Chattisgarh High Court
Narmada Purven vs State Of Chhattisgarh on 3 September, 2025
Digitally signed by 2025:CGHC:44898
V PADMAVATHI
Date: 2025.09.04
11:43:38 +0530
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 10391 of 2025
1 - Narmada Purven W/o Babu Lal Purven Aged About 37 Years Presently Working As
Assistant Teacher R/o Village And Post- Pamgarh, District- Janjgir-Champa (C.G.)
2 - Smt. Seema Jain W/o Shri Rajesh Kumar Jain Aged About 50 Years Presently Working As
Assistant Teacher, R/o Near Kanya Shala, Main Road, Akaltara, District - Janjgir-Champa
(C.G.)
3 - Shyam Kumar Nirala S/o Ganesh Ram Nirala Aged About 47 Years Presently Working As
Assistant Teacher, R/o Village And Post- Pamgarh, District - Janjgir-Champa (C.G.)
4 - Gopal Nagdev S/o Radhakishan Nagdev Aged About 42 Years Presently Working As
Assistant Teacher, R/o Near Govt. Girls Higher Secondary School, Akaltara, District - Janjgir-
Champa (C.G.)
5 - Jagdish Prasad Nirmalkar S/o Kholbahara Ram Nirmalkar Aged About 55 Years Presently
Working As Assistant Teacher, R/o Village- Kalyanpur, Post- Akaltara, District - Janjgir-
Champa (C.G.)
6 - Omprakash Yadav S/o Hari Prasad Yadav Aged About 39 Years Presently Working As
Assistant Teacher (L.B.), R/o Ward No. 17, School Para, Village- Jhilmila, Block- Akaltara,
District - Janjgir-Champa (C.G.)
7 - Thaneshwar Prasad Sahu S/o Tirith Ram Aged About 38 Years Presently Working As
Assistant Teacher (L.B.), R/o Bharat Pipal Purani Basti, Ward No. 17, Akaltara, District -
Janjgir-Champa (C.G.)
8 - Satya Shukla W/o Brajesh Shukla Aged About 45 Years Presently Working As Teacher
(L.B.), R/o Near Four Lane Chowk, Tarod, Janjgir Mod, Akaltara, District - Janjgir-Champa
(C.G.)
9 - Jamuna Patel W/o Gokul Kumar Patel Aged About 36 Years R/o Village- Kirari, Post-
Kirari, Block- Akaltara, District - Janjgir-Champa (C.G.)
10 - Meena Shyam W/o Rajkumar Shyam Aged About 35 Years Presently Working As
Assistant Teacher, R/o Village- Kirari, Post - Kirari, Block- Akaltara, 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, Mahanadi Bhawan, Mantralaya, Nawa
Raipur, District- Raipur (C.G.)
3 - Director Directorate Public Education, Indrawati Bhawan, Atal Nagar, Naya Raipur, District-
Raipur (C.G.)
Wps 10391 of 2025
2
4 - District Education Officer District Janjgir-Champa (C.G.)
5 - Block Education Officer Block Akaltara, District - Janjgir-Champa (C.G.)
6 - Chief Executive Officer Zila 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
Wps 10391 of 2025
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
