JHADU SINGH RAJPUT vs STATE OF CHHATTISGARH

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CGHC010327192026 2026:CGHC:39036
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 6500 of 2026
1 - Jhadu Singh Rajput S/o Sundar Singh Rajput Aged About 72 Years
Retired As Head Master (Primary) Govt Primary School Bundera Block-
Berla Dist- Bemetara Chhattisgarh,
2 - Ashok Kumar Tiwari S/o Bhagirathi Tiwari Aged About 66 Years
Retried As Head (Middle) Govt. Middle School Bhusandi Block- Saja
Dist- Bemetara Chhattisgarh
3 - Nathu Ram Sahu S/o Jakla Ram Sahu Aged About 65 Years Retired
As Head Master (Middle ) Govt Middle School Muhbhatta Block- Berla
Dist- Bemetara Chhattisgarh
4 - Ranjit Singh Thakur S/o Shankar Singh Aged About 66 Years Retired
As Head Master (Primary) Govt. Primary School Khishora Block- Berla
Dist- Bemetara Chhattisgarh
Digitally
signed by
AMARDEEP
CHOUBEY
Date:
2026.09.07
10:48:19
+0530
AMARDEEP
CHOUBEY
5 - Paltan Ram Sahu S/o Late Sant Ram Sahu Aged About 66 Years
Retired As Head Master (Middle) Govt. Middle School Keshdabri Block-
Berla Dist Bemetara Chhattisgarh,
6 - Ganga Ram Verma S/o Chaitu Ram Verma Aged About 68 Years
Retired As Head Master (Middle) Govt Middle School Bhardalodhi
Block- Saja Dist- Bemetara Chhattisgarh,
7 - Gokul Prasad Sharma S/o Lakhan Lal Sharma Aged About 71 Years
Retired As Head Master (Middle) Govt Middle Schooljhiriya Block- And
Dist- Bemetara Chhattisgarh,

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8 - Madan Lal Nishad S/o Bhanwar Singh Nishad Aged About 66 Years
Retired As Head Master (Primary ) Govt Primary School Dhudhuwadih
(Devkar) Block- Saja Dist- Bemetara Chhattisgarh,
9 - Suresh Kumar Sharma S/o Brijmohan Sharma Aged About 64 Years
Retired As Lecturer Govt Higher Secondary School Mohrenga Block-
Tilda Dist- Raipur Chhattisgarh,
10 - Laxmi Narayan Soni S/o Shivram Soni Aged About 69 Years
Retried As Upper Division Teacher Govt Middle School Rakshel Block-
S.Lohara Dist- Kabirdham Chhattisgarh
11 - Parmanand Sahu S/o Sobha Ram Sahu Aged About 67 Years
Retired As Head Master (Primary) Govt Primary School Majgaon I
Block- Chhuikhadan Dist- Khairagarh-Chhuikhadan Gandai
Chhattisgarh,
12 - Maha Singh Marai S/o Tetku Marai Aged About 80 Years Retired As
Head Master (Primary ) Govt Primary School Manpur Block-
Chhuikhadan Dist- Khairagarh-Chhuikhadan Gandai Chhattisgarh,
13 - Makardhwaj Patel S/o Tetku Marai Aged About 63 Years Retired As
Head Master (Primary ) Govt Janbhagidari Primary School Komo,
Block- Dabhra Dist- Sakti Chhattisgarh
14 - Banshi Lal Patel S/o Mohit Ram Patel Aged About 63 Years Retired
As Head Master (Middle) Govt Middle School Sapnaipali Block- Dist-
Sakti Chhattisgarh,
15 - Malik Ram Sidar S/o Hetram Sidar Aged About 63 Years Retired As
Head Master (Primary) Govt Primary School Darimuda Block-
Malkharoda Dist- Sakti Chhattisgarh,
16 - Jivan Lal Patel S/o Parmanand Patel Aged About 64 Years Retired
As Head Master (Primary) Govt Primary School Paraswani Block-
Dabhra Dist- Sakti Chhattisgarh,
17 - Devkumar Dewangan S/o Dwij Ram Dewangan Aged About 63
Years Retired As Upper Division Teacher Govt. Girls Middle School
Pondidalha Block- Akaltara Dist- Janjgir-Champa Chhattisgarh,

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18 - Sukhnandan Singh Kaushik S/o Chunni Singh Kaushik Aged About
64 Years Retired As Head Master (Middle) Govt Middle School Semra
Block- Nawagarh Dist- Janjgir -Champa Chhattisgarh,
19 - Laxmi Prasad Dewangan S/o Phulchand Dewangan Aged About 64
Years Retired As Head Master (Middle) Govt D D S Middle School Birra
Block- Dist-Janjgir-Champa Chhattisgarh,
20 - Hira Lal Kashyap S/o Bharat Lal Kashyap Aged About 64 Years
Retired As Head Master (Primary ) Govt Primary Schoolbandabhara
Block- Bamhanidih Dist- Janjgir-Champa Chhattisgarh,
21 - Ganpat Lal Jaltare S/o Mangal Ram Jaltare Aged About 65 Years
Retired As Head Master (Primary ) Govt Primary School Semra Block-
Nawagarh Dist-Janjgir-Champa Chhattisgarh,
22 - Sahasram Dewangan S/o Sundar Lal Dewangan Aged About 67
Years Retired As Head Master (Primary ) Govt Boys Primary
Schoolmahantpara Sheorinarayan Dist- Janjgir-Champa Chhattisgarh,
23 - Babu Lal Rana S/o Sakirtan Rana Aged About 64 Years Retired As
Lecturer Govt Higher Secondary School Toresingha Block - Saraipali
Dist- Mahasamund Chhattisgarh
24 - Laxminarayan Pandey S/o Ganga Ram Pandey Aged About 68
Years Retired Head Master Govt Middle School Baroli Block- Basna
Dist- Mahasamund Chhattisgarh,
25 - Prafull Kumar Pradhan S/o Narayan Pradhan Aged About 65 Years
Retired As Head Master Govt Middle School Tosgoan Block- Saraipali
Dist- Mahasamund Chhattisgarh
26 - Sheshdev Vibhar S/o Gaurang Vibhar Aged About 62 Years Retired
As Head Master Govt. Primary School Gaurbahali Block- Saraipal Dist-
Mahasamund Chhattisgarh
... Petitioners
versus
1 - State Of Chhattisgarh Through The Secretary Department Of School
Education Mantralaya Mahanadi Bhawan Naya Raipur District- Raipur
(C.G.)

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2 - Under Secretary Department Of School Education Mantralaya
Mahanadi Bhawan Naya Raipur, District- Raipur (C.G.)
3 - Director Directorate Of Public Instruction Block- C, Indrawati Bhawan
Atal Nagar, Raipur District- Raipur (C.G.)
... Respondents
For Petitioner : Ms. Zainab Vanak, Advocate
For Respondent/State : Mr. Vivek Verma, G.A.
Hon'ble Justice Shri Bibhu Datta Guru
Order on Board
03/09/2026
1. By the present petition, the petitioners have prayed for following
reliefs:-
“10.1 This Hon'ble Court may kindly be pleased to direct
the respondent state to count the services of the
petitioners from initial of appointment, for the purpose of
notional seniority as per the circular dated 05.07.2007,
thereby granting benefits from initial date of appointment.
10.2 This Hon'ble Court may kindly be pleased to direct
the respondent state to decide the fresh representation of
the petitioner in light of the order passed by the Hon'ble
Court of this Hon'ble Court in the case of WPS
No.834/2018 Shyam Lal Nayak & Ors Vs. State of
Chhattisgarh order dated 06.01.2025.
10.3 This, Hon'ble Court may kindly be pleased to grant
any other relief(s)/ order(s)/ writ(s) in favour of the
petitioner, which the Hon'ble Court deemed fit & just in
the facts and circumstances of the case, including
awarding of the costs to the petitioners.”
2.
At the outset, learned counsel for the petitioners would submit that
issues involved in the present petition has already been

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considered and decided by this Court in an identical matter i.e.
WPS No.3917/2026 (Bharat Lal Chandra & Ors Vs. State of
C.G. & Ors) , decided on 07/05/2026 . He further submitted that,
since the facts and issues involved in the present case are
identical to those in WPS No. 3917/2026, the claim made in the
relief clause at 10.1 of the present petition may also be disposed
of on the same terms.
3. Learned counsel for the State submits that he has no objection if
the writ petition be decided as per the order passed by this Court
in WPS No.3917/2026, in respect of the claim raised in the relief
clause at 10.1 of the present petition.
4. I have heard learned counsel for the parties, perused the
pleadings and documents.
5. Having considered the submissions made by learned counsel for
the parties and having gone through the materials on record, it is
evident that the facts and issues involved in the petition is identical
to WPS No.3917/2026 , this Court deems it appropriate to dispose
of the instant petition in similar terms of the order dated
07/05/2026 passed in WPS No.3917/2026 . In the said decision,
this Court observed thus:-
“5. In case of Shyam Lal Nayak & Ors Vs. State of
Chhattisgarh in WPS No.834/2018.
5. The appointment order dated 30.12.1997,
particularly Clause-Il reveals that earlier services of

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the petitioners were considered, and it was stipulated
that they would not be entitled to receive the salary for
that period. This indicates that the earlier services
rendered by the petitioners may be counted for all
purposes except salary. Respondent no. 1, however,
rejected the representations made by the petitioners
without considering Clause-ll of the appointment order
dated 30.12.1997. Consequently, Annexure P/1 is not
sustainable and is hereby quashed.
6. The respondent authorities are directed to consider
the claims of the petitioners regarding pensionary
benefits counting their earlier services, in accordance
with the appointment order dated 30.12.1997.
6. On due consideration of submission made by learned
counsel for the respective parties, considering the facts
and circumstances of the case and nature of grievances
raised in this writ petition, I find it appropriate to dispose
of this writ petition at this stage permitting petitioners to
submit fresh representation raising all the grievances as
raised in this writ petition before respondent no. 2 and 3
and in the event such representations are submitted,
concerned authorities shall consider and take decision on
the claim of petitioners in the light of order passed in case
of Shyam Lal Nayak (supra) after verifying the facts

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within a further period of 03 months from the date of
receipt of this Order.
7. With the aforesaid observation and direction, this writ
petition is disposed of."
6. Accordingly, the present writ petition is disposed of in respect of
the claim raised in the relief clause at Paragraph 10.1 of the
present petition, in terms of the order dated 07/05/2026 passed in
WPS No.3917/2026 (Bharat Lal Chandra & Ors Vs. State of
C.G. & Ors). SD/-
(Bibhu Datta Guru)
Judge
Amardeep