Chattisgarh High Court
Suman Diwan vs State Of Chhattisgarh 64 Wps/917/2018 ... on 29 January, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 916 of 2018
Suman Diwan W/o Shri Pravin Deewan Aged About 40 Years
Working As Assistant Teacher ( Panchayat ) And Posted At
Government Naveen High School Parasbod Block Saja District Durg
Chhattisgarh., District : Durg, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary Department Of
Panchayat And Rural Development Mahanadi Bhawan Mantralaya
Naya Raipur District Raipur Chhattisgarh., District : Raipur,
Chhattisgarh
2. Chief Executive Officer , Jila Panchayat Officer , Jila Panchayat
Durg District Durg Chhattisgarh., District : Durg, Chhattisgarh
---- Respondents
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For Petitioner : Mr. G. P. Mathur, Advocate.
For State : Mr. Majid Ali, Dy. GA
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Hon'ble Shri Justice Manindra Mohan Shrivastava Order on Board 29/01/2018
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