[Cites 2, Cited by 0]
Chattisgarh High Court
Noman Prasad Kurre vs State Of Chhattisgarh on 26 February, 2026
Author: Parth Prateem Sahu
Bench: Parth Prateem Sahu
1
2026:CGHC:9968
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 2055 of 2026
Noman Prasad Kurre S/o Shri Lalu Das Kurre Aged About 60 Years Posted
ALFIZA
As Head Master At Govt. Primary School, Chamari (Chi.), Block- Mungeli,
BAIG
Digitally signed
District- Mungeli C.G.
by ALFIZA BAIG
... Petitioner
Date: 2026.02.27
11:27:32 +0530
versus
1 - State Of Chhattisgarh Through The Secretary, School Education
Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nava Raipur,
District Raipur C.G.
2 - The Secretary, Panchayat And Rural Development Department,
Mantralaya, Mahanadi Bhawan, Atal Nagar, Nava Raipur, District Raipur
C.G.
3 - Director, Directorate Of Public Instructions, Indrawati Bhawan, Atal Nagar,
Nawa Raipur, District Raipur C.G.
4 - Commissioner-Cum-Director, Directorate Of Panchayat, Atal Nagar, Nawa
Raipur, District Raipur C.G.
5 - Joint Director, Education Division, Bilaspur, District Bilaspur C.G.
6 - District Education Officer, Mungeli, District Mungeli C.G.
7 - Chief Executive Officer, District Panchayat, Mungeli, District Mungeli C.G.
2
8 - Chief Executive Officer, Janpad Panchayat, Mungeli, District Mungeli C.G.
9 - Block Education Officer, Block Mungeli, District Mungeli C.G.
... Respondents
For Petitioners : Mr. Ankush Soni, Advocate
For Respondents/State : Mrs. Anuja Sharma, Dy. Govt. Adv.
Hon'ble Shri Justice Parth Prateem Sahu
Order On Board
26/02/2026
1. Petitioner has filed this petition seeking following relief (s) :-
"10.1 That, this Hon'ble Court may kindly be pleased to
issue a writ in the nature of mandamus quashing the
impugned order dated 29.09.2025 (Annexure P/1)
passed by the respondent no. 7.
10.2 That, the Hon'ble Court may kindly be pleased to
direct the respondent authorities to consider the case of
petitioner for grant of benefit of Kramonnati Vetanmaan
on completing of 10 years of services in light of the
circular dated 10.03.2017 issued by the State Govt. and
order passed by the Hon'ble Division Bench in case of
Smt. Sona Sahu Vs. State of Chhattisgarh vide order
dated 28.02.2024.
10.3 That, this Hon'ble Court may kindly be pleased to
direct the respondent authorities to grant all benefit of
petitioner including the arrears of pay with 18 % interest
per annum from the date of completion of 10 years of
services till the actual payment of kramonnati
vetenmaan within the stipulated period of 30 days.
10.4 That, this Hon'ble Court may kindly be pleased to
disposed of the interest writ petition with similar order
passed in the case of Smt. Sona Sahu Vs. State of
Chhattisgarh & Others in Writ Appeal No. 261/2023
order passed on 28.02.2024.
10.5 That, any other relief may also be granted to the
petitioner which this Hon'ble Court deemed fit in facts
and circumstances of the case."
2. Learned counsel for petitioner submits that petitioner is 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.
3. Learned State counsel opposes the submission of learned counsel for
petitioner and would submit that case of the petitioner is different than
that of case of Sona Sahu. Petitioner was earlier employee of
Panchayat Department and thereafter, he was absorbed in Education
Department pursuant to policy decision taken by State Government on
30.06.2018. Petitioner was not appointed as regular Assistant Teacher
by School Education Department but was 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.
4. Petitioner upon asking do not dispute the submission of learned State
counsel with respect to his initial appointment under Panchayat
Department by Janpad Panchayat as also decision in WP(S)
No.11009 of 2025.
5. 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."
6. Since the facts of the case of petitioner 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/-
(Parth Prateem Sahu)
Judge
alfiza
