Chattisgarh High Court
Govind Ram Mandavi vs V. Sriniwas Rao 45 Wpc/202/2018 ... on 29 January, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 68 of 2018
1. Govind Ram Mandavi S/o Shri Bhakturam Mandavi Aged About 34
Years R/o Village Dabpal (Patelpara), Post Belar, Tahsil
Lohandguda, Jagdalpur, District Bastar, Chhattisgarh, District :
Bastar(Jagdalpur), Chhattisgarh
2. Chatturam S/o Shri Vishalu Ram Aged About 34 Years R/o Village
Dimrapal, Post Jaibel Bhanpuri, Vikaskhand Bakawand, District
Bastar, Chhattisgarh, District : Bastar(Jagdalpur), Chhattisgarh
3. Narsingh Kashyap S/o Shri Hariram Kashyap Aged About 45 Years
R/o Village Podaguda, Post Sadgud, Tahsil Jagdalpur, District
Bastar, Chhattisgarh, District : Bastar(Jagdalpur), Chhattisgarh
4. Budru Ram Maurya S/o Shri Tangru Ram Maurya Aged About 35
Years R/o Village Keshloor (Hataigudapara), Post Tokapal,
Jagdalpur, District Bastar, Chhattisgarh, District : Bastar(Jagdalpur),
Chhattisgarh
5. Ku. Babita D/o Shri Prabhunath Aged About 30 Years R/o Village
Aasna (Nayapara), Post Aasna Jagdalpur, District Bastar,
Chhattisgarh, District : Bastar(Jagdalpur), Chhattisgarh
6. Smt. Champa Kashyap Aged About 30 Years C/o Shri Baisakhu
Ram Kashyap, R/o Geedam Naka Ganga Nagar Ward Behind Of
Madiya Saray Jagdalpur, District Bastar, Chhattisgarh, District :
Bastar(Jagdalpur), Chhattisgarh
7. Shailendranath Nag S/o Shri Setnath Nag Aged About 29 Years R/o
Behind Of F.C.I. Godam, Maharani Ward No.14 Jagdalpur, District
Bastar, Chhattisgarh, District : Bastar(Jagdalpur), Chhattisgarh
8. Rajesh Kumar Sethiya S/o Late Shri Kripa Ram Sethiya Aged About
41 Years R/o Moti Talabpara, Near Kali Mandir, Ramaiya Ward
Jagdalpur, District Bastar, Chhattisgarh, District : Bastar(Jagdalpur),
Chhattisgarh
9. Harishankar Prasad Devare S/o Late Shri Ramesh Devare Aged
About 29 Years R/o Village Kalepal (Barupata), Post Raykot, District
Bastar, Chhattisgarh, District : Bastar(Jagdalpur), Chhattisgarh
10. Shailendra Panigrahi S/o Shri Kamlochan Panigrahi Aged About 39
Years R/o Village Aasna, Tahsil Jagdalpur, District Bastar,
Chhattisgarh, District : Bastar(Jagdalpur), Chhattisgarh
11. Mohd. Sarfaraj Ahemad S/o Late Shri Yar Muhammad Khan Aged
About 39 Years R/o Pratapdev Ward Behind Of Poonam Hotel,
Jagdalpur, District Bastar, Chhattisgarh, District : Bastar(Jagdalpur),
Chhattisgarh
12. Jayman Soni S/o Late Shri Padum Soni Aged About 30 Years R/o
Village And Post Karanji Thothapara Chitrakot Road, District Bastar,
Chhattisgarh, District : Bastar(Jagdalpur), Chhattisgarh
---- Petitioners
Versus
1. V. Sriniwas Rao Chief Conservator Of Forest, Jagdalpur Circle
Jagdalpur, District Bastar, Chhattisgarh, District : Bastar(Jagdalpur),
Chhattisgarh
2. Raju Agasimani Divisional Forest Officer, Bastar Forest Division
Jagdalpur, District Bastar, Chhattisgarh, District : Bastar(Jagdalpur),
Chhattisgarh
---- Respondents
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For Petitioners : Mr. Chandresh Shrivastava, Advocate.
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Hon'ble Shri Justice Manindra Mohan Shrivastava Order on Board 29/01/2018
1. It is alleged that despite order dated 27-09-2017 passed in WPS No. 1026/2017, regular pay scale which was withdrawn has not been restored.
2. Order of the Court is crystal clear. Once the order of withdrawal/ cancellation of regular pay scale has been quashed by this Court. The petitioners are entitled to regular pay scale even though, this Court has directed to respondents to issue show cause, afford opportunity of hearing, if they wish to do so.
3. The said liberty does not authorize the respondents to withhold the pay scale which the petitioners were getting prior to passing of order which was set aside in the writ petition filed by the petitioners.
4. Respondent No. 2 shall restore the pay scale of the petitioners from the date from which it was withdrawn with all arrears by passing specific order within a period of 15 days from the date of receipt of copy of this order. If, that is not done, petitioners would be at liberty to revive their petition and Court may take serious view of the matter and initiate contempt proceedings.
5. The petition is disposed off. Sd/-
(Manindra Mohan Shrivastava) Judge Rohit