[Cites 2, Cited by 0]
Chattisgarh High Court
Lingraj Dewangan vs State Of Chhattisgarh on 26 February, 2026
1
2026:CGHC:9956
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 10366 of 2025
1 - Lingraj Dewangan S/o Dhaniram Dewangan Aged About 45 Years Posted As -
Head Master, Primary School (E-Cader) At Government Primary School, Bonda,
Block- Saraipali Distt.- Mahasamund, R/o Ward No. 12, Saraipali, District :
Mahasamund, Chhattisgarh
... Petitioner
Versus
1 - State Of Chhattisgarh Through The Secretary, School Education Mahanadi
Bhawan, Mantralaya, Atal Nagar, New Raipur, District : Raipur, Chhattisgarh
2 - Secretary Panchayat And Rural Development Mahanadi Bhawan, Mantralaya,
Atal Nagar, New Raipur, District : Raipur, Chhattisgarh
3 - Collector District Mahasamund, Chhattisgarh
4 - District Education Officer District Mahasamund, Chhattisgarh
5 - Chief Executive Officer Janpad Panchayat Saraipali, District : Mahasamund,
Chhattisgarh
6 - Block Education Officer Block Saraipali, District : Mahasamund, Chhattisgarh
... Respondents
For Petitioner : Mr. Kishore Narayan, Advocate
For Respondents/State : Mr. Virendra Verma, Panel Lawyer
S.B. Hon'ble Shri Justice Parth Prateem Sahu
Order On Board
26/02/2026
1. Petitioner has filed this petition seeking following relief (s) :-
"That, this Hon'ble Court may kindly be pleased to issue
a writ of mandamus directing the respondents authority
to consider the case of the petitioner for grant of 1
Kramonnati Vetanman on completion of 10 years of
services with effect from 21.10.2009 and 2nd
kramonnati Vetan on 20 of service effect from with years
21.10.2019, in view 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 in Writ
Appeal No. 261/2023 on 28.02.2024 and also in view of
the circular 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 petitioner including the arrears of
pay with interest @ 18% per annum from the date of the
completion of 10 years of services for 1 st kramonnati
vetanman and 20 years of service for the 2nd
kramonnati vetanman till the actual payment of 1st and
2nd Kramonnati Vetanman within a stipulated period of
30 days.
10.3 This Hon'ble Court may kindly further be pleased
to direct the respondents to fix the present salary of the
petitioner as a consequence of grant of 1st Kramonnati
Vetanman which became due on 21.10.2009 and grant
of 2nd kramonnati vetanman which became due on
21.10.2019.
10.4 In alternative, the Hon'ble Court may pleased to
direct the respondent authorities to consider the
representation of the petitioner for grant of 1st and 2nd
Kramonnati Vetanman in the light of the judgment 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 in Writ Appeal No. 261/2023 on
28.02.2024 and also in view of the circular dated
10.03.2017 issued by the State Government of
Chhattisgarh and grant all consequential benefits viz.
arrears of pay with interest and fixation of present salary.
10.5 Any other relief which this Hon'ble Court may
deem and proper in the present 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 (Supra). 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 Teachers
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. The 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/-Sd/-
Digitally
SHUBHAM signed by (Parth Prateem Sahu)
DEY SHUBHAM
DEY Judge
Dey
