[Cites 2, Cited by 0]
Chattisgarh High Court
Tumman Lal Patel vs State Of Chhattisgarh on 30 March, 2026
1
2026:CGHC:14748
NAFR
PAWAN
KUMAR HIGH COURT OF CHHATTISGARH AT BILASPUR
JHA
Digitally
signed by
PAWAN
KUMAR JHA
WPS No. 11211 of 2025
1. Tumman Lal Patel S/o Panchu Ram Patel, Aged About 37 Years Posted As
Lecturer (L.B.) Government Higher Secondary School Tarhul, Block
Durgukondal, District Uttar Baster Kanker, Chhattisgarh
2. Smt. Lata Dadsena, W/o Kishor Kumar Dadsena, Aged About 41 Years
Posted As Lecturer (L.B.) Government Higher Secondary School Tarhul,
Block Durgukondal, District Uttar Baster Kanker, Chhattisgarh
3. Tushar Kant Churendra, S/o Vishnu Prasad Churendra, Aged About 33 Years
Posted As Assistant Teacher (Science) (L.B.) Government Higher Secondary
School Tarhul, Block Durgukondal, District Uttar Baster Kanker, Chhattisgarh
4. Goverdhan Lal Dewangan, S/o Devlal Dewangan, Aged About 54 Years
Posted As Lecturer (L.B.) Government Higher Secondary School Tarhul,
Block Durgukondal, District Uttar Baster Kanker, Chhattisgarh
5. Neelkanth Thakur, S/o Mahroo Ram Thakur, Aged About 38 Years Posted As
Lecturer (L.B.) Government Higher Secondary School Tarhul, Block
Durgukondal, District Uttar Baster Kanker, Chhattisgarh
6. Sataynarayan Dubey, S/o Chandrika Prasad Dubey, Aged About 36 Years
Posted As Assistant Teacher Science (L.B.) Government Higher Secondary
School Aamakada, Block Durgukondal, District Uttar Baster Kanker,
Chhattisgarh
7. Purshottam Lal Sahu, S/o Anuk Lal Sahu, Aged About 40 Years Posted As
Lecturer (L.B.) Government Higher Secondary School Chharbhatam Block
Charama, District Kanker, Chhattisgarh
8. Mukesh Kumar Sahu, S/o Shri Onkar Ram, Aged About 37 Years Posted As
Lecturer (L.B.) T (Maths) Government Higher Secondary School Badegouri,
Block Charama, District Kanker, Chhattisgarh
9. Smt. Mamta Sahu, W/o Late Shri Ashok Kumar Sahu, Aged About 54 Years
Posted As Teacher (L.B.) Middle School Sirsida, Block Charama, District
Uttar Baster Kanker, Chhattisgarh
10. Smt. Devi Ganjir, W/o Kuldeep Ganjir, Aged About 36 Years Posted As
Teacher (L.B.) Government Higher Secondary School Daldali, Block
Narharpur, District Uttar Baster Kanker, Chhattisgarh
... Petitioners
Versus
2
1. State Of Chhattisgarh Through The Secretary, Department Of School
Education, Mantralaya Bhawan, Mahanadi Bhawan, Atal Nagar, New Raipur,
District Raipur (C.G.)
2. The Secretary, Department Of Panchayat And Rural Development, Mantralay
Mahanadi Bhawan, Naya Raipur, District Raipur, Chhattisgarh
3. Divisional Joint Director Education Jagdalpur, District Uttar Baster Kanker,
Chhattisgarh
4. Joint Director Public Education School Education Development Baster
Division Jagdalpur, District Uttar Baster Kanker, Chhattisgarh
5. CEO Janpad Panchayat Uttar Baster Kanker, District Uttar Baster Kanker,
Chhattisgarh
6. CEO Zila Panchayat Uttar Baster Kanker, District Uttar Baster Kanker,
Chhattisgarh
... Respondents
For Petitioner : Mr. Komal Prasad Sahu, Advocate on behalf of
Mr. Adity Sharma, Advocate
For Respondents-State : Mr. Shahil Singh, Panel Lawyer
S.B. Hon'ble Shri Justice Parth Prateem Sahu
Order On Board
30/03/2026
1. Petitioners have filed this petition seeking following relief (s) :-
"10.1 That, the Hon'ble Court may kindly be
pleased to call the entire records in related to the
case of the petitioners from the possession of
respondent for its kind consideration.
10.2 That, the Hon'ble Court may kindly be
pleased to direct the respondent authority to
consider the case of the petitioners for grant of
benefits of Kramonnati Vetanmaan/Time pay scale
on completion of 10 years of services in light of the
circular dated 10.03.2017issued by the State Govt.
and order passed by the Division bench in case of
Smt. Sona Sahu Vs. State of Chhattisgarh order
dated 28.02.2024.
10.3 That, the Hon'ble Court may kindly be
pleased to direct the respondent authority to give
all benefits of petitioners 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 Vetanmaan within the
stipulated period of 30 days.
10.4 That, the Hon'ble Court may kindly be
pleased to disposed off the instant 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 the facts and circumstances of the case."
2. Learned counsel for petitioners submits that petitioners who are posted
as Teachers and have completed 10 years of continuous service 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.
3. 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 (Supra). 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 Teachers 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.
4. Learned counsel for petitioners upon asking does not dispute the
submission of learned State counsel with respect to initial appointment
of petitioners under Panchayat Department 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 petitioners as are 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
pwn
