Chattisgarh High Court
Smt. Sharda Banjare vs State Of Chhattisgarh 36 Wpcr/163/2015 ... on 8 April, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
-1-
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 2574 of 2019
Smt. Sharda Banjare W/o Gyanendra Singh Banjare, Aged About 33 Years
Working As Teacher ( L.B.) At Government Middle Shchool, Potiya, Block
Dhamdha, District Durg Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of School
Education, Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur (CG).
2. Secretary, Department Of Panchayat And Rural Developement, Mahanadi
Bhawan, Mantralaya, Naya Raipur, District Raipur Chhattisgarh.
3. Director, Directorate Of Public Instruction, Indrawati Bhawan, Atal Nagar, New
Raipur District Raipur Chhattisgarh., District : Raipur, Chhattisgarh
4. Chief Executive Officer, Zila Panchayat Durg District Durg Chhattisgarh.
---Respondents
For Petitioner : Shri Govind Dewangan, Advocate. For State : Shri Sameer Behar, Panel Lawyer.
Hon'ble Shri Justice P. Sam Koshy Order on Board 08/04/2019
1. Learned counsel for the parties would submit that the issue raised in this petition is squarely covered by order dated 28.11.2017 passed by this Court in WPS No.2530 of 2017 (Mukesh Kumar Patel and another Vs. State of Chhattisgarh and another) and batch of petitions wherein the circular dated 23.04.2016 has been quashed, petitions allowed and it has been declared that the petitioners therein shall be entitled to obtain the benefit of revised pay- scale on completion of 8 years service by including the services rendered by them on a lower post or on the same post.
2. In view of the aforesaid submission and the impugned order and action is based on circular dated 23.04.2016 which has been quashed in the case referred to herein above, the petition also deserves to be allowed with the direction that the petitioner(s) shall be entitled to obtain the benefit of revised pay-scale on completion of 8 years service by including the services rendered by him / her on a lower post or on the same post.
3. No order as to costs.
Sd/-
(P. Sam Koshy) Judge inder