Facts
The thirty appellants were appointed as Shiksha Karmi Grade-III or Grade-II (Panchayat cadre) between 2008 and 2013
Source reference: para. 4, citing para. 18 of WA 191/2026They were later absorbed into the School Education Department of the State Government pursuant to a policy decision dated 30.06.2018
Source reference: para. 4, citing para. 21 of WA 191/2026The appellants sought the benefit of Kramonnati Vetanman (time-bound pay scale) based on a State Government Circular dated 10.03.2017
Source reference: para. 4Their writ petition (WPS No. 11009/2025) was dismissed by a Single Judge on 24.11.2025
Source reference: para. 3The appellants challenged this dismissal, claiming parity with the decision in Smt. Sona Sahu v. State of Chhattisgarh (WA No. 261/2023)
Source reference: para. 4, citing para. 28 of WA 191/2026Issues
1. Whether employees originally appointed under the Panchayat Department (Shiksha Karmi) are entitled to the benefit of Kramonnati Vetanman under the Circular dated 10.03.2017 issued for State Government employees.
Source reference: para. 4, citing para. 17 & 20 of WA 191/20262. Whether the services rendered by the appellants under the Panchayat Department prior to their absorption in 2018 can be counted for the purpose of granting time-bound pay scales applicable to regular Government servants.
Source reference: para. 4, citing para. 22-23 of WA 191/2026Law Applied
State Government Circular dated 10.03.2017, which regulates the grant of Kramonnati Vetanman to Assistant Teachers and Teachers specifically within the Government service
Source reference: para. 4, citing para. 17 of WA 191/2026Chhattisgarh Panchayat Shiksha Karmi (Recruitment and Conditions of Service) Rules, 2007, and the Chhattisgarh Panchayat Raj Adhiniyam, 1993, which establish that Shiksha Karmis are distinct from State Government employees
Source reference: para. 4, citing para. 22 of WA 191/2026Absorption Order dated 30.06.2018, specifically Clauses 4 and 5, which restrict the calculation of benefits and arrears to the period beginning 01.07.2018
Source reference: para. 4, citing para. 26 of WA 191/2026Reasoning
The Court noted that the Circular dated 10.03.2017 explicitly applies to regular Government servants and does not extend to the Panchayat cadre or Shiksha Karmis
Source reference: para. 4, citing para. 20 of WA 191/2026The appellants were not State Government employees until their absorption on 01.07.2018; prior to this, their service conditions were governed by statutory frameworks applicable to Panchayat employees
Source reference: para. 4, citing para. 21-22 of WA 191/2026The Court distinguished the precedent of Smt. Sona Sahu, noting it was decided on "peculiar facts" involving different appointment dates and circulars not applicable here
Source reference: para. 4, citing para. 24-25 of WA 191/2026It was further observed that the absorption policy itself prohibits the claim of arrears or benefits for the period prior to 01.07.2018
Source reference: para. 4, citing para. 26-27 of WA 191/2026Consequently, since the appellants had not completed the requisite 10 years of service as Government employees, the claim for Kramonnati was legally unsustainable
Source reference: para. 4, citing para. 29 of WA 191/2026Holding
The High Court dismissed the writ appeal, affirming the Single Judge's order
The Court held that the facts and issues were identical to Writ Appeal No. 191/2026, decided on 13.03.2026, and thus no relief could be granted
Source reference: para. 6-7The delay of 24 days in filing the appeal was condoned
Source reference: para. 2The final holding clarified that Shiksha Karmis absorbed into the School Education Department cannot claim parity with regular Government teachers for the period of service rendered under the Panchayat Department
Source reference: para. 4, citing para. 29-30 of WA 191/2026Original Court PDF
BHARAT LAL KASHYAPvsSTATE OF CHHATTISGARH
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