Chattisgarh High Court
Jagmohan Singh Paikra vs State Of Chhattisgarh on 9 July, 2025
1
Digitally signed
by RAMESH
KUMAR VATTI
2025:CGHC:31796
Date: 2025.07.10
12:25:30 +0530 NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 3148 of 2017
1 - Jagmohan Singh Paikra S/o Shri Manohar Singh Painkra, Aged About 46
Years Occupation- Service, Presently Posted As Head Master, At M. L. B.
Govt. Girls Higher Secondary School Champa District Janjgir Champa
Chhattisgarh
... Petitioner
versus
1 - State Of Chhattisgarh Through Secretary Department Of School
Education, Mantralaya Mahanadi Bhawan, Naya Raipur Chhattisgarh
2 - Secretary, Department Of Finance, State Govt. Of Chhattisgarh,
Mantralaya, Mahanadi Bhawan, New Raipur, District : Raipur, Chhattisgarh
3 - Director, Directorate Public Education, Indirawati Bhawan, Khand- Ill, First
Floor, Naya Raipur, District : Raipur, Chhattisgarh
4 - District Education Officer, District : Janjgir-Champa, Chhattisgarh
5 - Principal, M. L. B. Govt. Girls Higher Secondary School Champa, District :
Janjgir-Champa, Chhattisgarh
... Respondents
For Petitioner : Mr. Deepak Kumar Singh, Advocate For Respondents/State : Ms. Shailja Shukla, Deputy Government Advocate Hon'ble Shri Justice Rakesh Mohan Pandey Order on Board 09/07/2025
1. The petitioner has filed this petition seeking the following relief(s):-
10(i) That, this Hon'ble Court may kindly be pleased to call for the entire record pertaining to the petitioner's case, in the interest of justice.2
10(ii) That, this Hon'ble Court may kindly be pleased to command and direct the respondent authorities to extend the benfit of grant of Time Scale Pay / Higher Pay Scale of Rs.15600-39100+5400/- w.e.f. 01.04.2006 to the petitioner, in the interest of justice.
10(iii) Any other relief which may be suitable in the facts and circumstances of the case, may also be granted.
2. Mr. Deepak Kumar Singh, learned counsel appearing for the petitioner would submit that the petitioner has claimed second time bound pay scale as he was working on the post of Assistant Teacher. He would submit the order has already been passed by the Joint Director, Education Department, but till date benefits have not been extended. He would submit that a direction may be issued to the respondent authorities to execute the order passed by the Joint Director dated 10.08.2020.
3. On the other hand, Ms. Shailja Shukla, learned Deputy Government Advocate appearing for the State/respondents would oppose.
4. Heard learned counsel for the parties and perused the documents.
5. Taking into consideration the fact that the order to extend benefits of second time bound pay scale has already been passed by the Joint Director, Education Department, Bilaspur, but till date the benefits have not been extended, therefore, this petition, at this juncture, is disposed of with a direction to the respondent authorities to execute the order and extend the benefits of order dated 10.08.2020 preferably within a period of 90 days from the date of receipt of copy of this order.
6. With the aforesaid direction(s), the petition is disposed of.
Sd/-
(Rakesh Mohan Pandey) Judge vatti