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Chattisgarh High Court
Ashok Kumar Chouhan vs State Of Chhattisgarh on 12 March, 2026
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2026:CGHC:11805
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 2364 of 2026
1 - Ashok Kumar Chouhan S/o Shivnarayan Chouhan Aged About 44 Years
Address- At - Govt- St Pre Metric Boys Hostel Gorpar Block- Kharsia Dist- Raigarh
(C.G.)
2 - Sohan Das Mahant S/o Samaru Das Mahant Aged About 34 Years Address- At -
Govt- St Pre Metric Boys Hostel Halahuli, Block- Kharsia Dist- Raigarh (C.G.)
3 - Dhanurjay Singh Sindur S/o Sanat Kumar Sindur Aged About 35 Years Address-
At - Govt- Obc Post- Metric Boys Hostel Raigarh Dist- Raigarh (C.G.)
4 - Om Prakash Mahant S/o Tulsi Das Mahant Aged About 42 Years Address-At-
Govt St- Pre Metric Boys Hostel Bhupdeopur, Block- Kharsia Dist- Raigarh (C.G.)
5 - Suresh Kumar Devangan S/o Kedarnath Devangan Aged About 44 Years
Address-At- Govt St- Pre Metric Boys Hostel Raigarh, Dist- Raigarh (C.G.)
6 - Narayan Prasad Chouhan S/o Panchram Chouhan Aged About 49 Years
Address-At- Govt St- Pre Metric Boys Hostel Barra 2, Block- Kharsia Dist- Raigarh
(C.G.)
7 - Same Lal Kamalavanshi S/o Mahettar Ram Aged About 38 Years Address-At-
Govt St- Post- Metric Boys Hostel Kharsia Dist- Raigarh (C.G.)
8 - Shashikala Yadav W/o Laxman Singh Yadav Aged About 40 Years Address-At-
Govt St- Post Metric Girls Hostel Kharsia Dist- Raigarh (C.G.)
9 - Vasu Dev Rathia S/o Keshav Prasad Rathia Aged About 35 Years Address-At-
Govt St- Boys Ashram Jobi , Block- Kharsia Dist- Raigarh (C.G.)
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10 - Satyawan Rathia S/o Raghunandan Sing Rathia Aged About 35 Years Address-
At- Govt St- Boys Ashram Jobi Block- Kharsia Dist- Raigarh (C.G.)
11 - Savita Gavel D/o Umen Singh Gavel Aged About 44 Years Address-At- Govt St-
Post Metric Girls Hostel Kharsia Dist- Raigarh (C.G.)
12 - Aasha Rathore S/o Late Omprakash Rathore Aged About 35 Years Address-At-
Govt Sc Pre Metric Girls Hostel Kharsia Dist- Raigarh (C.G.)
13 - Jogi Singh Rathia S/o Harnath Singh Rathia Aged About 33 Years Address-At-
Govt St- Pre Metric Boys Hostel Khadgaon Block- Dharamjaigarh Dist- Raigarh
(C.G.)
14 - Nilu Baghel D/o Ramkumar Baghel Aged About 35 Years Address-At- Govt St-
Post Metric Girls Hostel Kharsia Dist- Raigarh (C.G.)
15 - Kusum Lata Rathia D/o Ratiram Rathia Aged About 35 Years Address-At- Govt
St- Post Metric Girls Hostel Kharsia Dist- Raigarh (C.G.)
16 - Yamini Rathia D/o Late Ramchandra Rathia Aged About 35 Years Address- At-
Govt St Girls Ashram Khamhar Block- Kharsia Dist- Raigarh (C.G.)
... Petitioner
Versus
1 - State Of Chhattisgarh Through- The Secretary Tribal Welfare Department
Mantralaya Mahanadi Bhawan Nava Raipur, District- Raipur (C.G.)
2 - General Administration Department (Gad) Through Its Secretary Mahanadi
Bhawan New Raipur Dist- Raipur (C.G.)
3 - Department Of Finance Through- Its Secretary Mahanadi Bhawan New Raipur
Dist- Raipur (C.G.)
4 - The Commisioner Scheduled Tribe And Scheduled Caste Welfare Department
Chhattisgarh Raipur, District- Raipur (C.G.)
5 - The Collector Civil And Revenue Raigarh District- Raigarh (C.G.)
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6 - The Assistant Commissioner Tribal Welfare Department Raigarh District- Raigarh
(C.G.)
7 - Joint Director Bilaspur Division Accounts And Pension, Bilaspur District- Bilaspur
(C.G.)
8 - The District Treasurer District Treasury Raigarh District- Raigarh (C.G.)
... Respondents
For Petitioners : Mr. Anshuman Shrivastava, Advocate
For Respondents-State : Mr. Hariom Rai, Panel Lawyer
S.B.: Hon'ble Shri Parth Prateem Sahu, Judge
ORDER ON BOARD
12/03/2026
1. Petitioner has filed this writ petition seeking following reliefs.
"10.1 That the Hon'ble Court may kindly be
pleased to issue appropriate writ(s)/order(s)/di-
rection(s) to direct the respondents to grant ar-
rears of salary as per order dated 20.09.2021
ANNEXURE P-1 along with arrears and conse-
quential benefits within stipulated time period;
10.2 That the Hon'ble Court may kindly be
pleased to issue appropriate Writ(s)/Order(s)/
Direction(s) to direct the respondents to grant
interest @ 12% per annum on the undisputed
and unpaid arrears of salary to the petitioners;
10.3 That the Hon'ble Court may kindly be
pleased to issue appropriate Writ/s)/Order(s)/
Direction(s) to the respondents to release fund
for payment of arrears along with interest @
12% per annum and consequential benefits to
the petitioners;
10.4 Any other relief, which this Hon'ble Court
may deem fit and proper according to the facts
and circumstances of the case along with the
cost of the petition."
2. Learned counsel for petitioners submit that petitioners are holding the post of
work charged contingency paid Class-IV employees. Pursuant to the order of
Collector, it was ordered that they are entitled for regular pay scale w.e.f.
02.08.2016, 31.07.2016, 04.08.2016, 01.08.2016, 30.07.2016 and
05.08.2016 respectively. Though the regular pay scale is being paid to
petitioners, however, arrears of the pay has not been disbursed till date.
Petitioners have submitted representation for release of arrears of salary and
therefore direction be issued to the authorities to take decision on the
representation at the earliest within specified time frame.
3. Learned State counsel submits that in view of limited prayer made by learned
counsel for petitioners, he is having no objection.
4. On due consideration of the submission of learned counsel for the respective
parties, nature of grievance raised, this writ petition is disposed of directing
Respondent No. 6 to take decision on the pending representation of
petitioners, in accordance with law, expeditiously preferably within a further
period of 04 months from the date of receipt of copy of order passed by this
Court.
5. Accordingly, this petition is disposed of with aforesaid observations and
directions.
Certified copy as per rules.
Digitally Sd/-Sd/-
SHUBHAM signed by
DEY SHUBHAM
DEY (Parth Prateem Sahu)
Dey Judge
