[Cites 2, Cited by 0]
Chattisgarh High Court
Dinesh Kumar Singh vs State Of Chhattisgarh on 23 April, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2026:CGHC:18509-DB
NAFR
BABLU
RAJENDRA
BHANARKAR
Digitally signed by
BABLU RAJENDRA
HIGH COURT OF CHHATTISGARH AT BILASPUR
BHANARKAR
Date: 2026.04.23
17:41:53 +0530
WA No. 323 of 2026
1 - Dinesh Kumar Singh S/o Muneshwar Singh Aged About 55 Years
Presently Working As Head Master At Govt- Middle School Janakpur,
Block Baikunthpur, District- Korea (C.G.)
2 - Brij Ram Sahu S/o Shri Bhola Ram Sahu Aged About 53 Years
Presently Working As Teacher (L.B.) At Govt, Middle School Kachhar,
Block Sonhat, District- Korea (C.G.)
3 - Smt. Shamina Anjum W/o Mr. Noor Mohammad Ansari Aged About
49 Years Presently Working As Teacher (L.B.) At Govt, Middle School
Kenapara , Block Baikunthpur District- Korea (C.G.)
4 - Chandrika Prasad Paikrama S/o Hari Ram Aged About 51 Years
Presently Working As Had Master At Govt, Primary School Dhavaipara
Block -Baikunthpur District- Korea (C.G.)
5 - Varmadas Mahant S/o Bal Das Aged About 49 Years Presently
Working As Teacher (L.B.) At Govt, Middle School Kasra , Block
Baikunthpur , District- Korea (C.G.)
6 - Manoj Kumar Singh S/o Ram Roop Singh Aged About 44 Years
Presently Working As Lecturer (L.B.) At Govt, Higher Secondary School
Jamgahana Block Baikunthpur District- Korea (C.G.)
7 - Ram Sai Singh S/o Heera Sai Aged About 55 Years Presently
Working As Head Master At Govt, Primary School Kotaktal , Block
Baikunthpur District- Korea (C.G.)
8 - Dew Singh S/o Ram Singh Aged About 52 Years Presently Working
As Head Master At Govt, Primary School Donhda Block Baikunthpur
District- Korea (C.G.)
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9 - Rehana Sultana W/o Anwar Alam Aged About 55 Years Presently
Working As Teacher (L.B.) At Govt, Middle School Tunnibari , Block
Baikunthpur District- Korea (C.G.)
10 - Ashok Kumar Sahu S/o Mr. Sudama Ram Sahu Aged About 53
Years Presently Working As Lecturer (L.B.) At Govt, Higher Secondary
School Bardiya , Block Baikunthpur District- Korea (C.G.)
11 - Rajesh Kumar S/o Shri Mohar Sai Aged About 52 Years Presently
Working As Head Master At Govt, Primary School Bhandarpara Block
Baikunthpur, District- Korea (C.G.)
12 - Urmila Jaiswal W/o Shri Lambodar Prasad Jaiswal Aged About 59
Years Presently Working As Lecturer (L.B.) At Govt, High School Anga,
Block Baikunthpur, District- Korea (C.G.)
13 - Dharmeshwar Singh S/o Shri Jageshwar Singh Aged About 56
Years Presently Working As Head Master At Govt,primary School Chilka
Block Baikunthpur District- Korea (C.G.)
14 - Smt. Neel Kusum Tirkey W/o Dan Bhushan Tirkey Aged About 52
Years Presently Working As Teacher (L.B.) At Govt, Middle School
Girjapur Block Baikunthpur , District- Korea (C.G.)
15 - Vijay Bahadur Yadav S/o Late Bhagwat Ram Aged About 56 Years
Presently Working As Head Master At Govt, Middle School Badgano
Block Baikunthpur , District- Korea (C.G.)
16 - Indrapal Vishwakarma S/o Late Atari Ram Aged About 57 Years
Presently Working As Head Master At Govt,primary School Jampani
Block Baikunthpur District- Korea (C.G.)
17 - Krishna Jaiswal W/o Anil Jaiswal Aged About 52 Years Presently
Working As Head Master At Govt, Primary School Budgaon Block
Baikunthpur , District- Korea (C.G.)
18 - Sudershan Prasad Paikra S/o Goutiya Ram Aged About 56 Years
Presently Working As Head Master At Govt, Middle School Chopar ,
Block Baikunthpur District- Korea (C.G.)
19 - Sukhdev Prasad Paikra S/o Jai Lal Aged About 52 Years Presently
Working As Head Master At Govt,primary School Kot Block Baikunthpur
District- Korea (C.G.)
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... Appellants
versus
1 - State Of Chhattisgarh Through The Secretary Department Of School
Education Mantralaya Mahanadi Bhawan Atal Nagar Naya Raipur
District- Raipur (C.G.)
2 - The 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 Korea, District- Korea (C.G.)
6 - Chief Executive Officer Zila Panchayat Korea, District- Korea (C.G.)
7 - Chief Executive Officer Janpad Panchayat Baikunthpur District-
Korea (C.G.)
8 - Chief Executive Officer Janpad Panchayat Sonhat- District- Korea
(C.G.)
9 - Block Education Officer Baikunthpur District- Korea (C.G.)
10 - Block Education Officer Sonhat District- Korea (C.G.)
... Respondents
For Appellants : Mr.Rajendra Kumar Dewangan, Advocate
For Respondent- : Mr.P.K.Bhaduri, Deputy Advocate General
State
Hon'ble Shri Ramesh Sinha, Chief Justice
Hon'ble Shri Ravindra Kumar Agrawal, Judge
Judgment on Board
Per Ramesh Sinha, Chief Justice
23.04.2026
1. Heard Mr.Rajendra Kumar Dewangan, learned counsel for the
appellants as well as Mr.P.K.Bhaduri, learned Deputy Advocate
General appearing for the respondent-State on I.A.No.01/2026,
which is an application for condoantion of delay of 38 days in filing
the present writ appeal.
2. On due consideration, I.A.No.01/2026 is allowed. Delay of 38 days
in filing the present writ appeal is hereby condoned.
3. With the consent of learned counsel for the parties, the writ appeal
is heard finally.
4. The appellants have filed this writ appeal against the order dated
24.11.2025 passed by the learned Single Judge in WPS
No.9038/2025 titled as "Dinesh Kumar Singh and others v.
State of Chhattisgarh and Others" and other connected matters
by which the learned Single Judge has dismissed the writ petition
filed by the writ petitioners / appellants herein.
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 passed in
WA No.193/2026 (Pushpalata Manikpuri and others v. State of
Chhattisgarh and others), wherein this Court held as under:-
"33. 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.
34. 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.193/2026. No cost(s).
Sd/- Sd/-
(Ravindra Kumar Agrawal) (Ramesh Sinha)
Judge Chief Justice
Bablu
