Laxminarayan Verma vs State Of Chhattisgarh 41 Wps/1097/2019 ... on 19 February, 2019

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Chattisgarh High Court

Laxminarayan Verma vs State Of Chhattisgarh 41 Wps/1097/2019 ... on 19 February, 2019

Bench: P. Sam Koshy

                                            1


                                                                              NAFR
                  HIGH COURT OF CHHATTISGARH AT BILASPUR
                                   WPS No. 1109 of 2019
             Laxminarayan Verma S/o Khomoo Ram Verma Aged About 42
             Years Working As Assistant Teacher (L. B.), Govt. Primary School,
             Chorha Nawagaon, Block Simga District Baloda Bazar Bhatapara,
             Chhattisgarh.
                                                                    ---- Petitioner
                                          Versus
        1. State Of Chhattisgarh Through Secretary Department Of Panchayat
           And Rural Development Mahanadi Bhawan, Naya Raipur,
           Chhattisgarh.
        2. Commissioner Cum Director Directorate Of Panchayat Naya
           Raipur, District Raipur, Chhattisgarh.
        3. Chief Executive Officer, Jila Panchayat Baloda Bazar, District
           Baloda Bazar Bhatapara, Chhattisgarh.
        4. Chief Executive Officer Janpad Panchayat Simga, District Baloda
           Bazar Bhatapara, Chhattisgarh.
        5. District Education Officer Baloda Bazar, District Baloda Bazar-
           Bhatapara, Chhattisgarh.
                                                                ----Respondents

For Petitioner : Mr. Harish Khuntiya, Advocate For State : Mr. P. Achraya, P. L Hon'ble Shri Justice P. Sam Koshy Order on Board 19/02/2019

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 petitioner therein 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. 2

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/-

(P. Sam Koshy) Judge Jyotij

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