Chattisgarh High Court
Sanjay Kumar Rathore vs State Of Chhattisgarh on 3 September, 2025
Digitally signed by 2025:CGHC:44899
V PADMAVATHI
Date: 2025.09.04
11:43:37 +0530
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 10390 of 2025
1 - Sanjay Kumar Rathore S/o Jadbharat Rathore Aged About 41 Years Presently Working As
Assistant Teacher R/o Village- Sonsari, Tehsil- Akaltar, Police Station Mulmula, District-
Janjgir- Champa (C.G.)
2 - Subhash Kumar Kashyap S/o Shyam Kumar Kashyap Aged About 40 Years Presently
Working As Assistant Teacher (Panchayat) R/o Village- Pakhariya (Jhulan) , Tehsil- Akaltar,
Police Station Mulmula, District- Janjgir- Champa (C.G.)
3 - Karuna Yadav W/o Krishna Kumar Yadav Aged About 40 Years Presently Working As
Head Master R/o H.No.222, Raja Para, Ward -10, Taga, District- Janjgir- Champa (C.G.)
4 - Rashmi Singh Chandel W/o Nitesh Singh Chandel Aged About 42 Years Presently
Working As Assistant Teacher (Panchayat) R/o H.No. 483, Purena Para, Kosa, District-
Janjgir- Champa (C.G.)
5 - Nilima Dubey W/o Anil Kumar Dubey Aged About 40 Years Presently Working As
Assistant Teacher R/o W.No. 18, Janjgir Mod Tarod (Akaltara) District- Janjgir- Champa
(C.G.)
6 - Sanit Kumar Banjare S/o Hari Ram Banjare Aged About 42 Years Presently Working As
Assistant Teacher R/o Village Arjuni, Post- Akaltara, District- Janjgir- Champa (C.G.)
7 - Narendra Kumar Mahipal S/o Ajit Kumar Mahipal Aged About 46 Years Presently Working
As Assistant Teacher (Panchayat) R/o H.No.409, Mandir Maholla, Ward No.8, Vtc Nariyara
District- Janjgir- Champa (C.G.)
8 - Dilip Kumar Ratre S/o Hetram Ratre Aged About 51 Years Presently Working As Head
Master, R/o Nagar Panchayat Nariyara, Block- Akaltara, District- Janjgir- Champa (C.G.)
9 - Smt. Sunita Sinani W/o Jagdish Prasad Nirmalkar Aged About 53 Years Presently Working
As Lecturer, R/o, 148, Bhukadiya Para, Kalyanpur, Kotmisonar District- Janjgir- Champa
(C.G.)
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through The Secretary School Education Department Mahanadi
Bhawan, Mantralaya Nawa Raipur District- Raipur (C.G.)
2 - Secretary Panchayat And Rural Development Department Mahanadi Bhawan Mantralaya,
Nawa Raipur, District- Raipur (C.G.)
3 - Director Directorate Public Education Indrawati Bhawan Atal Nagar Naya Raipur District-
Raipur (C.G.)
4 - District Education Officer District Janjgir- Champa (C.G.)
5 - Block- Education Officer Block- Akaltara District- Janjgir- Champa (C.G.)
Wps 10390 of 2025
2
6 - Chief Executive Officer Zilla Panchayat Janjgir- Champa District- Janjgir- Champa (C.G.)
7 - Chief Executive Officer Janpad Panchayat Akaltara, District- Janjgir- Champa (C.G.)
... Respondent(s)
(Cause title is taken from the CIS)
------------------------------------------------------------------------------------------------------------------
For Petitioners : Shri Sumit Singh Rathore Advocate
For Respondents/State : Shri Mayur Khandelwal PL
------------------------------------------------------------------------------------------------------------------
Hon'ble Shri Justice Ravindra Kumar Agrawal
Order on Board
03.09.2025
1. The claim of the petitioners in this petition is with regard to grant of Kramonnati
Vetanman/ Time Pay Scale.
2. Learned counsel for the petitioners would submit that with regard to award of
the Time Pay Scale, some Circular has 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 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 petitioners
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
petitioners, this petition, at this stage, stands disposed of permitting the petitioners 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
Wps 10390 of 2025
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
