Chattisgarh High Court
Smt. Shail Janghel vs State Of Chhattisgarh 39 Wps/2748/2019 ... on 11 April, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) NO.2758 OF 2019
1. Smt. Shail Janghel W/o Rajkumar Janghel Aged About 28 Years Working
As Teacher Panchayat, Govt. Middle School, Chicha, Block Dhamdha,
District Durg Chhattisgarh.
2. Smt. Kuleshwari Kashyap W/o Sanjay Kashyap Aged About 34 Years
Working As Lecturer Panchayat Govt. Higher Secondary School, Selud,
Block Patan, District Durg Chhattisgarh.
3. Smt. Rekha Verma W/o Sanjay Verma Aged About 42 Years Working As
Lecturer Panchayat, Govt. Higher Secondary School, Selud, Block
Patana, District Durg Chhattisgarh.
4. Smt. Swati Verma W/o Ajay Kumar Verma Aged About 40 Years Working
As Lecturer (Lb), Govt. Higher Secondary School, Dhourabhatha, Block
Patan, District Durg Chhattisgarh.
...Petitioner(s)
Versus
1. State Of Chhattisgarh Through Secretary, Department Of Panchayat And
Rural Development, Mahanadi Bhawan, Naya Raipur Chhattisgarh.,
District : Raipur, Chhattisgarh
2. Commissioner Cum Director Directorate Of Panchayat, Naya Raipur,
District Raipur Chhattisgarh., District : Raipur, Chhattisgarh
3. Chief Executive Officer Jila Panchayat Durg, District Durg Chhattisgarh.,
District : Durg, Chhattisgarh
4. District Education Officer Durg Chhattisgarh., District : Durg, Chhattisgarh
... Respondent(s)
For Petitioners : Shri Harish Khutiya, Advocate. For Respondent-State : Shri Arvind Dubey, Panel Lawyer.
Hon'ble Shri Justice P. Sam Koshy Order on Board 11.04.2019
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
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