Chattisgarh High Court
Smt Pritibala Sahu vs State Of Chhattisgarh on 9 June, 2025
1
2025:CGHC:22712
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 3560 of 2025
1 - Smt Pritibala Sahu W/o Shri Sudama Das Sahu Aged About 37 Years
Working As Head Master And Posted At Govt. Primary School Pasaud,
Block Doundilohara, District Balod Chhattisgarh
2 - Parmanand Singh Sahu S/o Shri Drigpal Sigh Sahu Aged About 49
Years Working As Assistant Teacher (L.B.) And Posted At Govt. Primary
School Alikhunta, Block Doundilohara, District Balod Chhattisgarh
3 - Dileshwari Sahu W/o Shri Parmanand Singh Sahu Aged About 45 Years
Working As Head Master (L.B.) And Posted At Govt. Primary School
Khairidih, Block Doundilohara, District Balod Chhattisgarh
4 - Bhuwan Lal Dewangan S/o Shri Ishwar Ram Dewangan Aged About 42
Years Working As Head Master And Posted At Govt. Primary School
Amapara Sanjari, Block Doundilohara, District Balod Chhattisgarh
5 - Kirtan Lal Sahu S/o Shri Kanwal Singh Sahu Aged About 57 Years
Working As Head Master And Posted At Govt. Primary School Mangchuwa,
Block Doundilohara, District Balod Chhattisgarh
6 - Prem Sharma D/o Shri Shiva Dayal Sharma Aged About 48 Years
Working As Teacher (L.B.) And Posted At Govt. Middle School Rivagahan,
Block Doundilohara, District Balod Chhattisgarh
VEDPRAKASH
DEWANGAN 7 - Smt Vimala Tandan W/o Shri Panna Lal Tandan Aged About 43 Years
Digitally signed by
VEDPRAKASH
DEWANGAN
Date: 2025.06.10
17:25:11 +0530
2
Working As Teacher (L.B.) And Posted At Govt. Primary School Gahira
Nawagaon, Block Doundilohara, District Balod Chhattisgarh
8 - Miss Lata Sahu D/o Shri Manna Lal Sahu Aged About 40 Years Working
As Assistant Teacher (L.B.) And Posted At Govt. Primary School Kotera,
Block Doundilohara, District Balod Chhattisgarh
9 - Yogesh Kumar Kosria S/o Shri Pardeshi Ram Kosria Aged About 45
Years Working As Head Master And Posted At Govt. Primary School
Bendarchuwa, Block Doundilohara, District Balod Chhattisgarh
10 - Smt Mamta Soneshwar W/o Shri Tumesh Das Someshwar Aged About
36 Years Working As Head Master And Posted At Govt. Primary School
Kanjeli, Block Doundi, District Balod Chhattisgarh
11 - Tumesh Das Soneshwar S/o Shri Jagdish Prasad Soneshwar Aged
About 42 Years Working As Head Master And Posted At Govt. Primary
School Keshopur, Block Doundi, District Balod Chhattisgarh
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through Secretary, Department Of School
Education, Mahanadi Bhawan, Mantralaya New Raipur, District Raipur
Chhattisgarh
2 - Director Directorate Of Chhattisgarh Public Instruction, Indravati
Bhawan, Naya Raipur, District Raipur Chhattisgarh
3 - Director Panchayat And Social Welfare Indravati Bhawan, Naya Raipur,
District Raipur Chhattisgarh
4 - Chief Executive Officer Jila Panchyat Balod District Balod Chhattisgarh
5 - District Education Officer Balod District Balod Chhattisgarh
... Respondent(s)
(Cause title taken from Case Information System)
For Petitioners : Mr. Vinod Kumar Sharma, Advocate
For Respondents/State : Ms. Anuja Sharma, Panel Lawyer
Hon'ble Shri Justice Ravindra Kumar Agrawal
Order on Board
09/06/2025
1. Heard Mr. Vinod Kumar Sharma, learned counsel for the petitioners
as well as Ms. Anuja Sharma, Panel Lawyer for the State/
respondents.
2. By this petition, this petitioners have sought following relief(s):
"10.1 That, this Hon'ble Court may kindly be pleased to direct the
respondent to consider representation and grant benefit of time
bound pay scale on completion of 10 years of service with arrears
and interest of 18% within stipulated time, in the interest of justice."
3. Learned counsel for the petitioners submits that the claim of the
petitioners is with regard to grant of Kramonnati Vetanman after
completion of 10 years of their service. Learned counsel for the
petitioners further submits that with regard to grant of Kramonnati
Vetanman some circular has also 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 W.A. No. 261
of 2023 has also considered the identical issue. The petitioners are
also entitle for first Kramonnati Vetanman and second Kramonnati
Vetanman. He further submits that at present this petition may be
disposed of with liberty to the petitioners to make a representation to
the respondents No. 2 & 3/competent authority in light of order
passed by this Court in W.A. No. 261 of 2023 dated 28/02/2024.
4. The prayer of the learned counsel for the petitioners has been
opposed by the learned State counsel.
5. Be that as it may, looking to the limited prayer made by 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 before respondents No. 2 & 3/competent
authority annexing all relevant documents and judgment of this Court
passed in W.A. No. 261 of 2023. On such representation being
made, it is expected that the respondents No.2 & 3/competent
authority shall consider and decide the same, subject to verification
of the records, in accordance with law considering the circular(s)
issued in this regard, in light of judgment of this Court in W.A. No.
261 of 2023 within further period of 04 months from the date of
receipt of such representation. It is made clear that this Court has not
expressed any opinion on merits of this case, it is for the respondents
No. 2 & 3 to consider the claim of petitioners on its own merits.
6. With this observation, the present writ petition stands disposed of.
Sd/-
(Ravindra Kumar Agrawal)
Judge
ved
