Jagdish Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 4167 Chatt

Chattisgarh High Court

Jagdish Sahu vs State Of Chhattisgarh on 2 September, 2025

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                                                                 2025:CGHC:44758


                                                                                  NAFR
NIRMALA
RAO                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                       WPS No. 533 of 2022

          1 - Jagdish Sahu S/o Rameshwar Sahu Aged About 51 Years Presently Posted As
          Assistant Teacher (Lb) In Primary School Koyalarikala, Kawardha, District-
          Kabirdham                                                                      (C.G.)


          2 - Rajendra Kumar Sahu S/o Bhanas Ram Aged About 47 Years Presently Posted
          As Assistant Teacher (Lb) In Primary School Kodwa-Gobarra Kawardha, District-
          Kabirdham                                                                      (C.G.)


          3 - Trawan Thakur S/o Ramesh Prasad Thakur Aged About 36 Years Presently
          Posted As Assistant Teacher (Lb) In Primary School Pran-Khaira, Kawardha,
          District-                          Kabirdham                                   (C.G.)


          4 - Gorelal Bhaskar S/o Kunjram Bhaskar Aged About 53 Years Presently Posted As
          Assistant Teacher (Lb) In Primary School Dholakaya, Kawardha, District- Kabirdham
          (C.G.)


          5 - Umesh Kumar Patre S/o Anjordas Patre Aged About 51 Years Presently Posted
          As Assistant Teacher (Lb) In Primary School Devgadhiya, Kawardha, District-
          Kabirdham (C.G.)
                                                                     ... Petitioner(s)
                                               versus
          1 - State Of Chhattisgarh Through- Secretary, General Administration Department,
          Mahanadi Bhawan, Mantralaya, Atal Nagar, New Raipur, District- Raipur (C.G.)


          2 - State Of Chhattisgarh Through- Principal Secretary, School Education
          Department, Mahanadi Bhawan, Mantralaya, Atal Nagar, New Raipur, District-
          Raipur                                                                         (C.G.)
                                              2

3 - State Of Chhattisgarh Through- Secretary, Panchayat Raj Department,
Mahanadi Bhawan, Mantralaya, Atal Nagar, New Raipur, District- Raipur (C.G.)


4 - The Directorate Of Public Instruction (Dpi) Raipur, District- Raipur (C.G.)


5    -    The    Director     Directorate   Of   Panchayat,   New    Raipur,   (C.G.)


6 - The District Education Officer Kawardha, District- Kabirdham (C.G.)


7 - The Chief Executive Officer Zila Panchayat Kawardha, District - Kabirdham
(C.G.)


8 - The Chief Executive Officer Janpad Panchayat Pandariya, Kawardha, District -
Kabirdham (C.G.)
                                                               ... Respondent(s)

For Petitioners : Shri Sushil Dubey, Advocate. For Respondent/ State : Shri Sanjeev Agrawal, P.L.

Hon'ble Shri Justice Rakesh Mohan Pandey Order on Board 02.09.2025

1. The petitioners have filed this petition seeking the following reliefs:

"10.1 It is therefore prayed that, this Hon'ble Court may kindly be pleased to call for the entire records pertaining to the case of the Petitioner.

10.2 That, this Hon'ble Court may kindly be pleased to issue a writ in nature of mandamus whereby to direct the Respondent No. 1, 2 as well as No. 3 to grant the benefit of Kramonnati to the Petitioners within a stipulated time and also consider the other service benefits as like seniority, time pay scale etc. accrued to the Petitioners in the interest of justice.

10.3 Any other relief/reliefs, which this Hon'ble Court may think fit and proper in the facts and circumstances of the

case, with cost of the petition, may also please be granted to the petitioner."

2. Learned counsel for the petitioners would submit that this petition may

be disposed of reserving liberty in favour of the petitioners to prefer

representations before the respondent authorities in light of the

judgment rendered by Hon'ble Division Bench of this Court in the

matter of Smt. Sona Sahu vs. State of Chhattisgarh and Others in

W.A. No.261 of 2023. He would contend that Assistant Teachers have

been extended benefit of Krammonati Vetanman by that order.

3. On the other hand, learned State counsel would oppose the

submissions made by counsel for the petitioners.

4. Heard.

5. Taking into consideration the limited prayer made by counsel for the

petitioners, this petition is disposed of reserving liberty in favour of the

petitioners to prefer representations before the respondent authorities

in light of the judgment rendered by the Hon'ble Division Bench of this

Court in the matter of Smt. Sona Sahu (supra). If such representations

are moved, the concerned authorities shall consider and decide the

same strictly in accordance with law. This Court has not expressed any

opinion on the merits of this case.

6. With the aforesaid observation(s) & direction(s), the instant writ petition

stands disposed of.

Sd/-

(Rakesh Mohan Pandey) Judge Nimmi