Ramnarayan Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 4169 Chatt

Chattisgarh High Court

Ramnarayan Sahu vs State Of Chhattisgarh on 2 September, 2025

                                                      1




                                                                        2025:CGHC:44757


                                                                                         NAFR
NIRMALA
RAO                    HIGH COURT OF CHHATTISGARH AT BILASPUR

                                            WPS No. 5120 of 2022

          1 - Ramnarayan Sahu S/o Late Shri Mahettar Lal Sahu Aged About 40 Years
          Assistant Teacher, (L.B.) Presently Working At Government Sadar Primary School
          Janjgir,   District    Janjgir   Champa   Chhattisgarh.,   District   :   Janjgir-Champa,
          Chhattisgarh
                                                                            ... Petitioner(s)
                                                    versus
          1 - State Of Chhattisgarh Through The Secretary, Urban Administration And
          Development Department, Mahanadi Bhawan New Raipur Chhattisgarh., District :
          Raipur,                                                                      Chhattisgarh


          2 - Chief Municipal Officer Municipal Council Janjgir (Naila), District Janjgir Champa
          Chhattisgarh.


          3 - District Education Officer District Janjgir Champa Chhattisgarh.
                                                                           ... Respondent(s)

For Petitioner : Shri Ashwani Shukla, Advocate. For Respondent/ State : Shri Shubham Bajpayee, P.L.

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

1. The petitioner has filed this petition seeking the following reliefs:

"10.1 That, this Hon'ble Court may kindly be pleased to issue a writ of mandamus directing to authority pass suitable order as early as possible.

10.2 That, any other relief looking to the facts and circumstances of the case, which may deem fit and proper, may also be granted to the petitioner."

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

be disposed of reserving liberty in favour of the petitioner to prefer a

representation 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 petitioner.

4. Heard.

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

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

petitioner to prefer a representation 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 representation

is moved, the concerned authority 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