[Cites 2, Cited by 0]
Chattisgarh High Court
Manorma Nath vs State Of Chhattisgarh on 2 April, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2026:CGHC:15279-DB
NAFR
Digitally
signed by
BABLU
BABLU RAJENDRA
RAJENDRA BHANARKAR
BHANARKAR Date:
2026.04.04
10:34:52
HIGH COURT OF CHHATTISGARH AT BILASPUR
+0530
WA No. 264 of 2026
1 - Manorma Nath W/o Prasant Kumar Nath Aged About 54 Years
Presently Posted As Teacher At Government Middle School Sarai
Bhaddar, Block- Pushore, District- Raigarh, C.G.
2 - Mamta Sahu W/o Netram Sahu Aged About 43 Years Presently
Posted As Assistant Teacher R/o- House No. 293, Ward No. 30
Dipapara Sangitari Raigarh, District- Raigarh, C.G.
3 - Chanchala Jaiswal W/o Ashok Kumar Jaiswal Aged About 46 Years
Presently Posted As Teacher (L.B.) R/o- House No. 161, Panchwati
Nagar Boirdadar, Raigarh, District- Raigarh, C.G.
4 - Nohar Singh Sidar S/o Chandrapal Sidar Aged About 44 Years
Presently Posted As Lecturer (L.B.) R/o- House No. 10, Gautiyapara,
Parsada Patrapali, Raigarh, District- Raigarh, C.G.
5 - Neelam Sahu W/o Manohar Lal Sahu Aged About 39 Years
Presently Posted As Assistant Teacher (L.B.) R/o- House No. 688,
Dhimrapur, Ward No. 5, Raigarh, District- Raigarh, C.G.
6 - Sangeeta Singh Sandilya W/o Tribhuvan Singh Sandilya Aged About
45 Years Posted As Assistant Teacher (L.B.) R/o- House No. 239/4
Ward 31, Minimata Chowk Railway Colony, Near Jail Parisar, Raigarh,
District- Raigarh, C.G.
7 - Jaishankar Patel S/o Vinay Mohan Patel Aged About 43 Years
Presently Posted As Assistant Teacher At R/o- House No. 137, Main
Road Tarkela, Raigarh, District- Raigarh, C.G.
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8 - Tabassum Hussain W/o Yashil Hussain Aged About 47 Years Posted
As Lecturer At R/o- House No. 1173/1, Ward No. 9 Riya Para, Kesar
Parihar Colony Indira Nagar, Raigarh, District- Raigarh, C.G.
9 - Shiv Charan Patel S/o Saradha Ram Patel Aged About 47 Years
Posted As Lecturer (L.B.) R/o- House No. 615/37, Sonu Muda,
Nawapara, Raigarh, District- Raigarh, C.G.
10 - Sabita Singh W/o Vijay Kumar Singh Aged About 51 Years Posted
As Lecturer (L.B.) R/o House No. 808 Near Pani Tanki Pandit Deen
Dayal Puram Colony, Chote Atar Muda, Ward No. 28, Raigarh, District-
Raigarh, (C.G.)
... Appellants
versus
1 - State Of Chhattisgarh Through Its Secretary, Department Of School
Education, Mantralaya, Mahanadi Bhawan, Atal Nagar, Naya Raipur,
District Raipur, C.G.
2 - - Secretary Department Of Panchayat And Rural Development,
Mantralaya, Mahanadi Bhawan, Atal Nagar, Naya Raipur, District
Raipur, C.G.
3 - Director Directorate Of Public Instruction, Indrawati Bhawan, Atal
Nagar, Naya Raipur, District Raipur, C.G.
4 - Commissioner Cum Director Directorate Of Panchayat, Atal Nagar
Naya Raipur, District Raipur, C.G.
5 - District Education Officer District Raigarh, C.G.
6 - Block Education Officer Block- Raigarh, District Raigarh, C.G.
7 - Jila Panchayat, Through Its Chief Executive Officer, Raigarh, District
Raigarh, C.G.
... Respondents
For Appellants : Mr.Imran Ahmad Khan, Advocate
For Respondents : Mr.P.K.Bhaduri, Deputy Advocate General
No.1 to 6/State
Hon'ble Shri Ramesh Sinha, Chief Justice
Hon'ble Shri Ravindra Kumar Agrawal, Judge
Judgment on Board
Per Ramesh Sinha, Chief Justice
02.04.2026
1. Heard Mr. Imran Ahmad Khan, learned counsel for the appellants
as well as Mr.P.K.Bhaduri, learned Deputy Advocate General
appearing for respondents No.1 to 6/State on I.A. No.01/2026,
which is an application for condonation of delay of 36 days in
preferring the appeal.
2. On due consideration, I.A. No.01/2026 is allowed. Delay of 36
days in preferring the appeal is hereby condoned.
3. With the consent of learned counsel for the parties, the writ appeal
is heard finally.
4. This writ appeal is presented assailing the order dated 24.11.2025
passed by the learned Single Judge in WP(S) No.11785 of 2025
whereby, the writ petition filed by the appellant herein was
dismissed by the learned Single Judge.
5. Learned counsel appearing for the parties submit that the issue
involved in this writ appeal has already been considered and
decided by this Court vide judgment dated 13.03.2026 in WA
No.191/2026 (Jeewan Lal Banajare and others v. State of
Chhattisgarh and others) by which this Court held as under:-
"32. Upon perusing the impugned order, we notice
that the same has been rendered by the learned
Single Judge with cogent and justifiable reasons. In
an intra-court appeal, no interference is usually
warranted unless palpable infirmities are noticed.
Learned Single Judge while dismissing the writ
petition by the impugned order has adverted to all
the facts of the case. We do not find any fault in the
impugned order.
33. In view of the above, the writ
appellants/petitioners have failed to demonstrate
that they are similarly situated to the petitioner in
Writ Appeal No. 261/2023 (Smt. Sona Sahu v. State
of Chhattisgarh and Others). Their claim under the
Circular dated 10.03.2017 is, therefore,
misconceived, and the learned Single Judge has
rightly dismissed the writ petition. Accordingly, the
present writ appeal is devoid of merit and is hereby
dismissed."
6. In view of above, the present writ appeal is also dismissed in
terms of the judgment dated 13.03.2026 passed by this Court in
WA No.191/2026. No cost(s).
Sd/- Sd/- Sd/-
Sd/-
(Ravindra Kumar Agrawal) (Ramesh Sinha)
Judge Chief Justice
Bablu
