Chattisgarh High Court
Uttam Kumar Gendre vs State Of Chhattisgarh on 9 June, 2025
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2025:CGHC:22716
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 3660 of 2025
1 - Uttam Kumar Gendre S/o Bahur Das Gendre Aged About 45 Years
Presently Working As Teacher (L.B.) At Government English Medium
Middle School Lodhi Para Arang Block - Arang District - Raipur
Chhattisgarh
2 - Smt. Kamini Sharma W/o Vibhor Kumar Sharma Aged About 49 Years
Presently Working As Teacher (L.B.) At Government Middle School Rasni
Block - Arang District - Raipur Chhattisgarh
3 - Smt. Pushplata Chandrakar W/o Dilip Kumar Chandrakar Aged About 48
Years Presently Working As Teacher (L.B.) At Government Middle School
Bhilai Block - Arang District - Raipur Chhattisgarh
4 - Dilip Chandrakar S/o Mohar Singh Chandrakar Aged About 53 Years
Presently Working As Teacher (L.B.) At Government Middle School Akoli
Khurd Block - Arang District - Raipur Chhattisgarh
5 - Smt. Gunjeshwari Sahu W/o Chandrashekhar Sahu Aged About 38
Years Presently Working As Assistant Teacher (L.B.) At Government
English Primary School Banrasi Block - Arang District - Raipur Chhattisgarh
6 - Smt. Shipra Das W/o Ashok Das Aged About 44 Years Presently
Working As Teacher (L.B.) At Government Middle School Kosrangi Block -
VEDPRAKASH Arang District - Raipur Chhattisgarh
DEWANGAN
Digitally signed
by VEDPRAKASH
DEWANGAN
Date: 2025.06.10
17:29:26 +0530
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7 - Ashish Kumar Baghel S/o Lakhan Lal Baghel Aged About 40 Years
Presently Working As Teacher At Government Middle School Akolikala
Block - Arang District - Raipur Chhattisgarh
8 - Sudarshan Kumar Das S/o Late Sadanand Das Aged About 41 Years
Presently Working As Teacher At Government Middle School Bana Block -
Arang District - Raipur Chhattisgarh
9 - Aatmaram Nishad S/o Late Boharan Nishad Aged About 50 Years
Presently Working As Teacher (L.B.) At Government Middle School
Akolikhurd Block - Arang District - Raipur Chhattisgarh
10 - Narottam Singh Dhruw S/o Catru Ram Dhruw Aged About 47 Years
Presently Working As Teacher (L.B.) At Government Middle School
Akolikhurd Block - Arang District - Raipur Chhattisgarh
11 - Iashwar Das Manikpuri S/o Narottam Das Manikpuri Aged About 39
Years Presently Working As Assistant Teacher At Government Middle
School Govinda Block - Arang District - Raipur Chhattisgarh
12 - Smt. Rukmani S/o Ramadhar Aged About 56 Years Presently Working
Head Master At Government Primary School Akolikhurd Block - Arang
District - Raipur Chhattisgarh
13 - Smt. Sangita Patle W/o Poonam Chand Patle Aged About 45 Years
Presently Working As Teacher At Government Middle School Charauda,
Block - Arang District - Raipur Chhattisgarh
14 - Pokhan Lal Sahu S/o Jaichand Sahu Aged About 39 Years Presently
Working As Teacher At Government Middle School Akolikhurd Block - Arang
District - Raipur Chhattisgarh
15 - Smt. Kalpana Singh W/o Ritesh Singh Thakur Aged About 40 Years
Presently Working As Teacher At Government Middle School Paragaon
Block - Arang District - Raipur Chhattisgarh
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16 - Smt. Indu Chandrakar W/o Chaitanya Chandrakar Aged About 40
Years Presently Working As Assistant Teacher (L.B.) At Government
Primary School Gullu Block - Arang District - Raipur Chhattisgarh
17 - Chaitanya Chandrakar S/o Gopal Chandrakar Aged About 43 Years
Presently Working As Teacher At Government Middle School Paraskol
Block - Arang District - Raipur Chhattisgarh
18 - Smt. Indra Sahu W/o Budhdeshwar Prasad Sahu Aged About 43 Years
Presently Working As Head Master At Government Girls Primary School
Arang Block - Arang District - Raipur Chhattisgarh
19 - Budhdeshwar Prasad Sahu S/o Phool Singh Sahu Aged About 50
Years Presently Working As Lecturer At Government Higher Secondary
School Nisda Block - Arang District - Raipur Chhattisgarh
20 - Smt. Chameli Dhruw W/o Kumar Dhruw Aged About 45 Years
Presently Working As Head Master At Government Primary School Odka
Block - Arang District - Raipur Chhattisgarh
21 - Smt. Sawita Chandrakar W/o Ajay Kumar Chandrakar Aged About 40
Years Presently Working As Teacher (L.B.) At Government Bhgirathi Girls
Middle School Arang Block - Arang District - Raipur Chhattisgarh
22 - Smt. Rupkiran Gaharwal W/o Prem Shankar Gaharwal Aged About 44
Years Presently Working As Assistant Teacher (L.B.) At Government Girls
Primary School Arang Block - Arang District - Raipur Chhattisgarh
23 - Smt. Shanta Baghel W/o Bhagwat Das Baghel Aged About 52 Years
Presently Working As Head Master At Government Primary School
Ghumarabhata, Block - Arang District - Raipur Chhattisgarh
... Petitioner(s)
versus
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1 - State Of Chhattisgarh Through The Secretary, Department Of School
Education, Mantralaya, Mahanadi Bhawan, Atal Nagar Naya Raipur, District
: Raipur, Chhattisgarh
2 - The Secretary Department Of Panchayat And Rural Development
Mantralaya Mahanadi Bhawan, Atal Nagar Naya Raipur, District : Raipur,
Chhattisgarh
3 - Director Directorate Of Public Instruction Indrawati Bhawan Atal Nagar
Naya Raipur District Raipur Chhattisgarh
4 - Commissioner Cum Director Directorate Of Panchayat Atal Nagar Naya
Raipur District Raipur Chhattisgarh
5 - District Education Officer Raipur, District : Raipur, Chhattisgarh
6 - Block Education Officer Arang, District : Raipur, Chhattisgarh
7 - Chief Executive Officer Zila Panchayat Raipur, District : Raipur,
Chhattisgarh
8 - Chief Executive Officer Janpad Panchayat Raipur, District : Raipur,
Chhattisgarh
... Respondent(s)
(Cause title taken from Case Information System)
For Petitioners : Mr. Govind Dewangan, Advocate
For Respondents/State : Mr. Suyashdhar Badgaiya, Deputy G.A.
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. Suyashdhar Badgaiya, Deputy G.A. 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
