Chattisgarh High Court
Smt. Seema Thakur vs State Of Chhattisgarh on 10 June, 2025
2025:CGHC:22937
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 3628 of 2025
Smt. Seema Thakur W/o Late Rajesh Thakur Aged About 47 Years Presently Posted
As Lecturer (L.B.) In Swami Atmanand English Medium School, Kharsiya, Distt-
Raigarh (C.G.) ... Petitioner(s)
versus
1 - State Of Chhattisgarh Through The Secretary, Department Of School Education,
Mantralaya, Mahanadi Bhawan, Atal Nagar Naya Raipur, District Raipur (C.G.)
2 - The Secretary Department Of Panchayat And Rural Development, Mantralaya,
Mahanadi Bhawan, Atal Nagar Naya Raipur, District Raipur (C.G.)
3 - The Secretary Department Of Finance, Mahanadi Bhawan, Atal Nagar Naya
Raipur, District- Raipur (C.G.)
4 - Director Directorate Of Public Instruction, Indrawati Bhawan, Atal Nagar Naya
Raipur, District Raipur (C.G.)
5 - Commissioner Cum Director Directorate Of Panchayat, Indrawati Bhawan, Atal
Nagar Naya Raipur, District Raipur (C.G)
6 - District Education Officer Raigarh, District Raigarh (C.G.)
7 - Block Education Officer Kharsiya, District Raigarh (C.G.)
8 - Chief Executive Officer Zila Panchayat, Raigarh, District Raigarh (C.G.)
... Respondents
(Cause title is taken from the CIS)
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For Petitioner : Ms Akanksha Singh, Advocate
For Respondents/State : Shri KS Saini, PL
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Hon'ble Shri Justice Ravindra Kumar Agrawal
Order on Board
10.06.2025
1. The claim of the petitioner in this petition is with regard to grant of 1 st and 2nd
Kramonnati Vetanman.
Wps 3628 of 2025
2. Learned counsel for the petitioner would submit that with regard to award of the
1st and 2nd Kramonnati Vetanman, some Circular has been issued by the
respondent/State. Apart from this, Division 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. Petitioner is also entitled for the 1 st and 2nd Kramonnati Vetanman.
He further submits that at present this petition may be disposed of with liberty to the
petitioner to make a representation to respondents-1, 4 and 6/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 petitioner.
4. Be that as it may, looking to the limited prayer made by the learned counsel for
petitioner, this petition, at this stage, is disposed of permitting the petitioner to make
representation raising all grounds as raised in this writ petition to respondents- 1, 4
and 6/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- - 1, 4 and 6/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.
5. It is made clear that this Court has not expressed any opinion on merits of this
case, and it is for respondents- 1, 4 and 6 to consider the claim of petitioner on its
own merits.
6. With this observation, the writ petition stands disposed of.
Sd/-
(Ravindra Kumar Agrawal)
JUDGE
padma
