Chattisgarh High Court
Narsingh Nagesh vs State Of Chhattisgarh on 12 June, 2025
1
2025:CGHC:23639
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 3875 of 2025
1 - Narsingh Nagesh S/o Shri Sujan Ram Nagesh Aged About 53 Years Posted
As Headmaster, At Govt. Primary School Salhe Bhatta, Block Mainpur, District -
Gariyaband (C.G.)
2 - Bholeswar Kashyap S/o Shri Keshaw Ram Kashyap Aged About 45 Years
Posted As Headmaster, At Govt. Primary School, Payalikhand , Block Mainpur,
District - Gariyaband (C.G.)
3 - Smt. Purnima Kashyap W/o Shri Bholeswar Kashyap Aged About 39 Years
Posted As Headmaster, At Govt. Primary School Naharpara Block Mainpur,
District - Gariyaband (C.G.)
4 - Laibano Ram Kharsail S/o Shri Durjan Ram Kharsail Aged About 48 Years
Posted As Teacher (L.B.) At Govt. Middle School Pipalkhunta Block Mainpur,
District - Gariyaband (C.G.)
5 - Jeevan Lal Nayak S/o Shri Gohatiya Ram Nayak Aged About 52 Years
Posted As Teacher (L.B.) At Govt. U.P.S. Dumaghat Block Mainpur District -
Gariyaband (C.G.)
6 - Lochan Ram Nagesh S/o Shri Jagat Ram Nagesh Aged About 50 Years
Posted As Teacher , (L.B.) At Govt. Middle School Sargiguda Block Mainpur,
District - Gariyaband (C.G.)
VEDPRAKASH
DEWANGAN
Digitally signed
by VEDPRAKASH
DEWANGAN
Date: 2025.06.13
19:08:18 +0530
2
7 - Bhooshan Singh Pande S/o Shri Nirakar Pande Aged About 40 Years Posted
As Asst. Teacher , (L.B.) At Govt. Primary School Potapara Block Mainpur,
District - Gariyaband (C.G.)
8 - Baijanti Diwan (Baijanti Komarra) D/o Shri Motiram Komarra Aged About 39
Years Posted As Teacher , (L.B.) At Govt. Middle School Chalnapadar Block
Mainpur, District - Gariyaband (C.G.)
... Petitioner(s)
versus
1 - State Of Chhattisgarh Thrrough 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 - Director Directorate Of Public Instruction, Indrawati Bhawan, Atal Nagar
Naya Raipur District- Raipur (C.G.)
4 - Commissioner Com Director Directorate Of Panchayat, Atal Nagar Naya,
Raipur District - Raipur (C.G.)
5 - District Education Officer Gariyaband District - Gariyaband (C.G.)
6 - Block Education Officer Mainpur District - Gariyaband (C.G.)
7 - Chief Executive Officer Zila Panchayat Gariyaband District - Gariyaband
(C.G.)
8 - Chief Executive Officer Janpad Panchayat Mainpur District - Gariyaband
(C.G.)
... Respondent(s)
(Cause title taken from Case Information System)
For Petitioners : Mr. Jeet Ram Patel, Advocate
For Respondents/State : Ms. Smita Jha, Panel Lawyer and Ms.
Anuja Sharma, Panel Lawyer
Hon'ble Shri Justice Ravindra Kumar Agrawal
Order on Board
12/06/2025
1. The claim of the petitioners in the present petition is with regard to grant
of 1st and 2nd Kramonnati Vetanman.
2. Learned counsel for the petitioners 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 Bench of this
Court in case of "Smt Sona Sahu v. State of Chhattisgarh and others"
in WA No. 261 of 2023 has also considered the identical issue. The
petitioners are also entitled for the 1st and 2nd Kramonnati Vetanman. He
further submits that at present, this petition may be disposed of with
liberty to the petitioners to make a representation to respondents/
competent authority in light of order passed by this Court in WA No. 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 the
writ petition to respondents/competent authority annexing all relevant
documents, and judgment of this Court passed in WA 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 WA No. 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
the case, and it is for respondents/competent authority to consider the
claim of petitioners on its own merits.
6. With this observation, the present writ petition stand disposed of.
Sd/-
(Ravindra Kumar Agrawal)
Judge
ved
