Chattisgarh High Court
Kapil Dev Yadav vs State Of Chhattisgarh 62 Wps/2360/2019 ... on 5 April, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 2548 of 2019
Kapil Dev Yadav S/o Shri Aghat Ram Yadav Aged About 42 Years
Working As Teacher (P) And Posted At Govt. Middle School Salka
Kota Bilaspur District Bilaspur Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of
Panchayat And Rural Development , Mahanadi Bhawan, Mantralaya,
Naya Raipur, District Raipur Chhattisgarh.
2. Chief Executive Officer Jila Panchayat Bilaspur District Bilaspur
Chhattisgarh.
---Respondents
For petitioner : Shri Ajay Shrivastava, Advocate.
For State : Shri Saleem Kazi, Dy. A. G.
Hon'ble Shri Justice P. Sam Koshy
Order on Board
05/04/2019
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 petitioner therein 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.
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 2 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)
Jyoti JUDGE