Subodh Sinha vs State Of Chhattisgarh
2025 Latest Caselaw 3121 Chatt

Chattisgarh High Court

Subodh Sinha vs State Of Chhattisgarh on 19 June, 2025

                                                      1




                                                                        2025:CGHC:25677

                                                                                           NAFR


                         HIGH COURT OF CHHATTISGARH AT BILASPUR


                                         WPS No. 5106 of 2025

           1 - Subodh Sinha S/o. Balmukund Prasad Sinha Aged About 58 Years
           Occupation - Teacher L.B. (T), Govt. Middle School, Ambikapur, R/o. Saksharta
           Marg Ambikapur, Tahsil - Ambikapur, District - Surguja (C.G.)
                                                                         --- Petitioner(s)

                                                   versus

           1 - State Of Chhattisgarh Through Its Secretary, School Education Department,
           E And T, Mahanadi Bhawan, Nava Raipur, District - Raipur (C.G.)

           2 - Secretary Panchayat And Rural Development, Mahanadi Bhawan, Nava
           Raipur, Atal Nagar, District - Raipur (C.G.)

           3 - District Education Officer Surguja, District - Surguja (C.G.)

           4 - Block Education Officer Ambikapur, District - Surguja (C.G.)

           5 - Janpad Panchayat Surguja, Through Its Chief Executive Officer, District -
           Surguja (C.G.)

           6 - Collector Surguja, District - Surguja (C.G.)
                                                                                  ... Respondent(s)

(Cause title taken from Case Information System)

For Petitioner(s) : Mr. Nishi Kant Sinha, Advocate

For Respondent(s)/State : Mr. Ajit Singh, Govt. Advocate

Hon'ble Shri Justice Ravindra Kumar Agrawal

Order on Board VEDPRAKASH DEWANGAN

19/06/2025

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