Madhuri Karsal vs State Of Chhattisgarh
2026 Latest Caselaw 46 Chatt

Chattisgarh High Court

Madhuri Karsal vs State Of Chhattisgarh on 25 February, 2026

                                                            1




                                                                               2026:CGHC:9916
                                                                                       NAFR

                                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                WPS No. 9073 of 2025
                   1 - Madhuri Karsal D/o Shri K.R. Karsal Aged About 50 Years R/o B-07,
                   Swastik Colony, Khamtarai Police Station- Sarkanda, Bilaspur, Distt- Bilaspur
                   C.G.
                                                                              --- Petitioner(s)
                                                     versus
                   1 - State Of Chhattisgarh Through The Secretary, Department Of School
                   Education Mantralaya, Mahanadi Bhawan, Atal Nagar, Nava Raipur, Dist-
                   Raipur C.G.

                   2 - Director, Directorate Of Public Instructions, Department Of School
                   Education, Naya Raipur C.G.

                   3 - Joint Director, Department Of School Education, Bilaspur Division,
                   Bilaspur, Dist- Bilaspur C.G.

                   4 - District Education Officer, District- Raigarh C.G.

                   5 - Block Education Officer, Tamnaar, District- Raigarh C.G.
                                                                              --- Respondent(s)

(Cause title is taken from CIS system)

For Petitioner : Mr. Manish Saluja, Advocate For Respondents/State : Mr. Khulesh Sahu, P.L.

BALRAM PRASAD Hon'ble Shri Justice Parth Prateem Sahu DEWANGAN

Order On Board

25/02/2026

1. Petitioner has filed this petition seeking following relief (s) :-

"10.1 Call for the entire records pertaining to the present case.

10.2 Issue an appropriate writ/order/direction, to the Respondents to consider the difficulties of petitioner and attach/transfer the petitioner to any place in Bilaspur District i.e. near to her home city, Bilaspur (C.G.).

10.3 To quash the impugned order (Annexure P-1) dated 01.08.2024 of District Education Officer, Raigarh (C.G.) to the extent of place of attachment i.e. Amlidih.

10.4 To order respondent authorities to pay petitioner salary from the month of July, 2024 to actual joining of the petitioner with all other monetary benefits for which she is entitled.

10.5 To compensate and grant cost of petition to the petitioner.

10.6 Grant any other relief as deemed fit and proper in the facts and circumstances of the case."

2. Learned counsel for petitioner submits that when petitioner was posted

as Headmaster Primary School, Chhindbhouna, some complaint was

made against her alleging some irregularities to have been committed

in mid day meal. Based on the false allegation, petitioner was posted

in Primary School Amlidih, Block Gharghoda, which is nearby to earlier

place of posting i.e. Primary School Chhindbhouna. It is the petitioner

who had raised complaint against persons, who are running mid day

meal in the school and those persons by their approach have got

petitioner shifted from earlier school. It is contention of learned counsel

for petitioner that as petitioner has made complaint, some of the

persons are keeping enmity with her and also assaulted her.

Photographs of injuries sustained by petitioner is also enclosed along

with writ petition. Petitioner was also given threat that if she joined

Primary School, Amlidih, she will be taken to task, therefore, petitioner

since then has not joined at Primary School, Amlidih because of her

life threat. Petitioner has submitted representation before the Joint

Director, however, the representation was rejected on the ground that

he is having no authority to consider the claim of petitioner for her

posting out of District.

3. Learned counsel for petitioner further submits that petitioner has

pleaded in the application/representation submitted before Joint

Director for her posting in Bilaspur district as her native place is at

Bilaspur District.

4. Learned State counsel submits that according to his instruction,

District Education Officer is competent authority to transfer the teacher

within District Bilaspur and if petitioner wants her transfer within State

level from one district to another, it will be the Secretary School

Education, before whom, petitioner has not submitted any

representation.

5. Considering the submission of learned counsel for respective parties,

facts and circumstances of the case in particular, submission of

learned counsel for petitioner based on the photographs that petitioner

was assaulted by persons including the other teachers of school

against whom, she has also filed appropriate proceedings under the

Bharatiya Nagarik Suraksha Sanhita, 2023, submission of learned

counsel for petitioner that petitioner is having life threat for her joining

at Primary School, Amlidih and further considering that it is the State

authorities to consider the claim of the teachers to be posted in

exceptional circumstances as pleaded in the writ petition, I find it

appropriate to dispose of this writ petition at this stage, permitting

petitioner to submit detailed representation before respondent No.1 i.e.

Secretary, School Education Department, raising all the grounds as

raised in this writ petition along with supporting documents within a

period of 10 days and in the event, petitioner submits such

representation, respondent No.1 shall consider and take decision on

the representation to be submitted by petitioner in accordance with the

law within further period of three weeks from the date of receipt of

representation.

6. With the aforesaid observations and directions, this petition stands

disposed of.

Sd/-

(Parth Prateem Sahu) Judge

Balram