Chattisgarh High Court
Preeti Tiwari vs State Of Chhattisgarh on 23 June, 2025
Digitally signed by
V PADMAVATHI
Date: 2025.06.25
10:14:47 +0530
2025:CGHC:27117
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 5603 of 2025
1 - Preeti Tiwari W/o Anand Kumar Tiwari Aged About 43 Years Posted And Working As
Head Master At Govt. Middle School Baima Nagoi, Block- Bilha, District Bilaspur,
Chhattisgarh.
2 - Manju Jaiswal W/o Alok Kumar Jaiswal Aged About 58 Years Posted And Working As
Teacher (L.B.) At Govt. Middle School Baima Nagoi, Block- Bilha, District Bilaspur,
Chhattisgarh.
3 - Usha Devi Jagat W/o Vijay Kumar Jagat Aged About 50 Years Posted And Working As
Teacher (L.B.) At Govt. Middle School Baima Nagoi, Block- Bilha, District Bilaspur,
Chhattisgarh. ... Petitioner(s)
versus
1 - State Of Chhattisgarh Through The Secretary, School Education Department, Mahanadi
Bhawan, Atal Nagar, Nawa Raipur, Chhattisgarh.
2 - State Of Chhattisgarh Through Its Secretary, Panchayat And Rural Development
Department, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur, Chhattisgarh.
3 - Director Directorate Of Public Instruction, Ndrawati Bhawan, Atal Nagar, Naya Raipur,
Chhattisgarh.
4 - District Education Officer Bilaspur, District Bilaspur, Chhattisgarh.
5 - Chief Executive Officer Zila Panchayat, Bilaspur, District Bilaspur, Chhattisgarh.
6 - Block Education Officer Block Bilha, District Bilaspur, Chhattisgarh.
7 - Chief Executive Officer, Janpad Panchayat Bilha, District Bilaspur, Chhattisgarh.
... Respondents
(Cause title is taken from the CIS)
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For Petitioners : Shri Pramod Ramteke, Advocate
For Respondents/State : Shri Ajit Singh, GA
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Hon'ble Shri Justice Ravindra Kumar Agrawal
Order on Board
23.06.2025
1. The claim of the petitioners in this petition is with regard to grant of Kramonnati
Vetanman/ Time Pay Scale.
Wps 5603 of 2025
2. Learned counsel for the petitioners would submit that with regard to award of
the Time Pay Scale, some Circular has been issued by the respondent/State. Apart
from this, Division Bench 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.
Petitioners are also entitled for the Kramonnati Vetanman / Time Pay Scale. He
further submits that at present this petition may be disposed of with liberty to the
petitioners to make a representation to the 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 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 this writ petition to the
respondents concerned/ 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 concerned/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 concerned to consider the claim of petitioners on its
own merits.
6. With this observation, the writ petition stands disposed of.
Sd/-
(Ravindra Kumar Agrawal)
JUDGE
padma
