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[Cites 1, Cited by 21]

Chattisgarh High Court

Santosh Kumar Nai vs State Of Chhattisgarh 10 Wps/5583/2018 ... on 29 August, 2018

Author: P. Sam Koshy

Bench: P. Sam Koshy

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                                                                        NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                 WRIT PETITION (S) NO.5577 OF 2018
1. Santosh Kumar Nai S/o Shri Balram Nai Aged About 39 Years Working As
   Lecturer ( L B ) And Posted At Government Higher Secondary School
   Jora, Block Bilaigarh District Baloda Bazar Bhatapara Chhattisgarh.,
   District : Balodabazar-Bhathapara, Chhattisgarh
2. Sangita Shriwas D/o Shri Ram Nivas Shriwas Aged About 36 Years
   Working As Lecturer ( L B ) And Posted At Government High School
   Jamgahan, Block Bilaigarh, District Balodabazar - Bhatapara
   Chhattisgarh., District : Balodabazar-Bhathapara, Chhattisgarh
3. Rati Sahu Shri Kamleshwar Prasad Sahu Aged About 35 Years Working
   As Lecturer ( L B ) And Posted At Government High School Pirda, Block
   Bilaigarh District Baloda Bazar Bhatapara Chhattisgarh., District :
   Balodabazar-Bhathapara, Chhattisgarh
4. Meghsingh Kanwar S/o Shri Gaindlal Kanwar, Aged About 33 Years
   Working As Teacher ( L B ) And Posted At Government Middle School
   Rankadih, District Dhamtari Chhattisgarh., District : Dhamtari,
   Chhattisgarh
5. Tikeshwar Yadav S/o Gokulram Yadav Aged About 34 Years Working As
   Teacher ( L B ) And Posted At Government Higher Secondary School
   Bhotha, Block Magarlod, District Dhamtari Chhattisgarh., District :
   Dhamtari, Chhattisgarh
6. Smt. Pratibha Singh D/o Ram Kumar Singh Jaisindhu Aged About 33
   Years Working As Teacher ( L B ) And Posted At Government Higher
   Secondary School Sargi, Block Magarlod, District Dhamtari Chhattisgarh.,
   District : Dhamtari, Chhattisgarh
7. Dinesh Kumar Jatav S/o Shri Mersingh Jatav Aged About 41 Years
   Working As Teacher ( L B ) And Posted At Government Higher Secondary
   School Sargi, Block Magarlod, District Dhamtari Chhattisgarh., District :
   Dhamtari, Chhattisgarh
8. Kuleshwar Kanwar S/o Shri Rewaram Kanwar Aged About 33 Years
   Working As Lecturer ( L B ) And Posted At Government Higher Secondary
   School Sargi, Block Magarlod District Dhamtari Chhattisgarh., District :
   Dhamtari, Chhattisgarh
                                                            ...Petitioner(s)
                                Versus
1. State Of Chhattisgarh Through Secretary, Department Of Panchayat
   Mahanadi Bhawan, Mantralaya New Raipur District Raipur Chhattisgarh.,
   District : Raipur, Chhattisgarh
2. Chief Executive Officer, Zila Panchayat Dhamtari District Dhamtari
   Chhattisgarh., District : Dhamtari, Chhattisgarh
3. Chief Executive Officer, Zila Panchyat Baloda Bazar, District Baloda Bazar
   Bhatapara Chhattisgarh., District : Balodabazar-Bhathapara, Chhattisgarh
4. District Education Officer, Dhamtari, District Dhamtari Chhattisgarh.,
   District : Dhamtari, Chhattisgarh
5. District Education Officer, Baloda Bazar, District Baloda Bazar Bhatapara
   Chhattisgarh., District : Balodabazar-Bhathapara, Chhattisgarh.
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                                                                    ... Respondent(s)

For Petitioner(s) : Shri Vinod Kumar Sharma,Advocate. For Respondent-State : Shri SP Kale, Dy. Advocate General.

Hon'ble Shri Justice P. Sam Koshy Order on Board 29.08.2018

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. 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