Akhilesh Sharma vs State Of Chhattisgarh
2026 Latest Caselaw 825 Chatt

Chattisgarh High Court

Akhilesh Sharma vs State Of Chhattisgarh on 20 March, 2026

Author: Parth Prateem Sahu

Bench: Parth Prateem Sahu

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                                                              2026:CGHC:13497


                                                                          NAFR

             HIGH COURT OF CHHATTISGARH AT BILASPUR


                            WPS No. 2610 of 2026

Akhilesh Sharma S/o Ghanshyam Sharma Aged About 35 Years Assistant
Teacher Currently Posted At Government Primary School Salhedabri, Block
Development Kota, District Bilaspur Chhattisgarh
                                                               ... Petitioner(s)
                                     Versus


1 - State Of Chhattisgarh Through Secretary, Department Of School
Education, Mahanadi Bhawan, New Raipur District Raipur Chhattisgarh
2 - District Education Officer Bilaspur District Bilaspur Chhattisgarh
3 - Block Education Officer Block Development Kota, District Bilaspur
Chhattisgarh
                                                               ... Respondent(s)

For Petitioner : Mr. Sanjeev Kumar Sahu, Advocate For Respondents : Mr. Hari Om Rai, P.L.

HON'BLE SHRI PARTH PRATEEM SAHU, JUDGE ORDER ON BOARD 20/03/2026

1. The petitioner have filed this writ petition seeking following reliefs.

"A. The Hon'ble Court may kindly be pleased to Issue an appropriate writ, order or direction directing the respondents to correct the erroneous entry in the number of students at Primary School Salhedabri (Kota) and not to treat the petitioner as a surplus teacher on the basis of incorrect data.

B. The Hon'ble Court may kindly be pleased issue an appropriate writ, order or direction directing the respondents to consider and decide representation submitted by the the petitioner (Annexure P/1) within a stipulated time frame C. The Hon'ble Court may kindly be pleased as same similar case in WPS No. 2075/2026 the party name Mongra Dewangan Vs state of C.G. & Ors. decided on 26.02.2026. Passed by this Hon'ble court identical case.

D. Any other relief may kindly be pleased granted as it may deem fit and proper in the facts and circumstances of the case. E. Cost of the petition."

2. At the outset, learned counsel for petitioner submits that he is not

pressing this petition on merits and is only seeking a direction to the

respondent No. 2 to consider and take decision on the representation

dated 29.10.2025, at the earliest, within specified time frame.

3. Learned counsel for State submits that he has no objection on the

limited prayer made by counsel for the petitioner.

4. On due consideration of the submissions made by learned counsel for

the parties, writ petition at this stage is disposed of directing the

respondent No. 2 to consider and take decision on the representation

submitted by the petitioner dated 29.10.2025, in accordance with law,

expeditiously preferably within a further period of two months from the

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

5. Accordingly, this writ petition is disposed of with the aforesaid

observation and direction.

Sd/-

                                                           (Parth Prateem Sahu)
Saurabh                                                          JUDGE