GANESHRAM BHARIA vs DISTRICT COLLECTOR

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CGHC010336632026 2026:CGHC:39283
SOURABH
BHILWAR
NAFR
Digitally signed by
SOURABH
BHILWAR
Date: 2026.09.09
11:14:01 +0530
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 6568 of 2026
Ganeshram Bharia S/o Bhaiyaram Bharia Aged About 65 Years R/o
Village- Kendaikhar, Post Dardi, Tahsil, Katghora, District- Korba (C.G.)
... Petitioner
versus
District Collector Korba, District-Korba (C.G.)
... Respondent(s)
(Cause title is taken from Case Information System)
For Petitioner : Mr. Shivang Dubey, Advocate
For Respondent/ State : Mr. Shahil Singh, Panel Lawyer
Hon’ble Shri Bibhu Datta Guru, Judge
Order on Board
08/09/2026
1. By the present writ petition, the petitioner seeks a direction to the
respondent authorities to consider and decide the pending
representation dated 08.04.2026 (Annexure P/5) submitted before
the respondent/ Collector, District Korba.

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2. Learned counsel for the petitioner submits that the petitioner, who
was appointed as Assistant Teacher on 22.03.1988, had earlier
preferred WPS No. 3240/2005 challenging the order dated
07.04.1999 whereby his services were terminated on the
allegation of submission of a forged caste certificate. The said writ
petition was allowed by this Court by setting aside the termination
order with a direction to the Collector to refer the petitioner's case
to the State Level Caste Scrutiny Committee and, in the event the
petitioner was found to belong to the "Bharia" Scheduled Tribe, to
reinstate him in service with all consequential benefits. He submits
that pursuant to the said direction, the State Level Caste Scrutiny
Committee, vide order dated 08.10.2015 (Annexure P/4), has held
that the petitioner belongs to the "Bharia" Tribe. He submits that
despite the said finding and the specific direction issued by this
Court, the respondents have neither reinstated the petitioner nor
complied with the order passed in WPS No. 3240/2005. Learned
counsel further submits that the petitioner has submitted several
representations, including the representation dated 08.04.2026
(Annexure P/5), seeking compliance of the aforesaid order, which
is still pending consideration, whereas in the cases of similarly
situated Assistant Teachers, the respondents have already
complied with the directions of this Court. Therefore, it is prayed
that the respondents be directed to consider and decide the
petitioner's pending representation and comply with the order
passed by this Court in accordance with law.

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3. Learned State counsel, on instructions, submits that if the
representation dated 08.04.2026 (Annexure P/5) submitted by the
petitioner before the Collector, Korba, the same shall be
considered and decided, in accordance with law, within the
stipulated period.
4. I have heard learned counsel for the parties and perused the
material available on record.
5. From perusal of the order dated 29.09.2010 passed by this Court
in WPS No. 3240/2005, it is evident that a specific direction was
issued to the respondents to reinstate the petitioner in service with
all consequential benefits in the event the State Level Caste
Scrutiny Committee found that the petitioner belongs to the
"Bharia" Tribe. It is not in dispute that the Caste Scrutiny
Committee, vide its report/order dated 08.10.2015, has held that
the petitioner belongs to the "Bharia" Tribe.
6. In view of the above and considering that the petitioner has
already submitted a representation before the Collector, Korba,
seeking compliance of the order dated 29.09.2010, as well as the
submission made by learned State counsel, this writ petition is
disposed of with a direction to the respondent/Collector, Korba, to
consider and decide the petitioner's pending representation dated
08.04.2026 (Annexure P/5) and pass an appropriate order in
accordance with law, keeping in view the order dated 29.09.2010

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passed by this Court in WPS No. 3240/2005, preferably within a
period of 30 days from the date of receipt of a copy of this order.
7. With the aforesaid direction, the writ petition stands disposed of.
Sd/-
(Bibhu Datta Guru)
JUDGE
$. Bhilwar