Chattisgarh High Court
Smt. Mamta Dewangan vs State Of Chhattisgarh 46 Wps/586/2018 ... on 16 January, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 602 of 2018
Smt. Mamta Dewangan W/o Shri Deepak Kumar Dewangan, Aged
About 30 Years Presently Working As Lecturer Panchayat At Govt.
Higher Secondary School, Ranveerpur, Block S. Lohara, District
Kabirdham Chhattisgarh, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of
Panchayat And Rural Development, Mantralaya, Mahanadi Bhawan,
Naya Raipur, District Raipur, Chhattisgarh., Chhattisgarh
2. Commissioner- Cum- Director, Directorate Of Panchayat, Naya
Raipur, District Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
3. Chief Executive Officer, Zila Panchayat, Kabirdham, District
Kabirdham, Chhattisgarh., District : Kawardha (Kabirdham),
Chhattisgarh
---- Respondents
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For Petitioner : Mr. Harish Khuntiya, Advocate.
For State : Mr. Majid Ali, Dy. 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