Chetan Das Sarwa vs State Of Chhattisgarh on 10 March, 2026

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                                                       2026:CGHC:11371
                                                                      NAFR

           HIGH COURT OF CHHATTISGARH AT BILASPUR

                            WPS No. 13667 of 2025

1 - Chetan Das Sarwa S/o Madan Das Sarwa Aged About 46 Years Posted And
Working As Assistant Teacher (L.B.) At Govt. Primary School Vill. Manpur, Block
Manpur District- Mohla Manpur- Ambagarh - Chowki (C.G.)


2 - Bhushan Kumar Dhurwe S/o Temsay Dhruwe Aged About 38 Years Posted And
Working As Head Master At Govt. Primary School Vill. Kundkal Block Manpur
District- Mohla Manpur- Ambagarh - Chowki (C.G.)


3 - Jitendra Kumar Kunjam S/o Balmukund Kunjam Aged About 46 Years Posted
And Working As Assistant Teacher (L.B.) At Govt. Primary School Vill. Bhaisbod ,
Block Manpur District- Mohla Manpur- Ambagarh - Chowki (C.G.)


4 - Hiraman Lal Rawte S/o Narad Singh Rawte Aged About 47 Years Posted And
Working As Head Master At Govt. Primary School Vill. Ghotiya Block Manpur
District- Mohla Manpur- Ambagarh - Chowki (C.G.)


5 - Khilesh Kumar Sahu S/o Late Lalit Kumar Sahu Aged About 48 Years Posted
And Working As Head Master At Govt. Primary School Vill. Borkanhar Block Manpur
District- Mohla Manpur- Ambagarh - Chowki (C.G.)


6 - Tikeshwari Dewangan W/o Noonkaran Dewangan Aged About 41 Years Posted
And Working As Head Master At Govt. Boys Primary School Vill. Manpur Block
Manpur District- Mohla Manpur- Ambagarh - Chowki (C.G.)


7 - Ishwarlal Junghare S/o Johar Lal Junghare Aged About 45 Years Posted And
Working As Assistant Teacher (L.B.) At Govt. Primary School Vill. Badgaon Block
Manpur District- Mohla Manpur- Ambagarh - Chowki (C.G.)
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8 - Renuka Shukla W/o Krishna Kumar Mishra Aged About 47 Years Posted And
Working As Teacher (L.B.) At Govt. Girls Middle School Vill. Manpur Block Manpur
District- Mohla Manpur- Ambagarh - Chowki (C.G.)


9 - Shubhangi Borkar W/o Ramesh Wakde Aged About 43 Years Posted And
Working As Assistant Teacher (L.B.) At Govt. Primary School Vill. Chichwahi Block
Manpur District- Mohla Manpur- Ambagarh - Chowki (C.G.)


10 - Rajni Sahu W/o Naresh Kumar Sahu Aged About 49 Years Posted And Working
As Assistant Teacher (L.B.) At Govt. Primary School Vill. Rajkatta Block Manpur
District- Mohla Manpur- Ambagarh - Chowki (C.G.)


11 - Manoj Kumar Khobragade S/o Sundar Lal Khobragade Aged About 38 Years
Posted And Working As Assistant Teacher (L.B.) At Govt. Primary School Vill.
Tukam Block Manpur District- Mohla Manpur- Ambagarh - Chowki (C.G.)


12 - Anjali Sahare W/o Mukesh Kumar Sahare Aged About 34 Years Posted And
Working As Assistant Teacher (L.B.) At Govt. Primary School At Vill. Semharbandha
Block Manpur District- Mohla Manpur- Ambagarh - Chowki (C.G.)


13 - Sandhya Kankrayane W/o Dileep Kumar Kankrayane Aged About 46 Years
Posted And Working As Assistant Teacher (L.B.) At Govt. Primary School At Vill.
Salhebhatti Block Manpur District- Mohla Manpur- Ambagarh - Chowki (C.G.)


14 - Satyanarayan Thakur S/o Vyasnarayan Thakur Aged About 39 Years Posted
And Working As Assistant Teacher (L.B.) At Govt. Primary School At Vill. Pittemeta
Block Manpur District- Mohla Manpur- Ambagarh - Chowki (C.G.)


15 - Chitrarekha Padoti W/o Krishnkant Thakur Aged About 36 Years Posted And
Working As Assistant Teacher (L.B.) At Govt. H.S. School At Vill. Aundhi Block
Manpur District- Mohla Manpur- Ambagarh - Chowki (C.G.)


16 - Mahendra Kumar Bhandari S/o Lachchhan Ram Aged About 38 Years Posted
And Working As Assistant Teacher (L.B.) At Govt. Primary School At Vill.
Madanwada Block Manpur District- Mohla Manpur- Ambagarh - Chowki (C.G.)


17 - Lukesh Kumar Dilliwar S/o Varun Kumar Dilliwar Aged About 41 Years Posted
And Working As Assistant Teacher (L.B.) At Govt. Primary School At Vill. Pugda
Block Manpur District- Mohla Manpur- Ambagarh - Chowki (C.G.)
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18 - Nilkamal Dilliwar W/o Lukesh Kumar Dilliwar Aged About 38 Years Posted And
Working As Head Master At Govt. Primary School At Vill. Chawargaon Block
Manpur District- Mohla Manpur- Ambagarh - Chowki (C.G.)


19 - Gaiso Bai Bhaisare W/o Panch Ram Bhaisare Aged About 47 Years Posted
And Working As Assistant Teacher (L.B.) At Govt. Primary School At Vill. Gaddomee
Block Manpur District- Mohla Manpur- Ambagarh - Chowki (C.G.)


20 - Jiwan Lal Verma S/o Jhadu Ram Verma Aged About 44 Years Posted And
Working As Head Master At Govt. Primary School At Vill. Halora Block Manpur
District- Mohla Manpur- Ambagarh - Chowki (C.G.)
                                                                    ... Petitioners
                                       Versus


1 - State Of Chhattisgarh Through Its Secretary, School Education Department,
Mahanadi Bhawan Atal Nagar, Nawa Raipur, District- Raipur (C.G.)


2 - Stat Of Chhattisgarh Through Its Secretary, Panchayat And Rural Development
Department, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District- Raipur (C.G.)


3 - Director Directorate Of Public Instruction, Indrawati Bhawan, Atal Nagar, Naya
Raipur, District- Raipur (C.G.)


4 - Commissioner Cum Director Directorate Of Panchayat Atal Nagar, Nawa Raipur,
District- Raipur (C.G.)


5 - District Education Officer District Mohla Manpur Ambagarh Chowki (C.G.)


6 - Chief Executive Officer Zila Panchayat District Mohla Manpur Ambagarh Chowki
(C.G.)


7 - Chief Executive Officer Janpad Panchayat Manpur District Mohla Manpur
Ambagarh Chowki (C.G.)


8 - Block Education Officer Block Manpur District Mohla Manpur Ambagarh Chowki
(C.G.)
                                                                   ... Respondents

For Petitioner            :   Mr. Shiv Sewak, Advocate


For Respondents-State :    Ms. Shailja Shukla, Government Advocate
For Respondent No. 7 :     Ms. Akanksha Verma Dabhadker, Advocate

S.B. Hon'ble Shri Justice Parth Prateem Sahu Order On Board 09/03/2026

1. Case is listed in default.

2. Learned counsel for the Respondent No. 7 submits that the present

case is covered up with the decision passed by the Co-ordinate Bench

of this Court in WP (S) No. 11009/2025 'Smt. Abha Namdeo & Ors.

Vs. State of Chhattisgarh & Ors.' vide order dated 24.11.2025 and

therefore, the present case may be disposed of in similar terms of the

order dated 24.11.2025.

3. Learned counsel for the petitioners do not dispute the submissions

raised by the counsel for the Respondent No. 7.

4. In view of the submissions made by the counsel for the parties, the

default as pointed out by the Registry is overruled.

5. With the consent of parties, case is heard finally at the motion stage.

6. Petitioners have filed this petition seeking following relief (s) :-

"10.1 That, this Hon'ble Court may kindly be pleased to issue a writ, order or direction in the nature of mandamus, and/or any other appropriate writ, order or direction under Article 226 of the Constitution of India directing the Respondents to implement the 2017's Kramonnati Order read with Order dated 06.04.2019 issued by the Department of School Education, Government of Chhattisgarh by upgrading and fixing the pay scale of the Petitioner from the date of completion of 10 years or 20 years of service in the same grade as the case may be;.

10.2 That, this Hon'ble Court may kindly be pleased to issue a writ, order or direction in the nature of mandamus and/or any other appropriate writ, order or direction under Article 226 of the Constitution of India directing the Respondents for disbursement of arrears accrued from the date of completion of 10 years or 20 years (as the case may be) in the service by the Petitioner till date after verifying from the local fund auditor, and to send the revised Last Pay Certificate book along with the information of the newly determined pay scale to the current Drawing and Disbursing Officer(s) of the Petitioners;.

10.3 This Hon'ble Court may kindly be pleased to issue a writ, order or direction in the nature of mandamus and/or any other appropriate writ, order or direction under Article 226 and 227 of the Constitution of India to consider the detailed directing Respondents representation along with the judgment in Sona Sahu's (supra) on which the Petitioners want to place reliance and consider and examine the same within the appropriate period as this Hon'ble Court may deem fit, and in the event the authorities come to the conclusion that the Petitioners for benefits of up- gradation in the pay scale and claims, same be paid to the Petitioners within 60 days.

10.4 Pass such other and further reliefs as this Hon'ble Court may deem fit and proper in the facts and circumstances of this case."

7. Learned counsel for petitioners submit that petitioners 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.

8. Learned State counsel opposes the submission of learned counsel for

petitioners and would submit that case of the petitioner 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.

9. Learned counsel for the petitioners 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.

10. 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."

11. Since the facts of the case of petitioners 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/-

(Parth Prateem Sahu) Judge

Dey