C. R. Bhagat (Chandru Ram Bhagat) vs State Of Chhattisgarh on 9 May, 2022

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Chattisgarh High Court

C. R. Bhagat (Chandru Ram Bhagat) vs State Of Chhattisgarh on 9 May, 2022

Bench: P. Sam Koshy

                                                                                              N/AFR
                            HIGH COURT OF CHHATTISGARH AT BILASPUR
                                  WRIT PETITION (S) NO. 3364 OF 2022
           •     C.R. Bhagat (Chandru Ram Bhagat), S/o Late Shri Bhukhla Ram, aged
           about 59 years, presently working as Lecturer, Govt. High School, Marol, Tahsil
           Bagicha, District Jashpur (C.G.)                                  ... Petitioner
                                              versus
           1.    State of Chhattisgarh, through the Secretary, Education Department, Atal
           Nagar, Mahanadi Bhawan, New Raipur, (C.G.)
           2.    District Education Officer, Jashpur, District Jashpur (C.G.)
           3.    Block Education Officer, Bagicha, Block Bagicha, District Jashpur (C.G.)
           4.    The Joint Director, Directorate of Public Instruction, Division Sarguja
           (Ambikapur), District Sarguja (C.G.)
           5.    Treasury Officer (Treasury, Accounts & Pension), Ambikapur Division
           Sarguja, District Ambikapur (C.G.)                                 ...Respondents

For Petitioner : Mr. Manoj Chauhan, Advocate.

For Respondents/State : Mr. R.M. Solapurkar, Govt. Advocate.

Hon'ble Shri Justice P. Sam Koshy Order on Board [09/05/2022]

1. Grievance of the Petitioner in the present Writ Petition is the inaction on the part of the Respondents in not granting the 3 rd Time Scale of Pay to the Petitioner on completion of 30 years of services, in terms of the Circular dated 8.8.2018 issued by the State Government.

2. Learned Counsel for Petitioner submits that the Petitioner has already completed more than 30 years of service and he is still in service and in terms of the Circular dated 8.8.2018 of the State Government, he is entitled for the benefits of the 3rd Time Scale of Pay.

3. Learned Government Advocate on the other hand submits that subject to verification of the entitlement part of the Petitioner, the claim of the Petitioner shall be settled at the earliest.

4. Given the said submissions, the present Writ Petition as of now is being disposed of directing the Respondents No.2 to 5 to take necessary steps in considering the case of the Petitioners so far as the 3 rd Time Scale of Pay is concerned, in terms of the Circular dated 8.8.2018 issued by the State Government, within an outer limit of 60 days from the date of receipt of copy of this Order.

5. Writ Petition accordingly stands disposed of. Sd/-

                                                                             (P. Sam Koshy)
/sharad/                                                                          JUDGE

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