Chattisgarh High Court
Deepak Kumar Gilhare vs State Of Chhattisgarh 68 Wps/805/2019 ... on 7 February, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
Writ Petition (S) No. 810 of 2019
1. Deepak Kumar Gilhare S/o Shri Hirdaylal Gilhare Aged About 37
Years Occupation Sahayak Shikshak Saskiya Prathmik Sala Kallai
Niwashi Gram- Kurud Thana- Kurud, District- Dhamtari, Chhattisgarh.
2. Anil Kumar Khutiyare S/o Shri Reshamlal Khutiyare Aged About 36
Years Occupation- Sayahak Shikshak, Saskiye Prathmik Sala Mulle
Niwashi- Gram- Kurud Thana- Kurud, District- Dhamtari,
Chhattisgarh.
---- Petitioners
Versus
1. State Of Chhattisgarh Through Secretary, School Shiksha Vibhag,
Mantralaya Mahanadi Bhawan Naya Raipur, Chhattisgarh.,
2. Secretary Panchayat, Gramin Vikas And Shram Vibhag, Mantralaya
Naya Raipur, Chhattisgarh.
3. Zila Siksha Adhikari Dhamtari, District- Dhamtari, Chhattisgarh.
4. Mukhyakaryapalan Adhikari Janpad Panchayat Kurud, District-
Dhamtari, Chhattisgarh.
--- Respondents
For petitioners : Mr. Abdul Wahab Khan, Advocate. For State : Mr. Anshuman Shrivastav, P.L. Hon'ble Shri Justice P. Sam Koshy Order on Board 07/02/2019
1. The limited grievance of the petitioners is that they are entitled for the benefit of Kramonnati on completing 10 years of service which they have completed but they have not been given the same till date.
2. Given the limited grievance raised, let both the petitioners make detailed representation in this regard to respondents 3 & 4 who in turn shall scrutinize the same and pass a suitable order in accordance with the rules governing the field of Kramonnati. It is 2 expected that an appropriate order shall be passed within a period of 4 months from the date of receipt of representation of the petitioners.
3. The writ petitions stand disposed of.
Sd/-
(P. Sam Koshy) JUDGE Jyoti