Chattisgarh High Court
Roshan Lal Yadav vs State Of Chhattisgarh 27 ... on 17 July, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
-1-
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
Writ Petition (S) No. 5247 of 2019
1. Roshan Lal Yadav S/o Late Purushottam Lal Yadav Aged About 43 Years
Working As Laecturer T. (L.B.) And Posted At Govt. Higher Secondary,
School Kochway, Gariyaband, District Gariyabandh Chhattisgarh.
2. Smt. Suruchi Verma W/o Shri Ashwani Verma Aged About 46 Years
Working As Laecturer T. (L.B.) And Posted At Govt. Higher Secondary,
School Kochway, Gariyaband, District Gariyaband Chhattisgarh.
3. Smt. Rukhmani Sinha W/o Kunjlal Sinha Aged About 44 Years Working As
Laecturer T. (L.B.) And Posted At Govt. Higher Secondary, School
Kochway, Gariyaband, District Gariyaband Chhattisgarh.
4. Vasudev Prajapati S/o Shri Rajaram Prajapati Aged About 40 Years
Working As Laecturer T. (L.B.) And Posted At Govt. Higher Secondary,
School Kochway, Gariyaband, District Gariyaband Chhattisgarh.
---- Petitioner(s)
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of School
Education, Mahanadi Bhawan, Mantralaya Naya Raipur, District Raipur,
Chhattisgarh.
2. Director Directorate Of Chhattisgarh, Public Instruction, Raipur District
Raipur Chhattisgarh.
3. District Education Officer Gariyabanad, District Gariyaband Chhattisgarh.
---Respondents
For Petitioners : Shri Vinod Kumar Sharma, Advocate. For State : Shri Anshuman Shrivastava, P.L. Hon'ble Shri Justice P. Sam Koshy Order on Board 17/07/2019
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 respondent No.3 who in turn shall scrutinize the same and pass a suitable order in accordance with the rules governing the field of Kramonnati. It is 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. With the aforesaid observation, writ petition stands disposed of.
Sd/-
(P. Sam Koshy) Judge inder