board
09/07/2025
1. By way of this petition, the petitioners have sought the following
relief(s):-
"(i) The Hon'ble Court may kindly be please to
direct respondents to consider the case of
petitioners for grant of I st Kramonnati Vetanman,
from the date when petitioners have completed 10
years of service from the initial date of
appointment and grant all consequential, arrears &
other benefit to the petitioners flowing from the
grant of 1 st Karamonnati.
(ii) Any other relief which this Hon'ble Court deems
fit-and proper under the facts and circumstances of
the case may also be passed in favour of the
petitioner and the cost of the petition may be
awarded in favour of the petitioner."
2. The claim of the petitioners is with regard to grant of Kramonnati
Vetanman after completion of 10 years and 20 years of their service.
Learned counsel for the petitioners submits that with regard to award of
Kramonnati Vetanman some circular has also been issued by the
respondent-State. Apart from this, Division Bench of this Court in case
of "Smt. Sona Sahu v. State of Chhattisgarh and others", in W.A.
No. 261 of 2023 has also consider the identical issue. Petitioners are
also entitle for first Kramonnati Vetanman and second Kramonnati
Vetanman. He further submits that at present this petition may be
disposed of with liberty to the petitioners to make a representation to
the respondents/competent authority in light of order passed by this
Court in W.A. No. 261 of 2023 dated 28/02/2024.
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 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 competent authority annexing all relevant documents
and judgment of this Court passed in W.A. No. 261 of 2023. On such
representation being made, it is expected that the
respondents/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 W.A. No. 261 of 2023 within further
period of 04 months from the date of receipt of such representation. It
is made clear that this Court has not expressed any opinion on merits
of this case, it is for the respondent authorities to consider the claim of
petitioners on its own merits.
5. With the aforesaid observation(s) and direction(s), the instant petition is
hereby disposed of.
Sd/-
(Ravindra Kumar Agrawal)
Judge
ved
