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Chattisgarh High Court

Smt. Sushama Kaushik vs State Of Chhattisgarh 39 Wps/2457/2018 ... on 21 March, 2018

Author: P. Sam Koshy

Bench: P. Sam Koshy

                                                                                         NAFR
                          HIGH COURT OF CHHATTISGARH AT BILASPUR
                                      W.P.S. NO. 2470 OF 2018
           Smt. Sushama Kaushik, W/o Vikas Kaushik, aged about 32 years, presently
           working as Lecturer (Panchayat) at Government Higher Secondary School
           Tendubhata, Block Navagarh, District Janjgir-Champa (C.G.)
                                                                         ... Petitioner
                                               versus
           1.     State of Chhattisgarh, through the Secretary, Department of
           Panchayat and Rural Development, Mantralaya, Mahanadi Bhawan, Naya
           Raipur, District Raipur (C.G.)
           2.     Commissioner-cum-Director, Directorate of Panchayat, Naya Raipur,
           District Raipur (C.G.)
           3.     Chief Executive Officer, Zila Panchayat, Janjgir-Champa, Dist. Janjgir-
           Champa(CG)
                                                                         ... Respondents
           For Petitioner                           :     Mr. C.J.K. Rao, Advocate.
           For Respondents No. 1 to 3               :     Mr. Syed Majid Ali, Dy. G.A.

                                 Hon'ble Shri Justice P. Sam Koshy
                                          Order on Board
      21/03/2018

1. Learned Counsel for the parties submits that the issue raised in this petition is squarely covered by the 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 allowing the petitions, the circular dated 23.4.2016 has been quashed 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, since the impugned order or action is based on circular dated 23.4.2016 which stands quashed in the case referred above, the present writ petition also deserves to be allowed with the direction that the petitioner shall also be entitled to obtain the benefit of revised pay-scale on completion of 8 years service including the services rendered by her on a lower post or on the same post.

3. The writ petition thus stands finally disposed of. Sd/-


                                                                        (P. Sam Koshy)
/sharad/                                                                    Judge