Chattisgarh High Court
Ravi Kumar Sahu vs State Of Chhattisgarh 21 Wps/8082/2019 ... on 1 October, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
Writ Petition (S) No. 8236 of 2019
1. Ravi Kumar Sahu S/o Dashrath Lal Sahu Aged About 28 Years Vidya
Mitan Government High School Badekhouli, Block Keshkal, District
Kondagaon, Chhattisgarh.
2. Bhupendra Kumar Sahu S/o Bhagwat Ram Sahu Aged About 28 Years
Vidya Mitan Government High School Pipre-Bahigaon, Block Keshkal,
District Kondagaon, Chhattisgarh.
3. Ujma Tabassum D/o Mohammad Mazhar Aged About 25 Years Vidya
Mitan Government High School Uridgaon, Block Makdi, District
Kondagaon, Chhattisgarh.
4. Amita Sahu D/o Dau Lal Sahu Aged About 37 Years Vidya Mitan
Government High School Uridgaon, Block Makdi, District Kondagaon,
Chhattisgarh.
5. Gitanjali D/o Shravan Kumar Aged About 26 Years Vidya Mitan
Government High School Harvel, Block Baderajpur, District Kondagaon,
Chhattisgarh.
6. Tameshwari Alendra D/o Dashrath Lal Aged About 27 Years Vidya Mitan
Government High School Golawand, Block Kondagaon, District
Kondagaon, Chhattisgarh.
7. Omprakash Sahu S/o Shyamratan Sahu Aged About 32 Years Vidya Mitan
Government High School Makdi, Block Makdi, District Kondagaon,
Chhattisgarh.
8. Yachana Thakur D/o Dongar Singh Thakur Aged About 26 Years Vidya
Mitan Government High School Badedongar, Block Pharasgaon, District
Kondagaon, Chhattisgarh.
9. Denulata Sinha D/o Netralal Sinha Aged About 27 Years Vidya Mitan
Government High School Pharasgaon, Block Pharasgaon, District
Kondagaon, Chhattisgarh.
10. Ganeshwar Kumar Azad S/o Narayan Das Azad Aged About 36 Years
Vidya Mitan Government High School Tamrawand, Block Makdi, District
Kondagaon, Chhattisgarh.
11. Umme Rubab D/o Abdul Hafeej Ashrafi Aged About 28 Years Vidya Mitan
Government High School Balenga, Block Baderajpur, District Kondagaon,
Chhattisgarh.
12. Balram Sahu S/o Bharatnand Sahu Aged About 29 Years Vidya Mitan
Government High School Masora, Block Kondagaon, District Kondagaon,
Chhattisgarh.
---- Petitioner(s)
Versus
1. State of Chhattisgarh Through Secretary, School Education Department,
Mantralaya, Mahanadi Bhawan, Atal Nagar Naya Raipur, District- Raipur,
Chhattisgarh.
2. Director Public Instructions, Indrawati Bhawan, Atal Nagar, Naya Raipur,
District- Raipur, Chhattisgarh.
3. Collector Kondagaon, District- Kondagaon, Chhattisgarh.
4. District Education Officer Kondagaon, District- Kondagaon, Chhattisgarh.
---Respondents
For Petitioners : Shri C. Jayant K. Rao, Advocate. For State : Ms. Sunita Jain, Govt. Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 01.10.2019
1. The petitioners have filed the instant writ petition seeking for an appropriate direction to respondents no. 2 & 4 to take appropriate decision on the claim of the petitioners for being appointed as an Atithi Shikshak as per the order of the State Government dated 2.8.2019 passed by the School Education Department.
2. Contention of the counsel for the petitioners is that the petitioners were Teacher working as Vidya Mitan for the academic session 2017-18 and 2018-19 and thereafter the services of the petitioners have been discontinued.
3. The School Education Department vide its order dated 2.8.2019 has passed an order the relevant portion of which so far as the petitioners is concerned reads as under:
**1-loZizFke tks fo|kferku iwoZ esa ftl 'kkyk es l= 2018&19 esa dk;Zjr Fks] mudh lsok;sa mlh 'kkyk esa in fjDr gksus ij yh tk,A mlh 'kkyk esa in fjDr u gksus dh fLFkfr esa ftys dh ftl 'kkyk esa in fjDr gS] ogka mUgsa izkFkfedrk nh tk,A**
4. According to the counsel for the petitioners, in terms of the aforesaid order, the claim of the petitioners ought to have been considered by the authorities concerned and there is also a recommendation made in this regard by the concerned school where the petitioners were teaching.
5. Given the aforesaid factual matrix of the case, this Court is of the opinion that ends of justice would meet if the present writ petition is disposed of with a direction to respondents no. 2 & 4 to consider and decide the claim of the petitioners in terms of the order dated 2.8.2019 passed by the School Education Department, at the earliest, preferably within a period of 2 months from the date of receipt of copy of this order.
6. It shall be the responsibility of the petitioners to apprise the concerned respondents so far as the order passed by this Court is concerned.
7. The writ petition accordingly stands disposed of.
Sd/-
(P. Sam Koshy) Judge inder