[Cites 2, Cited by 0]
Chattisgarh High Court
Dheerendra Singh Kshatriya vs State Of Chhattisgarh on 6 April, 2026
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2026:CGHC:15686
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 11501 of 2025
1 - Dheerendra Singh Kshatriya S/o Shri Netan Singh Kshatriya Aged About
45 Years Presently Posted As Lecturer At Government Higher Secondary
School Khamhariya, Block Masturi, District Bilaspur (Cg)
2 - Ku. Sheela Rao D/o Shri Shyamlal Rao Aged About 49 Years Presently
Posted As Lecturer At Government Girls Higher Secondary School Sipat,
Block- Masturi, District Bilaspur (C.G.)
3 - Smt. Saroj Chandresh W/o Shri Arvind Chandresh Aged About 48 Years
Presently Posted As Lecturer At Government Girls Higher Secondary School
Sipat, Block- Masturi, District Bilaspur (C.G.)
4 - Prashant Sahu S/o Lt. Shri Sant Ram Sahu Aged About 46 Years
Presently Posted As Lecturer At Government High School Parsahibana,
Block- Akaltara, District Janjgir Champa (C.G.)
5 - Smt. Vandana Awasthi W/o Manish Awasthi Aged About 52 Years
Presently Posted As Lecturer At Government Higher Secondary School
Parsada, Block- Bilha, District Bilaspur (C.G.)
6 - Laxminarayan Bhargav S/o Kolhu Ram Bhargav Aged About 53 Years
Presently Posted As Lecturer At Government Higher Secondary School
Khamhariya, Block- Masturi, District Bilaspur (C.G.)
7 - Ku. Vandana Batra D/o Murlidhar Batra Aged About 42 Years Presently
Digitally
signed by
PRAVEEN
KUMAR
SINHA
Date:
2026.04.07
17:21:15
+0530
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Posted As Lecturer At Government Higher Secondary School Khamhariya,
Block- Masturi, District Bilaspur (C.G.)
8 - Smt. Chandrakiran Verma W/o Dinesh Verma Aged About 41 Years
Presently Posted As Lecturer At Government Higher Secondary School
Parsada, Block- Bilha, District Bilaspur (C.G.)
9 - Smt. Deepika Kaushik W/o Shri Manishankar Kaushik Aged About 36
Years Presently Posted As Lecturer At Government Higher Secondary School
Parsada, Block- Bilha, District Bilaspur (C.G.)
10 - Smt. Shanti Kujur W/o Kulwant Tirki Aged About 49 Years Presently
Posted As Lecturer At Government Higher Secondary School Parsada, Block-
Bilha, District Bilaspur (C.G.)
11 - Smt. Karuna Dilawar W/o Harishachand Dilwar Aged About 44 Years
Presently Posted As Lecturer At Government Higher Secondary School
Parsada, Block- Bilha, District Bilaspur (C.G.)
12 - Vijay Kumar Verma S/o Lt. Shri Mitthu Lal Verma Aged About 49 Years
Presently Posted As Lecturer At Government Higher Secondary School
Parsada, Block- Bilha, District Bilaspur (C.G.)
13 - Chandrakant Kashyap S/o Lt. Shri Bhupatlal Kashyap Aged About 52
Years Presently Posted As Lecturer At Government Higher Secondary School
Parsada, Block- Bilha, District Bilaspur (C.G.)
... Petitioner(s)
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.)
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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 - Chief Executive Officer, Zila Panchayat Janjgir- Champa, District Janjgir
Champa (C.G.)
6 - Chief Executive Officer, Zila Panchayat Bilaspur, District Bilaspur (C.G.)
7 - Chief Executive Officer, Zila Panchayat Raipur, District Raipur (C.G.)
8 - Chief Executive Officer, Zila Panchayat Korba, District Korba (C.G.)
9 - Chief Executive Officer, Zila Panchayat Raigarh, District Raigarh (C.G.)
10 - Chief Executive Officer, Zila Panchayat Mahasamund, District
Mahasamund (C.G.)
... Respondent(s)
For Petitioners : Mr. Hariom Rai, Advocate on behalf of
Ms. Monika Thakur, Advocate
For State : Mr. Ajay Kumrani, Panel Lawyer
S.B.: Hon'ble Shri Parth Prateem Sahu, Judge
Order on Board
06/04/2026
1. The case is listed for order on default.
2. Considering the nature of default pointed out by the Registry as
also considering the relief sought for in this writ petition, default pointed
out by the Registry is overruled.
3. With the consent of learned counsel for appearing for parties,
case is heard finally.
4. Petitioners have filed this petition seeking following relief (s) :-
"10.1 That, this Hon'ble Court may kindly be pleased
to direct the respondents authority to consider the
case of the petitioners for grant of the benefits of
Kramonnati Vetanman on completion of 10 years of
their services in view/ light of the order passed by the
Hon'ble Division Bench of this Hon'ble Court in the
case of Smt. Sona Sahu Vs. State of Chhattisgarh
and others passed in Writ Appeal No. 261/2023 on
28.02.2024 and also in view of the circular / order
dated 10.03.2017 issued by the State Government of
Chhattisgarh.
10.2 That, this Hon'ble Court may kindly further be
pleased to direct the respondents to give all the
consequential benefits to the petitioners including the
arrears of pay with interest from the date of the
completion of 10 years of services till the actual
payment of Kramonnati Vetanman within a stipulated
period of time.
10.3 That, this Hon'ble Court may kindly be pleased
to disposed of the instant writ petition with the similar
line as ordered / passed in the case of Smt. Sona
Sahu Vs. State of Chhattisgarh and others passed in
Writ Appeal No. 261/2023 on 28.02.2024.
10.4 That, this Hon'ble Court may kindly be pleased
to grant any other relief/relief's in favour of the
petitioners, which the Hon'ble Court deemed fit & just
in the facts and circumstances of the case, including
awarding of the costs to the petitioner."
5. Learned counsel for petitioners submits that petitioners are
entitled for Kramonnati Vetanman in terms of decision in case of Sona
Sahu Vs. State of Chhattisgarh, in W.A. No.261 of 2023, decided on
28.02.2024.
6. Learned State counsel opposes the submission of learned
counsel for petitioners and would submit that case of the petitioners is
different than that of case of Sona Sahu. Petitioners were earlier
employee of Panchayat Department and thereafter, they were
absorbed in Education Department pursuant to policy decision taken
by State Government on 30.06.2018. Petitioners were not appointed as
regular Assistant Teacher by School Education Department but were
appointed by Janpad Panchayat. Coordinate Bench of this Court has
considered the issue with regard to grant of Kramonnati Vetanman to
such employee in WPS No.11009 of 2025 and other batch of writ
petitions and has dismissed those writ petitions.
7. Learned counsel for the petitioners, upon asking, does not
dispute the submission of learned State counsel with respect to
petitioners' initial appointment under Panchayat Department by Janpad
Panchayat as also decision in WP(S) No.11009 of 2025.
8. Coordinate Bench of this Court while considering the batch of
writ petitions lead case bearing WPS No. 11009 of 2025 with regard to
grant of Kramonnati to petitioners therein, has dismissed the writ
petitions and observed thus :-
"35. Considering the facts of the case that the
petitioners till absorption in pursuance of the policy
dated 30.06.2018 are not teachers of the School
Education Department, they were shikshakarmis
though their designation has been changed as
Assistant Teacher (panchayat), Teacher (panchayat)
and Lecturer (panchayat) respectively and they are
governed by the separate rules framed under the
Panchayat Raj Adhiniyam, 1993, therefore, the
petitioners are not fulfilling the criteria as laid down in
the circular dated 10.03.2017, the bunch of the writ
petitions are liable to be dismissed, accordingly, they
are dismissed."
9. Since the facts of the case of petitioners as is identical to the
facts of the case in WP(S) No.11009 of 2025 is not disputed, this
petition is also dismissed in terms of order passed in WPS No.11009
of 2025 and other connected case decided on 24.11.2025.
Sd/-- Sd/-
(Parth Prateem Sahu)
Judge
Praveen
