Chattisgarh High Court
Brajesh Kumar Sharma vs State Of Chhattisgarh 34 Cra/843/2011 ... on 16 January, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 541 of 2018
Brajesh Kumar Sharma S/o Shri Kashi Prasad Sharma Aged About
40 Years R/o Village- Dhamni. Post- Chakarbhata, District- Bilaspur,
Chhattisgarh. , Chhattisgarh ---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary Panchayat And Rural
Development Department, Mahanadi Bhawan, Mantralaya New
Raipur Tahand Distt. Raipur, Chhattisgarh., Chhattisgarh
2. Chief Executiver Officer, Zila Panchayat, Dhamtari, District-
Dhamtari, Chhattisgarh., District : Dhamtari, Chhattisgarh
---- Respondents
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For Petitioner : Mr. H. V. Sharma, Advocate.
For State : Mr. Dheeraj Wankhede, GA
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Hon'ble Shri Justice Manindra Mohan Shrivastava Order on Board 16/01/2018
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 shall be entitled to obtain the benefit of revised pay-scale on completion of 8 years service by including the services rendered by him on a lower post or on the same post.
3. No order as to costs. Sd/-
(Manindra Mohan Shrivastava) Judge Rohit