Chattisgarh High Court
Balvinder Kaur vs The State Of Chhattisgarh on 4 September, 2025
Digitally signed by
V PADMAVATHI
Date: 2025.09.12
16:06:38 +0530
2025:CGHC:45280
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 9036 of 2025
1 - Balvinder Kaur W/o Mr. Rajinder Singh Aged About 50 Years Post Head Master
Primary, Posted At Govt. Primary School, Aadafarsi, Block- Koilibeda, Distt.- Uttar
Baster Kanker (C.G.)
2 - Mrs. Reetika Kawde W/o Mr. Dilip Kawde Aged About 45 Years Post Assistant
Teacher Local Body, Posted At Govt. Primary School, P.V. 75, Block- Koilibeda, Distt.-
Uttar Baster Kanker (C.G.)
3 - Dinker Lal Sahu S/o Mr. Keshav Ram Sahu Aged About 48 Years Post Lecturer
Local Body, Posted At Govt. High School, Chandipur, Block- Koilibeda, Distt.- Uttar
Baster Kanker (C.G.)
4 - Nirmala Taram D/o Mr. Late Mr. Samaru Ram Taram Aged About 46 Years Post
Assistant Teacher, Local Body, Posted At Govt. Primary Schoo, P.V 74 Block-
Koilibeda, Distt.- Uttar Baster Kanker (C.G.)
5 - Mrs. Shashikala Kunjam W/o Mr. Chandrashekhar Aged About 34 Years Post
Teacher Local Body, Posted At Govt.Upper Primary School, P.V. 09, Block- Koilibeda,
Distt.- Uttar Baster Kanker (C.G.)
6 - Sanju Kar D/o Mr. Swapan Kar Aged About 37 Years Post Assistant Teacher
(Local Body) Posted At Govt. Primary School, P.V. 77, Block- Koilibeda, Distt.- Uttar
Baster Kanker (C.G.)
7 - Mrs. Mamta Dugga W/o Mr. Vimal Dugga Aged About 37 Years Post Assistant
Teacher Local Body, Posted At Govt. Primary School. P.V. 37, Block- Koilibeda, Distt.-
Uttar Baster Kanker (C.G.)
8 - Mrs. Pinki Karmkar W/o Mr. Kamal Karmkar Aged About 38 Years Post Teacher
Local Body, Posted At Govt. Upper Primary School, P.V. 37, Block- Koilibeda, Distt.-
Uttar Baster Kanker (C.G.)
9 - Jaydev Chandra Bala S/o Mr. Bhoanath Aged About 43 Years Post Teacher Local
Body, Posted At Govt. Upper Primary School, Hanker, Block- Koilibeda, Distt.- Uttar
Baster Kanker (C.G.)
10 - Rupa Markam D/o Mr. Bhar Singh Aged About 35 Years Post Assistant Teacher
Local Body, Posted At Govt. Primary School, Hanker, Block- Koilibeda, Distt.- Uttar
Baster Kanker (C.G.)
... Petitioner(s)
versus
1 - The State Of Chhattisgarh Through Its Secretary, School Education Department,
Mahanadi Bhawan, Naya Raipur, Distt.- Raipur (C.G.)
Wps 9036 of 2025
2
2 - Secretary Panchayat And Rural Development Department Mahanadi Bahwan,
Naya Raipur Distt.- Raipur (C.G.)
3 - Director Lok Shikshan, Chhattisgarh, Block C Indravati Bhawan, Atal Nagar, Raipur
4 - District Education Officer District Uttar Baster Kanker (C.G.)
... Respondent(s)
(Cause title is taken from the CIS)
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For Petitioner : Shri Parag Kotecha, Advocate
For Respondents : Shri Keshav Gupta, GA
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Hon'ble Shri Justice Ravindra Kumar Agrawal
Order on Board
04.09.2025
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.
Petitioners are 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 petitioners.
4. Be that as it may, looking to the limited prayer made by the learned counsel for
petitioners, this petition, at this stage, is 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 9036 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
