Ram Singh Paikra vs State Of Chhattisgarh 53 ... on 26 June, 2019

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Chattisgarh High Court

Ram Singh Paikra vs State Of Chhattisgarh 53 ... on 26 June, 2019

Bench: P. Sam Koshy

                                      -1-


                                                                          NAFR
             HIGH COURT OF CHHATTISGARH AT BILASPUR

                     Writ Petition (S) No. 4620 of 2019

  1. Ram Singh Paikra S/o Shri Ram Sundar Aged About 38 Years Working As
     Assistant Teacher (L. B.), And Posted At Govt. Primary School Khanda,
     Block Baikunthpur, District Korea Chhattisgarh/
  2. Smt. Kusumlata Tirkey D/o Shri Mahabali Tirkey Aged About 33 Years
     Working As Assistant Teacher (L. B.), And Posted At Govt. Primary School
     Pandopara, Block Baikunthpur, District Korea Chhattisgarh.
  3. Sanjay Kumar S/o Shri Ramphal Aged About 31 Years Working As
     Assistant Teacher (L. B.), And Posted At Govt. Primary School Anjokhurd,
     Block Baikunthpur, District Korea Chhattisgarh.
  4. Smt. Prema Kujur W/o Shri B. Anil Bek Aged About 38 Years Working As
     Assistant Teacher (L. B.), And Posted At Govt. Primary School Pandopara
     (Maohra), Block Baikunthpur, District Korea Chhattisgarh.
  5. Smt. Durga W/o Shri Vijay Nand Aged About 38 Years Working As
     Assistant Teacher (L. B.), And Posted At Govt. Primary School Jamgahan,
     Block Baikunthpur, District Korea Chhattisgarh.
                                                              ---- Petitioner(s)
                                    Versus
  1. State of Chhattisgarh Through The Secretary, Department Of Panchayat,
     Mantralaya, Mahanandi Bhawan, New Raipur District Raipur Chhattisgarh.
  2. Secretary Department Of School Education, Mantralaya, Mahanandi
     Bhawan, New Raipur District Raipur Chhattisgarh/
  3. District Education Officer Korea District Korea Chhattisgarh.
  4. Block Education Officer Baikunthpur, District Korea Chhattisgarh.
                                                               ---Respondents

For Petitioners : Shri OP Sahu, Advocate. For State : Shri Ishan Verma, Panel Lawyer.

Hon'ble Shri Justice P. Sam Koshy Order on Board 26/06/2019

1. The grievance of the petitioners in this petition is that, though they have completed more than 10 years of service and are entitled for Kramonnati, but the same has not been granted to them till now.

2. The counsel for the State submits that since the services of the petitioners meanwhile have been absorbed in the Education -2- Department, they would be entitled for the benefit of promotion as per rules applicable in the Education Department.

3. All said and done, the fact that the petitioners have put in 10 years of service make them entitled for the benefit of Kramonnati, if not promoted. Perusal of record would show that the petitioners have not made any representation to the authorities concerned in this regard.

4. Accordingly, the petition stands disposed of with a direction to the petitioners to make appropriate representation to the respondents No.2&3 in respect of their claim for Kramonnati is concerned. The respondents No.2&3 shall thereafter decide the claim of the petitioners in accordance with rules so far as grant of Kramonnati is concerned in the Education Department at the earliest preferably within a period of four months from the date of receipt of representation to be made by the petitioners.

5. The writ petition accordingly stands disposed of.

Sd/-

(P. Sam Koshy) Judge inder

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