Chattisgarh High Court
Kundan Singh vs State Of Chhattisgarh on 7 May, 2025
1
Digitally
2025:CGHC:20866
signed by
SHOAIB
SHOAIB ANWAR
ANWAR Date:
2025.05.08
17:12:09
+0530
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 3215 of 2025
1 - Kundan Singh S/o Amar Singh Aged About 39 Years Presently
Working As Assistant Teacher (L.B.) At Govt. Primary School, Limha,
Block Bilha, District Bilaspur Chhattisgarh
2 - Manmohan Singh Koram S/o Basant Singh Koram Aged About 65
Years Retired Head Master (Primary School) At Govt. Primary School,
Bhathapara, Block Bilha, District Bilaspur Chhattisgarh
3 - Rajendra Kumar Khare S/o Ram Khilawan Khare Aged About 46
Years Presently Working As Assistant Teacher (L.B.) At Govt. Primary
School, Limba, Block Bilha, District Bilaspur Chhattisgarh
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through The Secretary, Department Of School
Education, Mantralaya, Mahanadi Bhawan, Atal Nagar Naya Raipur,
District Raipur Chhattisgarh
2
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 Bilaspur, District Bilaspur Chhattisgarh
6 - Block Education Officer Bilha, District Bilaspur Chhattisgarh
7 - Chief Executive Officer Janpad Panchayat, Bilha, District Bilaspur
Chhattisgarh
... Respondent(s)
(Cause title taken from CIS)
For Petitioner(s) : Shri Rupendra Kumar Dewangan, Advocate.
For Respondent(s) : Shri Sabyasachi Choubey, Panel Lawyer.
Hon'ble Shri Bibhu Datta Guru, Judge
Order on Board
07.05.2025
1. By the present writ petition, the petitioners are seeking direction
towards the respondent authorities for grant of Kramonnati
Vetanman on completion of 10 years of service in view of the
order dated 28.02.2024 passed by the Division Bench of this High
Court in WA No. 261/2023 and also as per circular dated
10.03.2017 issued by the State Government of C.G.
2. The claim of the petitioners is with regard to grant of Kramonnati
Vetanman. Learned counsel for the petitioners submits that with
regard to award 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 entitled for
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 competent authority in light of order dated
28/02/2024 passed by this Court in W.A. No.261 of 2023.
3. Learned State counsel opposes the submissions made by learned
counsel for the petitioners.
4. I have heard learned counsel for the parties and perused the
pleadings and the documents.
5. Against the order passed in WA No. 261 of 2023, the State
preferred a review petition bearing REVP No. 147 of 2024, which
was considered and rejected by a detailed order. There against
the State filed an SLP before the Supreme Court bearing SLP (C)
No. 58525 of 2024, which was dismissed by order dated
17.03.2025.
6. Be that as it may, looking to the limited prayer made by learned
counsel for the 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 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 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 W.A.
No.261 of 2023 within further period of 4 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
competent authority to consider the claim of the petitioners on its
own merits.
7. With the aforesaid observation, the writ petition is disposed of.
Sd/-
(Bibhu Datta Guru)
Judge
Shoaib
