Smt. Mamta Porte vs State Of Chhattisgarh
2026 Latest Caselaw 295 Chatt

Chattisgarh High Court

Smt. Mamta Porte vs State Of Chhattisgarh on 10 March, 2026

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                                                                        2026:CGHC:11324
                                                                                      NAFR
PAWAN
KUMAR
JHA                   HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally
signed by
PAWAN
KUMAR JHA
                                    WPS No. 2290 of 2026

      Laxman Kumar Choudhary S/o Shri Premlal Choudhary Aged About 44 Years
      Presently Posted As Assistant Teacher (L.B.) At Government Primary School,
      Harilchhapar, Block- Basna, District- Mahasamund (C.G.)
                                                                              --- Petitioner(s)
                                                   versus


      1 - State Of Chhattisgarh Through The Secretary, School Education Department,
      Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District- Raipur (C.G.)
      2 - Director Directorate Of Public Instructions, Indravati Bhawan, Atal Nagar, Nawa
      Raipur, District- Raipur (C.G.)
      3 - District Education Officer Mahasamund, District- Mahasamund (C.G.)
      4     -   Block   Education       Officer,    Basna   District-     Mahasamund      (C.G.)
      5 - Chief Executive Officer District Panchayat, Mahasmaund, District- Mahasamund
      (C.G.)
      6 - Chief Executive Officer Janpad Panchayat, Basna, District- Mahasamund (C.G.)
                                                                             --- Respondent(s)

Kunwarmati Bhoi D/o Shri Jailal Bhoi Aged About 40 Years Presently Posted As Assistant Teacher ( L.B.), At P.M. Shri School, Singhoda, Block - Saraipali, District - Mahasamund, Chhattisgarh.

---Petitioner(s) Versus 1 - State Of Chhattisgarh Through The Secretary, School Education Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District - Raipur, Chhattisgarh.

2 - Director Directorate Of Public Instructions, Indravati Bhawan, Atal Nagar, Nawa Raipur, District - Raipur, Chhattisgarh. 3 - District Education Officer Mahasamund, District - Mahasamund, Chhattisgarh. 4 - Block Education Officer Saraipali, District - Mahasamund, Chhattisgarh. 5 - Chief Executive Officer District Panchayat, Mahasamund, District - Mahasamund, Chhattisgarh.

6 - Chief Executive Officer Janpad Panchayat, Saraipali, District - Mahasamund, Chhattisgarh.

--- Respondent(s)

Keshav Ram Sahu S/o Shri Lalji Sahu, Aged About 43 Years Presently Posted As Assistant Teacher (L.B.) At Government Primary School, Jargaon, Block- Chhura, District Gariyaband C.G.

---Petitioner(s) Versus 1 - State Of Chhattisgarh Through The Secretary, School Education Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur C.G. 2 - Director, Directorate Of Public Instructions, Indravati Bhawan, Atal Nagar, Nawa Raipur, District Raipur C.G. 3 - Divisional Joint Director, Education Division, Pension Bada, Raipur, District Raipur C.G. 4 - District Education Officer, Gariyaband, District Gariyaband C.G. 5 - Block Education Officer, Chhura, District Gariyaband C.G. 6 - Chief Executive Officer, District Panchayat, Gariyaband, District Gariyaband C.G. 7 - Chief Executive Officer, Janpad Panchayat, Chhura, District Gariyaband C.G.

--- Respondent(s)

Vidyadhar Patel S/o Shri Premlal Patel Aged About 38 Years Presently Posted As Assistant Teacher (L.B.) At Government Primary School, Jagidipa, Block- Saraipali, District- Mahasamund (C.G.)

---Petitioner(s) Versus 1 - State Of Chhattisgarh Through The Secretary, School Education Department, Mantralaya, Mahanadi Bhawan, Atal Nagar Nawa Raipur, District- Raipur (C.G.)

2 - Director Directorate Of Public Instructions, Indravati Bhawan, Atal Nagar, Nawa Raipur, District- Raipur (C.G.) 3 - District Education Officer Mahasamund, District- Mahasamund (C.G.) 4 - Block Education Officer Saraipali, District- Mahasamund (C.G.) 5 - Chief Executive Officer District Panchayat, Mahasamund, District- Mahasamund (C.G.) 6 - Chief Executive Officer Janpad Panchayat, Saraipali, District- Mahasamund (C.G.)

--- Respondent(s)

Smt. Mamta Porte W/o Shri Dubeylal Porte Aged About 40 Years Presently Posted As Assistant Teacher (L.B.) At Government Primary School, Dularpali, Block - Basna, District - Mahasamund. Chhattisgarh.

---Petitioner(s) Versus 1 - State Of Chhattisgarh Through The Secretary, School Education Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District - Raipur, Chhattisgarh.

2 - Director Directorate Of Public Instructions, Indrawati Bhawan, Atal Nagar, Nawa Raipur, District - Raipur, Chhattisgarh. 3 - District Education Officer Mahasamund, District - Mahasamund, Chhattisgarh. 4 - Block Education Officer Basna, District - Mahasamund, Chhattisgarh. 5 - Chief Executive Officer District Panchayat, Mahasamund, District - Mahasamund, Chhattisgarh.

6 - Chief Executive Officer Janpad Panchayat, Basna, District - Mahasamund, Chhattisgarh.

... Respondents

For Petitioners : Mr. Ankush Soni, Advocate on behalf of Mr. Pramod Ramteke, Advocate For Respondents- State : Mr. Vivek Verma, Govt. Advocate, Ms. Apurva Nigam and Ms.Poorva Tiwari, Panel lawyer

S.B.: Hon'ble Shri Parth Prateem Sahu, Judge Order on Board 10/03/2026

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. 2290 of 2026 is

taken as lead case, in which petitioner sought following reliefs:-

"10.1 That, this Hon'ble Court may kindly be pleased to issue a writ in the nature of mandamus directing the respondents to re-fix the petitioner's seniority in the gradation list from his initial date of joining i.e. 22.08.2005, and to place him at the appropriate position accordingly, considering his continuous service.

10.2 That, this Hon'ble Court may kindly be pleased to direct the respondents to grant all consequential benefits, including consideration for promotion, fixation of pay and seniority based benefits, arising out of correcting of the petitioner's seniority. 10.3 That, this Hon'ble Court may kindly be pleased to grant any other relief, as it may deems fit and appropriate."

3. After arguing for sometime, counsel for petitioners submits that as

petitioners have already submitted representation before the

concerned respondent-District Education Officers, which are pending

consideration, therefore, direction be issued to the concerned authority

to take decision on pending representation at the earliest within

specified time frame.

4. Learned counsel for State submits that in view of limited prayer made

by learned counsel for petitioners, they are having no objection.

5. On due consideration of submission made by learned counsel for

respective parties, without commenting any thing on the merits of the

case, I find it appropriate to dispose of these writ petitions at this stage

directing respondent-District Education Officer to consider and take

decision on pending representations of petitioners, in accordance with

law, expeditiously, preferably within a further period of 04 months from

the date of receipt of the order passed by this Court.

6. With the aforesaid observation and direction, this writ petition is

disposed of.

Certified copy as per rules.

Sd/-

(Parth Prateem Sahu) Judge pwn