Chattisgarh High Court
Manoj Kumar Sharma vs State Of Chhattisgarh 109 Wps/383/2018 ... on 11 January, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 414 of 2018
Manoj Kumar Sharma Son Of Shivram Sharma, Aged About 46 Years Working As
Lecturer Panchayat Govt. Higher Secondary School Mohandi, Block Bhatapara,
District Baloda Bazar, Bhatapara, Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Panchayat And
Rural Development, Mantralaya, Mahanadi Bhawan, Naya Raipur, District
Raipur, Chhattisgarh.
2. Commissioner- Cum- Director, Directorate Of Panchayat, Naya Raipur, District
Raipur, Chhattisgarh.
3. Chief Executive Officer, Jila Panchayat Raipur, District Raipur, Chhattisgarh.
4. Chief Executive Officer, Jila Panchayat Baloda Bazar, District Baloda Bazar-
Bhatapara, Chhattisgarh.
--- Respondents
Shri Harish Khuntiya, counsel for the petitioner/s. Shri Majid Ali, Dy.G.A. for the State.
Hon'ble Shri Justice Manindra Mohan Shrivastava Order On Board 11/01/2018 Heard.
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 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/-
(Manindra Mohan Shrivastava) Judge Deepti