Chattisgarh High Court
Jayant Kumar Patle vs State Of Chhattisgarh 20 Wps/741/2019 ... on 5 February, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 727 of 2019
Jayant Kumar Patle S/o T.L.Patle, Aged About 38 Years, Presenltly
Working As Lecturer (L.B) Govt. Higher Secondary School
Sarangpurkala, Block Bodla, District Kabirdham, Chhattisgarh.
---Petitioner
Versus
1. State Of Chhattisgarh, Through The Secretary, Department Of
Panchayat And Rural Development Mantralaya, Mahanadi Bhawan, Atal
Nagar Raipur, District Raipur, Chhattisgarh.
2. Commissioner Cum Director, Directorete Of Panchayat, Atal Nagar,
Raipur, District Raipur, Chhattisgarh.
3. Chief Executive Officer, Zila Panchayat Kabirdham, District Kabirdham,
Chhattisgarh.
4. Block Education Officer, Bodla, District Kabirdham, Chhattisgarh.
---Respondents
For petitioner : Shri C.J.K.Rao, Advocate.
For State : Ms. Astha Shukla, Panel Lawyer.
Hon'ble Shri Justice P. Sam Koshy
Order on Board
05/02/2019
1. The limited grievance which the petitioner has raised in the present writ petition by virtue of order passed by this Court in the case of Mukesh Kumar Patel Vs. State of Chhattisgarh, WPS No. 2530/2017 decided on 26.11.2017 have been granted benefit of revised pay scale on completion of 8 years of service.
2. The counsel for the petitioner submits that the grievance which now remains is that the benefit is being provided to the petitioner prospectively and though the respondents have made a calculation which the petitioner is 2 entitled for from the date of his completion of 8 years of service but no effective orders have been passed nor have department taken any steps for release of the arrears of payment. The petitioner prays for appropriate direction to the respondents for releasing the said amount. According to the petitioner he had completed his 8 years of service in the year 2013 and accordingly he is entitled for the benefit of revised pay scale immediately on completion of 8 years of service. However, this benefit has been extended to the petitioner only from the year 2018. Thus, the present writ petition has been filed seeking for direction to respondents to consider the claim of the arrears of benefit between 2013 to 2018.
3. Without entering into the merits of the case and taking into consideration the judgment of this Court in the case of Mukesh Patel(Supra) which has also been affirmed by the Division Bench and taking note of the fact that respondents have complied with the order to the extent of granting revised pay scale to the petitioner, let respondents No. 2 & 3 take an appropriate decision at the earliest so far as release of the arrears of payment which the petitioner is entitled for. Expecting a decision from the respondents within a period of 90 days from the date of receipt of copy of this order the present writ petition stands disposed off.
Sd/-
(P. Sam Koshy)
Sumit JUDGE