Smt. Kuleshwari Sahasi vs State Of Chhattisgarh
2025 Latest Caselaw 3048 Chatt

Chattisgarh High Court

Smt. Kuleshwari Sahasi vs State Of Chhattisgarh on 16 June, 2025

                                                          1




                                                                         2025:CGHC:24298

                                                                                         NAFR


                                HIGH COURT OF CHHATTISGARH AT BILASPUR


                                              WPS No. 4517 of 2025

                   1 - Smt. Kuleshwari Sahasi W/o Shri Devendra Sahasi Aged About 41 Years
                   Working As Headmaster, Govt. Primary School, Randha, Block - Keshkal,
                   District - Kondagaon (C.G.)
                                                                          --- Petitioner(s)

                                                       versus

                   1 - State Of Chhattisgarh Through The Secretary, School Education
                   Department, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur (C.G.)

                   2 - The Secretary Government Of Chhattisgarh, Panchayat And Rural
                   Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa
                   Raipur                                                           (C.G.)

                   3 - The District Education Officer Kondagaon, District - Kondagaon (C.G.)

                   4 - The Chief Executive Officer Zila Panchayat, Kondagaon, District -
                   Kondagaon                                                     (C.G.)

                   5 - The Block Education Officer Keshkal, District - Kondagaon (C.G.)
                                                                                --- Respondent(s)

(Cause title taken from Case Information System)

For Petitioner : Mr. Sanjeev Kumar Sahu, Advocate For Respondents/State : Mr. Kanwaljeet Singh Saini, Panel Lawyer

Hon'ble Shri Justice Ravindra Kumar Agrawal Digitally

Order on Board signed by VEDPRAKASH VEDPRAKASH DEWANGAN DEWANGAN Date:

2025.06.16 19:22:57 +0530

16/06/2025

1. The claim of the petitioner in the present petition is with regard to grant of

1st and 2nd Kramonnati Vetanman.

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 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 petitioner is

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

petitioner 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 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 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 petitioner on its own merits.

6. With this observation, the present writ petition stand disposed of.

Sd/-

(Ravindra Kumar Agrawal) Judge ved