Chattisgarh High Court
Gajju Kumar Ogre vs State Of Chhattisgarh on 9 June, 2025
1
2025:CGHC:22713
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 3588 of 2025
1 - Gajju Kumar Ogre S/o Ramphal Ogre Aged About 43 Years Presently
Working As Head Master (Primary School) At Govt. Primary School,
Andhiyaripara, Block Bilha, District - Bilaspur (C.G.)
2 - Pawan Singh Maravi S/o Kanhai Maravi Aged About 42 Years Presently
Working As Head Master (Primary School) At Govt. Primary School,
Kasiyapara, Block Bilha, District - Bilaspur (C.G.)
3 - Baratu Ram Gandharw S/o Visheshar Singh Gandharw Aged About 52
Years Presently Working As Head Master (Primary School) At Govt.
Primary School, Limha, Block Bilha, District-Bilaspur (C.G.)
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through 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.)
VEDPRAKASH
DEWANGAN
3 - Director Directorate Of Public Instruction, Indrawati Bhawan, Atal Nagar,
Digitally signed
by
VEDPRAKASH
Naya Raipur, District- Raipur (C.G.)
DEWANGAN
Date:
2025.06.10
17:28:18 +0530
2
4 - Commissioner Cum Director Directorate Of Panchayat, Atal Nagar,
Naya Raipur, District- Raipur (C.G.)
5 - District Education Officer Bilaspur, District- Bilaspur (C.G.)
6 - Block Education Officer Bilha, District- Bilaspur (C.G.)
7 - Chief Executive Officer Janpad Panchayat, Bilha, District- Bilaspur C.G.)
... Respondent(s)
(Cause title taken from Case Information System)
For Petitioners : Mr. Govind Dewangan, Advocate
For Respondents/State : Mr. Khulesh Sahu, Panel Lawyer
Hon'ble Shri Justice Ravindra Kumar Agrawal
Order on Board
09/06/2025
1. Heard Mr. Govind Dewangan, learned counsel for the petitioners as
well as Mr. Khulesh Sahu, 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 call for the entire records in relates to the case of
the petitioners from the possession of respondents
for its kind perusal.
10.2 That, this Hon'ble Court may kindly be pleased to
direct the respondents authority to consider the case
of the petitioners for grant of benefits of Kramonnati
Vetanman on completion of 10 years of services in
view/ light of the order passed by the Hon'ble Division
Bench of this Hon'ble Court in the case of Smt. Sona
Sahu Vs. State of Chhhattisgarh and others passed in
Writ Appeal No. 261/2023 on 28.02.2024 and also in
view of the circular / order dated 10.03.2017
(Annexure-P/2) issued by the State Government of
Chhattisgarh.
10.3 That, this Hon'ble Court may kindly further be
pleased to direct the respondents to give all the
consequential benefits to the petitioners including the
arrears of pay with interest @ 18% per annum from
the date of the completion of 10 years of services till
the actual payment of Kramonnati Vetanman within a
stipulated period of 30 days.
10.4 That, this Hon'ble Court may kindly be pleased to
disposed off the instant writ petition with the similar
line as ordered / passed in the case of Smt. Sona Sahu
Vs. State of Chhhattisgarh and others passed in Writ
Appeal No. 261/2023 on 28.02.2024
10.5 That, this Hon'ble Court may kindly be pleased to
grant any other relief/relief's in favour of the
petitioners, which the Hon'ble Court deemed fit & just
in the facts and circumstances of the case, including
awarding of the costs to the petitioner."
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
