Vrindavan Patel vs State Of Chhattisgarh on 1 April, 2026

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Chattisgarh High Court

Vrindavan Patel vs State Of Chhattisgarh on 1 April, 2026

Bench: Parth Prateem Sahu

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                                                              2026:CGHC:14954


                                                                           NAFR

             HIGH COURT OF CHHATTISGARH AT BILASPUR


                            WPS No. 2917 of 2026

Vrindavan Patel S/o Shri Duryodhan Patel Aged About 38 Years Presently
Posted As Trained Teacher (Correctional Service) Government Multi -
Disabled Special School District Mahasamund, C.G. Pin Code- 493445
                                                                 ... Petitioner(s)
                                      Versus
1 - State Of Chhattisgarh Through The Secretary, Department Of Social
Welfare, Mahanadi Bhawan, Nava Raipur, C.G. 492001, District- Raipur, C.G.
2 - Director Department Of Social Welfare Raipur, C.G. Kutchery Chowk
Raipur, C.G. Pin Code 492001, District- Raipur, C.G.
                                                               ... Respondent(s)

For Petitioner : Mr. Akhilesh Mishra, Advocate For Respondents : Mr. Aditya Tiwari, P.L. HON'BLE SHRI PARTH PRATEEM SAHU, JUDGE ORDER ON BOARD 01.04.2026

1. Petitioner has filed this writ petition seeking following reliefs:

"10.1 That the Hon'ble Court may kindly be pleased to call for records pertaining to the pension case of the petitioner. 10.2 That the Hon'ble Court may kindly be pleased to direct the respondent to decide the representation of the petitioner. 10.3 That the Hon'ble Court may kindly be pleased to direct the leased to direct the respondents to grant promotional benefits to the cadre of Trained Teacher (Reformative Service) 2/2 (Annexure P/1) and till such amendment is carried out, the said 20% quota posts be kept reserved (Annexure P/2) during the pendency of the present petition.

10.4 That, this Hon'ble Court may kindly be pleased to grant any other relief, as it may deem fit."

2. Counsel for petitioner submits that the petitioner is presently posted as Trained Teacher (Correctional Service). Petitioner is working on the said post since 30.11.2011, however, petitioner is not being promoted even after about 15 years on the ground that promotional avenues are not available. Petitioner had submitted representation before respondent No. 2 on 05.02.2026, which is pending consideration and therefore, direction be issued to the respondent No. 2 to take decision on the representation, at the earliest, within specified time frame.

3. Counsel for the State submits that in view of the limited prayer made by counsel for the Petitioner, he is having no objection.

4. On due consideration of the submission of counsel for the parties, the writ petition at this stage is disposed of, directing respondent No. 1 and 2 to consider and take on the representation submitted by the petitioner, in accordance with law, expeditiously preferably within a further period of four weeks from the date of receipt of the representation.

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

Sd/-


                                                               (Parth Prateem Sahu)
Saurabh                                                              JUDGE

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