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Chattisgarh High Court
P. Sandip Kumar vs State Of Chhattisgarh on 9 March, 2026
1/5
2026:CGHC:11279
NAFR
PAWAN
KUMAR
JHA HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally signed
by PAWAN
KUMAR JHA
WPS No. 4177 of 2024
1 - Kishore Kumar Nirmalkar S/o Ramji Nirmalkar Aged About 41 Years Posted As
Junior Trainer At Bhopal Rao Pawar Government Polytechnic Dhamtari, District
Dhamtari (C.G.)
2 - Girdhari Lal Tamrakar S/o Amritlal Tamrakar Aged About 47 Years Posted As
Junior Trainer At Bhopal Rao Pawar Government Polytechnic Dhamtari, District
Dhamtari (C.G.)
3 - Rajesh Kumar Barve S/o Kumar Barve Aged About 46 Years Posted As Junior
Trainer At Bhopal Rao Pawar Government Polytechnic Dhamtari, District Dhamtari
(C.G.)
--- Petitioner(s)
versus
1 - State Of Chhattisgarh Through Secretary, Department Of Technical Education,
Mahanadi Bhawan, Mantralaya, New Raipur, District Raipur (C.G.)
2 - Director, Technical Education Directorate Technical Education, Atal Nagar, Nawa
Raipur, District Raipur (C.G.)
3 - Principal Bhopal Rao Pawar Government Polytechnic Dhamtari, District
Dhamtari (C.G.)
--- Respondent(s)
1 - Prakash Chandra Khare S/o Madan Lal Khare Aged About 38 Years Posted As
Junior Trainer At Government Polytechnic Khairagarh, District : Khairagarh-
Chhuikhadan-Gandai, Chhattisgarh
---Petitioner(s)
Versus
1 - State Of Chhattisgarh Through Secretary, Department Of Technical Education,
Mahanadi Bhawan, Mantralaya, New Raipur, District Raipur, Chhattisgarh
2 - Director Technical Education Directorate Technical Education, Atal Nagar, Nawa
Raipur, District Raipur, Chhattisgarh
3 - Principal Government Polytechnic Khairagarh, District : Khairagarh-
Chhuikhadan-Gandai, Chhattisgarh
--- Respondent(s)
1 - Manraj Manjhi S/o Tekdhari Ram Manjhi Aged About 40 Years Posted As Junior
Trainer At Government Polytechnic Jashpur District- Jashpur ( C.G.).
2 - Mahitan Ekka S/o Anand Prakash Ekka, Aged About 41 Years Posted As Junior
Trainer At Government Polytechnic Jashpur District- Jashpur ( C.G.).
3 - Sukhram S/o Bihanu Ram Aged About 41 Years Posted As Junior Trainer At
Government Polytechnic Jashpur District- Jashpur ( C.G.).
---Petitioner(s)
Versus
1 - State Of Chhattisgarh Through- Secretary, Department Of Technical Education,
Mahanadi Bhawan, Mantralaya, New Raipur District- Raipur ( C.G.).
2 - Director Technical Education, Directorate Technical Education, Atal Nagar, Nawa
Raipur, District- Raipur ( C.G.).
3 - Principal Government Polytechnic Jashpur District- Jashpur ( C.G.).
--- Respondent(s)
1 - P. Sandip Kumar S/o. P. Kanhaiya Aged About 38 Years Posted As Junior Trainer
At Government Polytechnic Bijapur, District - Bijapur (C.G.)
---Petitioner(s)
Versus
1 - State Of Chhattisgarh Through Secretary, Department Of Technical Education,
Mahanadi Bhawan, Mantralaya, New Raipur, District - Raipur (C.G.)
2 - Director Technical Education Directorate Technical Education, Atal Nagar, Nawa
Raipur, District - Raipur (C.G.)
3 - Principal Government Polytechnic Bijapur, District - Bijapur (C.G.)
--- Respondent(s)
1 - Ramdular Katlam S/o Mahesh Ram Aged About 48 Years Posted As Junior
Trainer At Jhada Sirha Government Engineering College Jagdalpur District Bastar
(C.G.)
2 - Ajit Prasad Laskar S/o Late Radheshayam Laskar Aged About 47 Years Posted
As Junior Trainer At Jhada Sirha Government Engineering College Jagdalpur
District Bastar (C.G.)
3 - Tulsiram Kawachi S/o Jabal Singh Kawachi Aged About 51 Years Posted As
Junior Trainer At Jhada Sirha Government Engineering College Jagdalpur District
Bastar (C.G.)
---Petitioner(s)
Versus
1 - State Of Chhattisgarh Through Secretary, Department Of Technical Education,
Mahanadi Bhawan, Mantralaya, New Raipur District Raipur (C.G.)
2 - Director Technical Education Directorate Technical Education, Atal Nagar, Nawa
Raipur District Raipur (C.G.)
3 - Principal Jhada Sirha Government Engineering College Jagdalpur District Bastar
(C.G.)
... Respondents
For Petitioners : Mr. Shailendra Kumar Bajpai, Advocate
For Respondents- State : Ms. Shailja Shukla, Govt. Advocate
S.B.: Hon'ble Shri Parth Prateem Sahu, Judge
Order on Board
09/03/2026
1. As the common reliefs have been sought in all these writ, they are
heard together and disposed of by this common order.
2. For the sake of convenience of this Court, WPS No. 4177 of 2024 is
taken as lead case, in which petitioners sought following reliefs:-
"10.1 That, this Hon'ble Court may kindly be
pleased to allow the writ petition and may
kindly be pleased to issue an order directing
to the respondents to grant pay matrix level 7
to the petitioners equivalent with the similar
post of Kushal Paricharak and other
equivalent post.
10.2 That, the Hon'ble Court may kindly be
pleased to issue an order directing to
respondent to fix the pay scale Rs.4500-125-
7000 to the petitioner as per circular issued
on 28.03.2012.
10.3 That, the Hon'ble Court may kindly be
pleased to issue an order directing to the
respondents to grant 1st promotion just after
completion of 5 years from the date of
appointment with arrears of pay and other
benefits.
10.4 That, the Hon'ble Court may kindly be
pleased to issue an order directing to the
respondents to grant 2nd promotion as per
service rule of 2005 with arrears of pay and
other benefits.
10.5 That, this Hon'ble Court may kindly be
call for the records for its kind perusal which
relates to petitioner's matter.
10.6 Any other relief, which this Hon'ble
Court may deem fit and proper, may also be
passed in favour of the petitioners."
3. During course of arguments, learned counsel for petitioners submits
that petitioners were initially appointed as Kushal Sahayak (Skill
Assistant) in the respondents engineering colleges. After completion of
requisite period of service they were promoted on the post of Junior
Instructor, however, requisite pay scale has not been paid to them,
against which petitioners have submitted representation Annexure P-11
dated 16.03.2024, which till date is pending consideration and
therefore direction be issued to Respondent No. 2 to take decision on
the pending representation at the earliest within specified time. He
also submits that petitioners may also be permitted to submit fresh
comprehensive representations raising all grounds along with all
supporting documents before Respondent No. 2 and Respondent No.
2 be directed to consider and take decision on the representations at
the earliest within specified time.
4. Learned counsel for State submits that she has sought instructions on
the submission of learned counsel for petitioners in the pre lunch
session and according to her instructions, if petitioners submit fresh
representations they will be considered in accordance with law.
5. On due consideration of submission made by learned counsel for
respective parties, these writ petitions are disposed of permitting the
petitioners to submit fresh comprehensive representations along with
all supporting documents before Respondent No. 2 and in the event
petitioners submit such representations Respondent No. 2 shall
consider and take decision on the representations to be submitted by
petitioners, in accordance with law, expeditiously, preferably within a
further period of 03 months from the date of receipt of representations.
6. With the aforesaid observation and direction, this writ petitions are
disposed of.
Sd/-
(Parth Prateem Sahu)
Judge
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