Ranajit Kumar Prajapati vs State Of Chhattisgarh
2025 Latest Caselaw 4178 Chatt

Chattisgarh High Court

Ranajit Kumar Prajapati vs State Of Chhattisgarh on 2 September, 2025

Digitally signed by
V PADMAVATHI
Date: 2025.09.04
11:10:02 +0530




                                                                                              2025:CGHC:44571
                                                                                                                   NAFR
                                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                        WPS No. 10259 of 2025

               Ranajit Kumar Prajapati S/o Shri Chhangu Ram Prajapati, Aged About 51 Years
               Occupation - Teacher (L.B.) Posted At Government Middle School Mohaba Bazar
               Kota Block Dharsinwa Raipur District - Raipur (C.G.)
                                                                            ... Petitioner(s)

                                                                    versus

               1 - State Of Chhattisgarh Through The Secretary, Department Of School Education,
               Mahanadi Bhawan, Mantralaya, Atal Nagar Nawa Raipur District Raipur (C.G.)

               2 - The Secretary, Panchayat And Rural Development Department, Mahanadi
               Bhawan, Mantralaya, Atal Nagar Nawa Raipur District Raipur (C.G.)

               3 - The Director, Public Instructions, Indrawati Bhawan, Atal Nagar Nawa Raipur
               District - Raipur (C.G.)

               4 - The District Education Officer, Raipur, District - Raipur (C.G.)

               5 - The Chief Executive Officer, Jila Panchayat Raipur, District - Raipur (C.G.)

               6 - The Chief Executive Officer, Janpad Panchayat Dharsinwa Raipur, District - Raipur
               (C.G.)

               7 - The Block Education Officer, Block Dharsinwa Raipur District - Raipur (C.G.)
                                                                                 ...Respondents
                                           (Cause title is taken from the CIS)
               ------------------------------------------------------------------------------------------------------------------

For Petitioner : Shri Sandeep K Sharma, Advocate For Respondents/State : Shri Mayur Khandelwal PL

------------------------------------------------------------------------------------------------------------------

Hon'ble Shri Justice Ravindra Kumar Agrawal Order on Board 02.09.2025

1. The claim of the petitioner in this petition is with regard to grant of Kramonnati

Vetanman/ Time Pay Scale.

2. Learned counsel for the petitioner would submit that with regard to award of the

Time Pay Scale, some Circular has been issued by the respondent/State. Apart from Wps 10259 of 2025

this, Division Bench of this Court in case of Smt Sona Sahu Vs State of

Chhattisgarh and others in WA-261 of 2023 has also considered the identical issue.

Petitioner is also entitled for the Kramonnati Vetanman / Time Pay Scale. He further

submits that at present this petition may be disposed of with liberty to the petitioner to

make a representation to the competent authority in light of order passed by this

Court in WA-261 of 2023.

3. Learned State counsel opposes the submissions made by learned counsel for

the petitioner.

4. Be that as it may, looking to the limited prayer made by the learned counsel for

petitioner, this petition, at this stage, is disposed of permitting the petitioner to make

representation raising all grounds as raised in this writ petition to the respondents

concerned/ competent authority, annexing all relevant documents, and judgment of

this Court passed in WA-261 of 2023. On such representation being made, it is

expected that the respondents concerned/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 WA-261 of 2023 within further period of four months from

the date of receipt of such representation.

5. It is made clear that this Court has not expressed any opinion on merits of this

case, and it is for respondents concerned to consider the claim of petitioners on its

own merits.

6. With this observation, the writ petition stands disposed of.

Sd/-

(Ravindra Kumar Agrawal) JUDGE padma