Facts
The petitioners, comprising 52 individuals in WPS No. 2249/2021 and 22 individuals in WPS No. 2554/2021, are employed as Lecturers (LB), Teachers (LB), and Assistant Teachers (LB) within the School Education Department in District Koriya, Chhattisgarh
Source reference: p. 1–8They approached the High Court seeking relief related to their service conditions.
Source reference: p. 1–8During the hearing on March 27, 2026, counsel for both the petitioners and the State jointly submitted that the legal grievances raised in these petitions were identical to those already adjudicated by the Court in a previous batch of litigations
Source reference: p. 8, para 1Issues
Whether the legal issues raised by the petitioners regarding their service conditions remain res integra or are squarely covered by the precedent set in Rajendra Prasad Patel and Others v. State of Chhattisgarh and Others
Source reference: p. 8, para 1Law Applied
The Court applied the principle of stare decisis and judicial consistency.
Source reference: p. 8, para 1; p. 9, para 2It specifically relied upon its earlier judgment in Rajendra Prasad Patel and Others v. State of Chhattisgarh and Others (WPS No. 777 of 2021), decided on February 17, 2026, which settled the specific service-related disputes for the "LB" (Local Body) cadre of teachers
Source reference: p. 8, para 1; p. 9, para 2Reasoning
The Court's reasoning was based on the joint concession made by the parties that the matter was no longer res integra (an untouched matter/point of law)
Source reference: p. 8, para 1Since the factual matrix and the legal questions involved in the present petitions were identical to those in the lead case of Rajendra Prasad Patel, the Court found no reason to deviate from its previous findings
Source reference: p. 8, para 2The Court observed that to ensure uniformity in judicial pronouncements, the present petitioners are entitled to the same treatment and legal results as established in the aforementioned precedent
Source reference: p. 9, para 3Holding
The High Court held that the petitions are squarely covered by the judgment in Rajendra Prasad Patel and Others v. State of Chhattisgarh and Others
Consequently, the petitions were disposed of in terms of the directions and orders passed in the said reference case
Source reference: p. 9, para 3No separate specific reliefs were articulated, as the holding effectively incorporated the relief granted in WPS No. 777 of 2021
Source reference: p. 9, para 3Original Court PDF
NET LAL SAHUvsSTATE OF CHHATTISGARH
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