Chattisgarh High Court
Gautam Mandal vs State Of Chhattisgarh 16 Wps/4650/2019 ... on 27 June, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 4660 of 2019
Gautam Mandal S/o Late Upendranath Mandal, Aged About 41 Years
Teacher(L.B.), Govt. Middle School P. V. 15 Pakhanjoor, Kanker, District-
Kanker, Chhattisgarh., District : Kanker, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of School
Education, Atal Nagar, Mahanadi Bhawan, New Raipur, Chhattisgarh.,
District : Raipur, Chhattisgarh
2. Chief Executive Officer, Zila Panchayat, Kanker, District- Kanker,
Chhattisgarh., District : Kanker, Chhattisgarh
3. District Education Officer, Kanker, District- Kanker, Chhattisgarh., District :
Kanker, Chhattisgarh
---- Respondents
For Petitioner : Mr. Somkant Verma, Advocate For State : Mr. Sameer Behar, PL Hon'ble Shri Justice P. Sam Koshy Order on Board 27/06/2019
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 shall be entitled to obtain the benefit of revised pay-scale on completion of 8 years service by including the services rendered by him on a lower post or on the same post.
3. No order as to costs.
Sd/-
(P. Sam Koshy) Judge Rohit