SMT. TRILOKA SINHA vs STATE OF CHHATTISGARH

CGHC010311482026 2026:CGHC:38318
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 6384 of 2026
1 - Smt. Triloka Sinha W/o Shri Kamal Kumar Sinha Aged About 53
Years Occupation-Lecturer R/o Government Higher Secondary
School, Parsada, Block Gunderdehi, District- Balod, (C.G.)
2 - Channulal Thakur S/o Shri Nohar Singh Aged About 53 Years
Occupation-Lecturer, R/o Government Higher Secondary School,
Dundera, Block Gunderdehi, District-Balod, (C.G.)
3 - Ram Niwas Sahu S/o Shri Jagat Ram Sahu Aged About 56 Years
Occupation- Lecturer, R/o Government Higher Secondary School,
Kalangpur, Block Gunderdehi, District- Balod, (C.G.)
4 - Komal Singh Kulhare S/o Joidharam Kulhare Aged About 55
AMARDEEP
CHOUBEY
Years Occupation- Lecturer, R/o Government Higher Secondary
Digitally signed by
AMARDEEP
CHOUBEY
Date: 2026.09.01
10:41:11 +0530
School, Gunderdehi, Distt.- Balod, (C.G.)
5 - Yugal Kishore Sahu S/o Roop Das Sahu Aged About 57 Years
Occupation- Lecturer, R/o Government Higher Secondary School,
Kachandur, Block Gunderdehi, Distt.- Balod, (C.G.)
6 - Ishwar Lal Baghel S/o Shri Neelkanth Aged About 54 Years
Occupation- Lecturer, R/o Government Higher Secondary School,
Nipani, Distt.- Balod, (C.G.)
7 - Daman Lal Thakur S/o Shri Dukhu Ram Thakur Aged About 55
Years Occupation- L.B, R/o Government Upper Primary School,
Haldi, Block Gunderdehi, Distt.- Balod, (C.G.)
8 - Shri Mohan Lal Sinha S/o Chaitu Ram Sinha Aged About 53
Years Occupation- Lecturer, R/o Government Upper School,
Siyanmara, Block Gunderdehi, Distt.- Balod, (C.G.)

9 - Rakesh Kumar Sahu S/o Beturam Sahu Aged About 55 Years
Occupation- Teacher, R/o Government Upper Primary School,
Pendri, Block Gunderdehi, Distt.- Balod, (C.G.)
10 - Smt. Yashumati Sahu W/o Suresh Kumar Sahu Aged About 48
Years Occupation- Teacher, R/o Government Upper Primary School,
Pendri, Block Gunderdehi, Distt.- Balod, (C.G.)
11 - Smt. Damin Sahu W/o Virendra Kumar Sahu Aged About 50
Years Occupation- Teacher, R/o Government Upper Primary School,
Haldi, Block Gunderdehi, Distt.- Balod, (C.G.)
12 - Smt. Sumrit Sahu W/o Girdhar Sahu Aged About 51 Years
Occupation- Teacher, R/o Government Upper Primary School,
Belaudi, Block Gunderdehi, Distt.- Balod, (C.G.)
13 - Heeralal Sahu S/o Gopal Sahu Aged About 54 Years
Occupation- Teacher, R/o Government Upper Primary School,
Sheershida, Block Gunderdehi, Distt.- Balod, (C.G.)
14 - Kamleshwar Vyas S/o Thaan Singh Vyas Aged About 49 Years
Occupation- Head Master, R/o Government Upper Primary School,
Kodeva, Block Gunderdehi, Distt.- Balod, (C.G.)
15 - Smt. Neeta Sahu W/o Shri Daulat Ram Sahu Aged About 51
Years Occupation- Teacher, R/o Government Upper Primary School,
Kaandul, Block Gunderdehi, Distt.- Balod, (C.G.)
16 - Devendra Kumar Thakur S/o Shri Sukalu Ram Thakur Aged
About 53 Years Occupation-Teacher, R/o Government Upper Primary
School, Bodal, Block-Gunderdehi, Distt.- Balod, (C.G.)
17 - Deepak Chand Deshumukh S/o Shri Ramanlal Aged About 57
Years Occupation- Libraraian, R/o Government Higher Secondary
School, Parsada (Division), Block-Gunderdehi, Distt.- Balod, (C.G.)
18 - Paleshwar Kumar Sahu S/o Shri Jeevanlal Sahu Aged About 51
Years Occupation-Heamaster, R/o Government Primary School,
Khursuni, Block-Gunderdehi, Distt.- Balod, (C.G.)
... Petitioners
versus

1 - State Of Chhattisgarh Through Its Secretary School Education
Department, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, Distt.-
Raipur (C.G.)
2 - Secretary Department Of General Administration Mahanadi
Bhawan, Atal Nagar, Nawa Raipur, Distt.- Raipur (C.G.)
3 - Director Of Public Instructions Indrawati Bhawan, Atal Nagar,
Nawa Raipur, Distt.- Raipur (C.G.)
4 - District Education Officer Balod, District- Balod, (C.G.)
5 - Chief Executive Officer (C E O) Jila Panchayat Balod, Distt.-
Balod (C.G.)
... Respondents
For Petitioners : Mr. Jitendra Gupta, Advocate.
For State : Mr. Anadi Sharma, Panel Lawyer.
Hon’ble Shri Bibhu Datta Guru, Judge
Order on Board
31/08/2026
1. At the outset, learned counsel for the petitioners would submit
that issues involved in the present petition has already been
considered and decided by this Court in an identical matter i.e.
WPS No.7714/2024 (Ranjit Banarjee & Ors Vs. State of C.G.
& Ors) & other connected matters , decided on 30/04/2026 .
He further submitted that since the facts and issue involved in
the present case is identical to that of WPS No.7714/2024 , this
petition may also be disposed of in the same terms.
2. Learned counsel for the State submits that the aforesaid writ
petition has been disposed of by this Court with a direction to
the State to undertake a comprehensive, conscious and
reasoned reconsideration of the entire issue relating to the
determinative date of appointment and reckoning of qualifying

service for pensionary purposes in respect of employees like
the petitioners, whose service commenced as Shikshakarmis
and culminated in absorption into regular government service.
3.
I have heard learned counsel for the parties, perused the
pleadings and documents.
4. 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.7714/2024 , this Court deems it
appropriate to dispose of the instant petition in similar terms of
the order dated 30/04/2026 passed in WPS No.7714/2024 . In
the said decision, this Court observed thus:-
“32. Consequently, without expressing any opinion
on the merits of the rival claims of the parties, and
without adjudicating upon the validity of the
impugned Clauses 4 and 6 of the order dated
30.06.2018 or the order dated 24.06.2024, this Court
deems it appropriate to dispose of the present batch
of writ petitions in terms of the directions issued in
WPS No.777/2021.
33. Accordingly, the respondent-State is directed to
undertake a comprehensive, conscious and
reasoned reconsideration of the entire issue relating
to the determinative date of appointment and
reckoning of qualifying service for pensionary

purposes in respect of employees like the
petitioners, whose service commenced as
Shikshakarmis and culminated in absorption into
regular government service. While undertaking such
exercise, the State shall take into account all
relevant considerations, including the continuity of
service, nature of duties performed, source of salary,
administrative and disciplinary control, and the
constitutional mandate of equality, fairness and non-
discrimination under Articles 14 and 16 of the
Constitution of India.
34. The State Government shall also ensure that the
decision so taken is clear, categorical, uniformly
applicable to all similarly situated employees, and is
supported by cogent reasons in the form of a
speaking order, so as to obviate further ambiguity
and litigation. It is further directed that such decision
shall be taken and communicated within a period of
120 days from the date of receipt of a copy of this
order.
35. It is made clear that all contentions of the parties
on merits, including those relating to entitlement,
applicability of pension rules, delay and laches,
estoppel, and financial implications, are left open to
be considered by the State Government while

undertaking the aforesaid exercise, and, if
necessary, in any subsequent proceedings that may
arise pursuant to the decision so taken.
36. With the aforesaid observations and directions,
all the writ petitions, namely WPS No.7714/2024,
WPS No.8475/2024 and WPS No.674/2025, stand
disposed of.”
5. Accordingly, the present writ petition is disposed of in terms of
the order dated 30/04/2026 passed in WPS No.7714/2024
(Ranjit Banarjee & Ors Vs. State of C.G. & Ors) & other
connected matters . SD/-
(Bibhu Datta Guru)
Judge
Amardeep