Komal Singh Sahu vs The State Of Chhattisgarh 79 ... on 20 August, 2018

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Chattisgarh High Court

Komal Singh Sahu vs The State Of Chhattisgarh 79 ... on 20 August, 2018

Bench: P. Sam Koshy

                                      1

                                                                          NAFR
         HIGH COURT OF CHHATTISGARH AT BILASPUR

                         WPS No. 5329 of 2018

    Baishakhu Ram Belsar S/o Late Shri Jagdev Ram Belsar, aged about
    68 years, Retired Principal, Behind of Gayatri Mandir, Civil Line, Balod,
    Tahsil & District Balod (C.G.).
                                                                  ---Petitioner
                                     Versus
 1. State of Chhattisgarh, Through the Secretary, Ministry of School
    Education Department, Mahanadi Bhawan, New Raipur, District Raipur
    (C.G.).
 2. Dy.Director, Directorate of Public Educational Department, Block-C,
    First Floor, Indrawati Bhawan, New Raipur, District Raipur (C.G.).
 3. District Education Officer Balod, District Balod (C.G.).
 4. Principal, Govt. Higher Secondary School Kannewada, District Balod
    (C.G.).
                                                               ---Respondents

WPS No. 5351 of 2018

Komal Singh Sahu S/o Late Shri Harilal Sahu, aged about 68 years, Retired Principal, Girls Higher Secondary School Nipani, Tahsil & District Balod (C.G.).

---Petitioner Versus

1. State of Chhattisgarh, Through the Secretary, Ministry of School Education Department, Mahanadi Bhawan, New Raipur, District Raipur (C.G.).

2. Dy.Director, Directorate of Public Educational Department, Block-C, First Floor, Indrawati Bhawan, New Raipur, District Raipur (C.G.).

3. District Education Officer Balod, District Balod (C.G.).

4. Principal, Govt. Higher Secondary School Kannewada, District Balod (C.G.).

---Respondents For petitioners : Shri Amit Kumar Sahu, Advocate. For State : Ms. Astha Shukla, Panel Lawyer in WPS No. 5329/2018 and Shri Ratan Pusty, Government Advocate in WPS No. 5351/2018.

Hon'ble Shri Justice P. Sam Koshy Order on Board 20/08/2018

1. These are the two Writ Petitions filed by the petitioners claiming for the salary between 01/02/2012 to 30/04/2012.

2. It is a case where after the petitioner had superannuated from service, the respondents had granted an extension of service to the petitioners and the petitioners have discharged their duties for the period between 01/02/2012 to 30/04/2012.

3. The fact that the petitioners were granted an extension of time is not in dispute. The fact that the petitioners have discharged their duties during the said period is also not in dispute. If that be so, the petitioners are therefore entitled for wages for the period they have worked. Hence, subject to the verification of the respondents as to whether the petitioners infact have discharged their duties between 01/02/2012 to 30/04/2012, the respondents are directed to ensure releasing all the salary to the petitioners for the period that they have worked with the respondents since 01/02/2012.

4. Let this exercise be done within a period of 60 days from today.

5. Both the Writ Petitions accordingly stands allowed and disposed off.

Sd/-


                                                                 (P. Sam Koshy)
     Sumit                                                           JUDGE

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