Chattisgarh High Court
Dileshwar Patel vs State Of Chhattisgarh 8 Wps/5393/2018 ... on 23 August, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) NO.5415 OF 2018
1. Dileshwar Patel S/o S/o Shri Sardharam Patel Aged About 40 Years
Presently Working As Lecturer Panchayat At Govt. Higher Secondary
School, Bonda, Block Baramkela, District Raigarh, Chhattisgarh.
...Petitioner(s)
Versus
1. State Of Chhattisgarh Through Secretary, Department Of Panchayat And
Rural Development, Mantralaya, Mahanadi Bhawan, Naya Raipur, District
Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
2. Commissioner- Cum- Director Directorate Of Panchayat, Naya Raipur,
District Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
3. Chief Executive Officer, Zila Panchayat, Raigarh, District Raigarh,
Chhattisgarh., District : Raigarh, Chhattisgarh
... Respondent(s)
For Petitioner(s) : Shri KP Sahu, Advocate. For Respondent-State : Shri SP Kale, Dy. Advocate General.
Hon'ble Shri Justice P. Sam Koshy Order on Board 23.08.2018
1. Learned counsel for the parties would submit that the issue raised in this petition is squarely covered by 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 the circular dated 23.04.2016 has been quashed, petitions allowed 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 and the impugned order and action is based on circular dated 23.04.2016 which has been quashed in the case referred to herein above, the petition also deserves to be allowed with the direction that the petitioner(s) shall be entitled to obtain the benefit of revised pay-scale on completion of 8 years service by including the services rendered by him / her on a lower post or on the same post.
3. No order as to costs.
Sd/-
(P. Sam Koshy Judge inder