RAJARAM NAG vs STATE OF CHHATTISGARH

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CGHC010430422026 2026:CGHC:46684
NAFR
Digitally
signed by
JYOTI
SHARMA
Date:
2026.11.05
10:59:58
+0530
HIGH COURT OF CHHATTISGARH AT BILASPUR
JYOTI
SHARMA
WPS No. 7962 of 2026
1 - Rajaram Nag S/o Late Gangaram Nag Aged About 47 Years
Presently Working As Rasoiya At Govt. Balak Aashram, Mahima, Block -
Lohandiguda, District - Bastar (C.G.)
2 - Hemchand Kashyap S/o Laxminath Aged About 50 Years Presently
Working As Chowkidar At Govt. Boys Hostal, Potanar, Block - Tokapal,
District - Bastar (C.G.)
3 - Madushingh Nag S/o Late Sonuram Nag Aged About 44 Years
Presently Working As Jalwahak At Govt. Kanya Asharam Gudampal,
Block - Darbha, District- Bastar (C.G.)
4 - Smt. Sonadevi Goyal W/o Late Sukram Kashyap Aged About 44
Years Presently Working As Rasoiya At Govt. Kanya Aashyam,
Dhodharepal, Block - Darbha Distrcit- Bastar (C.G.)
5 - Smt. Satya Devi Gupta W/o Ram Swaroop Gupta Aged About 46
Years Presently Working As Rasoiya At Kamla Nehru Hostal, Jagdalur,
Block - Jagdalpur, Distict - Bastar (C.G.)
6 - Baiduram Mandavi S/o Late Bansi Mandavi Aged About 41 Years
Presently Working As Jalwahak At Govt. Kanya Aashram, Bedgumiapal
Block - Lohandiguda, District - Bastar C.G
7 - Mukund Ram Kashyap S/o Late Aarturam Aged About 52 Years
Presently Working As Chowkidar At Govt. Balak Aashram Mahima,
Block - Lohandiguda, District - Bastar (C.G)
8 - Ramesh Singh Mourya S/o Late Bangalu Ram Aged About 43 Years
Presently Working As Jalwahak At Govt. Balak Aasram, Kaknar, Block -
Lohandiguda, District - Bastar (C.G)
9 - Smt. Durga Yadav W/o Santuram Yadav Aged About 50 Years
Presently Working As Rasoiya At Govt. Girls Hostal, Potanar, Block -
Tokapal, Disttrict - Bastar (C.G.)

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10 - Puran Singh Mourya S/o Late Budhram Mourya Aged About 50
Years Presently Working As Chowkidar At Govt. Kanya Aashram,
Marikoder, Block - Lohandiguda District (C.G.)
11 - Smt. Snehlatla Kashyap W/o Mangluram Aged About 51 Years
Presently Working As Rasoiya At Govt. Kanya Aashram Kilepal Block -
Basnar, District - Bastar (C.G.)
12 - Somaru Ram Kowachi S/o Late Gata Aged About 50 Years
Presently Working As Jalwahak At Govt. Balak Aashram, Kaknar, Block
- Lohandiguda, District - Bastar (C.G.)
13 - Smt. Radhabai Kashyap W/o Late Ramlal Kashyap Aged About 49
Years Presently Working At Rasoiya At Govt. Kanya Aashram, Belkuti,
Block - Wakawad, District - Bastar (C.G.)
14 - Daneshwar Chandrakar S/o Late Ram Dayal Chandrakar Aged
About 52 Years Presently Working As Jalwahak At Govt. Balak
Aashram, Chidpal, Block - Darbha, District - Bastar (C.G.)
15 - Smt. Bomeshwari Nag, W/o Takeshwar Nag Aged About 42 Years
Presently Working As Rasoiya At Govt. Kanya Aashram, Bade
Gumiyapal, Block - Lohandiguda District Bastar (C.G)
16 - Smt. Manki Kashyap W/o Gochuram Kashyap Aged About 42 Years
Presently Working As Rasoiya At Govt. Hostal, Bastar, Block - Bastar,
District - Bastar (C.G.)
17 - Vijay Kumar Thakur S/o Arjun Singh Thakur, Aged About 44 Years
Presently Working As Rasoiya At Govt. Boy's Aashram, Sulega, Block -
Lohandiguda, District - Bastar (C.G.)
18 - Smt. Karuna Yadav W/o Gopal Yadav Aged About 47 Years
Presently Working As Rasoiya At Govt. Aashram, Jagdalpur, Block -
Jagdalpur, District - Bastar (C.G.)
19 - Smt. Amerika Kashyap W/o Kartik Kashyap Aged About 40 Years
Presently Working As Rasoiya At Govt. Kanya Aashram, Bheja, Block -
Lohandiguda, District - Bastar (C.G.)
20 - Smt. Ratnawati Baghel S/o Tanuram Baghel Aged About 42 Years
Presently Working As Rasoiya At Govt. Kanya Aashram, Belputi, Block -
Bakawad, District - Bastar (C.G.)
21 - Umesh Singh Thakur S/o Dumar Singh Thakur Aged About 45
Years Presently Working As Rasoiya At Govt. Balak Aashram,
Pichhakorad, Block - Lohandiguda, District - Bastar (C.G.)
22 - Kunjbihari Thakur S/o Navlu Ram Thakur Aged About 40 Years

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Presently Working As Jalwahak At Govt. Balak Aashram. Nagalsar,
Block - Lohandiguda, District - Bastar (C.G.)
23 - Yanti Tandiya S/o Late Rakeshwar Tandiya Aged About 54 Years
Presently As Rasoeya At Girls Hostel Jagdalpur, Block Jagdalpur,
District Bastar (C.G.)
24 - Sumottin Kashyap W/o Farsuram Kashyap Aged About 48 Years
Presently Working As Rasoeya At Boys Hosel Mahkopal, Block Darbha,
District Bastar (C.G.)
25 - Sukmati Bharti W/o Bansigh Bharti Aged About 47 Years Presently
Working As Jalwahak At Girls Hostel Sewda, Block Darbha, District
Bastar (C.G.)
26 - Annat Ram Kashyap S/o Jhitru Ram Aged About 43 Years
Presently Working As Chowkidar At Girls Hostel Gumadpal, Block
Darbha, District (C.G.)
27 - Somari Bhardwaj W/o Ganesh Ram Aged About 47 Years Presently
Working As Rasoeya At Girls Hostel Karkaguda, Block Lohandiguda,
District Bastar (C.G.)
28 - Naresh Kumar Thakur S/o Shambhu Nath Thakur Aged About 54
Years Presently Working As Chowkidar At Boys Hostel Pichchikoder,
Block Lohandiguda, District Bastar (C.G.)
29 - Sundar Lal Baghel S/o Ishwar Aged About 45 Years Presently
Working As Jalwahak At Boys Ashram, Nagalsar, Block Jadgalpur,
District Bastar (C.G.)
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through The Secretary, Scheduled Tribes And
Scheduled Caste Development Department, Mantralaya, Mahanadi
Bhawan, Atal Nagar Raipur, District Raipur (C.G.)
2 - Commissioner, Scheduled Tribes And Scheduled Caste
Development Department, Block-D, Ground Floor, Indravati Bhawan,
Atal Nagar, Nawa Raipur, District Raipur (C.G.)
3 - Joint Director, Treasury, Accounts And Pension, Baster Division
(Jagdalpur), District Bastar (C.G.)
4 - Collector (Tribal Development), District Bastar (C.G.)
5 - Assistant Commissioner, Scheduled Tribes And Scheduled Caste
Development Deparment, Jagdalpur, District Bastar (C.G.)
... Respondent(s)
(Cause title is taken from Case Information System)

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For Petitioners : Mr. Govind Prasad Dewangan, Advocate
For Respondent/
State
: Mr. Shreyansh Mehta, P.L.
Hon'ble Shri Bibhu Datta Guru , Judge
Order on Board
04.11.2026
1. Learned counsel for the parties jointly submits that the issue
involved in this writ petition has already been considered and
decided by the Coordinate Bench of this Court vide judgment
dated 05.05.2026 passed in WPS No. 1629 of 2025 and other
connected matters , wherein the Coordinate Bench of this Court
held as under:-
“. 11. It is not the case of respondents State that petitioners have
been regularized and posted on some other posts on which they
were not Initially working. It is also not the case of respondents
that by cancellation of order of regularization dated June, 2014,
petitioners in any manner were required to work other than the
work which they were performing after regularization in their
service.
12. Learned State counsel has not disputed that petitioners from
the date of appointment are continuously doing and discharging
the same work, which they were doing and discharging from the
date of their initial appointment and also after initial date of
regularization dated 31.05.2014. In the order of regularization
dated 17.06.2022 (Annexure P-12), the authorities has
mentioned the date of regularization in service and date of
joining on regular post.
13. In the aforementioned facts of the case, when petitioners
has already been held to be regularized in service since June,
2014 in the order of regularization mentioning the date of joining
on the regular post in the opinion of this Court, petitioners will be
entitled for the regular pay scale from the date of joining on the
regular post pursuant to the order of regularization as mentioned

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in the order dated 17.06.202. Collector, Bastar at Jagdalpur has
not ordered for deletion of other part of the order dated
17.06.2022 except the conditions as mentioned therein. In
service jurisprudence employee become entitled for getting
benefit of salary etc, from the date of his joining to the post
pursuant to the order of appointment/regularization.
14. In the case at hand, date of joining pursuant to the order of
regularization and date from which petitioners were ordered to
be regularized in service are same, therefore, in the opinion of
this Court, respondent/Collector erred in law in not making
payment of salary/wages of regular pay scale to petitioners from
the date of their joining pursuant to the order of regularization.
Accordingly, it is not sustainable in the eyes of law and the order
dated 13.01.2023 passed by the Collector to the extent of
granting regular pay scale from 17.06.2022 and deleting the
conditions No.3, 5 and 9 is hereby quashed. Consequently,
petitioners are held to be entitled for regular pay scale from the
date of their regularization in service mentioned in the order
dated 17.06.2022 and date of their joining pursuant thereto.
Respondents are directed to pay difference of salary/wages to
petitioners upon calculating difference between the wages/salary
paid to petitioner and wages/salary for which petitioners were
entitled according to regular pay scale from the date of their
joining as mentioned in the order dated 17.06.2022. Difference
of salary shall be paid to petitioners within period of six months
from the date of receipt of copy of order by respondents.
15. Accordingly, both the petitions are allowed.”
2. Having considered the submissions made by learned counsel for
the parties and having gone through the materials available on
record, it is evident that the facts and issue involved in this
petition is identical to WPS No. 1629 of 2025, this Court deems it
appropriate not to take a view other than what has been taken in
the aforesaid.

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3. Accordingly, the present petition is allowed in terms of the order
dated 05.05.2026 passed in WPS No.1629 of 2025 subject to
verification of date of joining of the petitioners after regularization.
Sd/-
(Bibhu Datta Guru)
JUDGE
Jyoti