Chattisgarh High Court
Prasanna Kumar Sahu vs State Of Chhattisgarh 42 ... on 5 December, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 8003 of 2018
Prasanna Kumar Sahu S/o Sugreev Sahu, Aged About 46 Years Working
As Peon, Govt. Higher Secondary School, Saraipali, Block Tamnar, District
Raigarh Chhattisgarh, District : Raigarh, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of School
Education, Mahanadi Bhawan, Mantralaya, New Raipur Chhattisgarh,
District : Raipur, Chhattisgarh
2. The District Education Officer, Raigarh, District Raigarh Chhattisgarh,
District : Raigarh, Chhattisgarh
3. The Block Education Officer, Tamnar, District Raigarh Chhattisgarh, District
: Raigarh, Chhattisgarh
---- Respondents
For petitioner : Shri Ramankant Pandey, Advocate.
For State : Ms. Sunita Jain,PL
Hon'ble Shri Justice P. Sam Koshy
Order on Board
05/12/2018
1 This writ petition has been filed by the petitioner seeking benefits of regular
pay scale as has been granted to the similarly placed employees in the department.
2. Heard learned counsel for the parties.
3. Learned counsel for the petitioner would submit that the petitioner wants to file fresh representation for grant of regular pay scale before the committee constituted by the State Government vide order dated 09.07.2012 for redressal of grievances of employees with regard to grant of regular pay scale from their initial date of appointment.
4. The petitioner is directed to approach before the Committee for appropriate relief and in turn, it is directed that the Committee shall consider and decide the case, in accordance with law and on its own merits. The needful may be done within a period of 12 weeks from the date of receipt of copy of this order.
5. Needless to mention that this Court has not expressed any opinion on the merits of the case, so far as the entitlement of the petitioner is concerned. The respondents are at liberty to decide the same after comparing his claim with the persons against whom the petitioner is claiming parity.
6. The Writ Petition is disposed of accordingly.
Sd/-
(P. Sam Koshy)
Rohit JUDGE