Chattisgarh High Court
Smt. Kavita Thakur vs State Of Chhattisgarh 31 Wps/2490/2018 ... on 21 March, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
W.P.S. NO. 2466 OF 2018
1. Smt. Kavita Thakur, W/o Nirmal Singh Thakur, aged about 29 years,
working as Lecturer Panchayat, Govt. High Sajapali, Block Chhura, District
Gariyaband (C.G.)
2. Narayan Prasad Sahu, S/o Ramnath Sahu, aged about 36 years,
working as Lecturer Panchayat, Govt. High School, Charouda, Block
Chhura, District Gariyaband (C.G.)
3. Smt. Savita Diwan, W/o Shri Tajeshwar Singh Diwan, aged about 32
years, working as Lecturer Panchayat, Govt. Girls High School, Parsada
(Khurd), Block Chhura, District Gariyaband (C.G.)
4. Santram Yadav, S/o Vishnu Ram Yadav, aged about 43 years,
working as Lecturer Panchayat, Govt. Higher Secondary School, Semari,
Block Patan, District Durg (C.G.)
... Petitioners
versus
1. State of Chhattisgarh, through Secretary, Department of Panchayat
and Rural Development, Mahanadi Bhawan, Naya Raipur (C.G.)
2. Commissioner-cum-Director, Directorate of Panchayat, Naya Raipur,
District Raipur (C.G.)
3. Chief Executive Officer, Zila Panchayat, Gariyaband, Dist.
Gariyaband (CG)
4. Chief Executive Officer, Zila Panchayat, Durg, District Durg (C.G.)
... Respondents
For Petitioner : Mr. Harish Khuntiya, 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
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 petitioners shall also be entitled to obtain the benefit of revised pay-scale on completion of 8 years service including the services rendered by them on a lower post or on the same post.
3. The writ petition thus stands finally disposed of.
Sd/-
(P. Sam Koshy)
/sharad/ Judge