Chattisgarh High Court
Rohit Kumar Mahobe vs State Of Chhattisgarh 33 Crr/276/2005 ... on 18 June, 2018
Author: Sharad Kumar Gupta
Bench: Sharad Kumar Gupta
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (S) No. 3915 of 2018
Rohit Kumar Mahobe, S/o Shri Shiv Prasad Mahobe, Aged About 44 Years
Working As Clerk- Steno, Special Judge(Atrocities), Rajnandgaon, District
Rajnandgaon, Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Law And Legislation
Department, Mahanadi Bhawan, Mantralaya, New Raipur, Chhattisgarh.
2. The District And Sessions Judge, Rajnandgaon, District Rajnandgaon,
Chhattisgarh.
---- Respondents
For Petitioner : Shri Basant Dewangan, Advocate. For Respondents : Miss K. Tripti Rao, Panel Lawyer Hon'ble Shri Justice Sharad Kumar Gupta Order On Board 18.06.2018
1. This Writ Petition has been filed by the petitioner seeking grant of Kramonnati/pay scale at part with the post of Stenographer as per the circular dated 04.02.1985.
2. Heard learned counsel for the parties.
3. With the consent of both the parties, the following order is passed:-
Respondent No. 2 is ordered that he shall decide the representation of the petitioner, Annexure P7 dated 18.04.2017 in accordance with the law, the procedure and 2 the recognized circular within a period of two months from the date of receipt of this order.
4. The Writ Petition is disposed off accordingly.
Sd/-
(Sharad Kumar Gupta) JUDGE kishore