Mrs. Rajeshvari Netam vs The State Of Chhattisgarh 25 ... on 5 February, 2019

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Chattisgarh High Court

Mrs. Rajeshvari Netam vs The State Of Chhattisgarh 25 ... on 5 February, 2019

Bench: P. Sam Koshy

                                                     1
                                                                                         NAFR
                             HIGH COURT OF CHHATTISGARH, BILASPUR
                                  WRIT PETITION (S) NO.750 OF 2019
                   Mrs. Rajeshvari Netam W/o Mr. Rohit Netam Aged About 35 Years By
                   Occupation Lecturer Local Body, Government H.S. Samtara, Block
                   Narharpur, District - Uttar Bastar Kanker Chhattisgarh.
                                                                              ...Petitioner(s)
                                                  Versus
                1. The State Of Chhattisgarh Through Its Secretary, Panchayat And Rural
                   Department, Mantralaya Naya Raipur District - Raipur Chhattisgarh.
                2. Commissioner Cum Director Panchayat, Sanchanalaya, Naya Raipur
                   District - Raipur Chhattisgarh.
                3. Chief Executive Officer Zila Panchayat, District Uttar Bastar Kanker
                   Chhattisgarh.
                                                                       ... Respondent(s)

For Petitioner : Shri Parag Kotecha, Advocate. For Respondent-State : Shri Arvind Dubey, Panel Lawyer.

Hon'ble Shri Justice P. Sam Koshy Order on Board 05.02.2019

1. The petitioner is aggrieved by the action of the respondents, whereby the increment granted to the petitioner is being withdrawn on the ground that she has not passed B. Ed/D. Ed examination.

2. Learned counsel for the petitioner would submit that the issue with regard to withdrawal/non grant of increment on the ground of having not passed B.Ed/D. Ed examination was examined by this Court in in the case of Jayant Kumar Patle vs. State of Chhattisgarh (WPS No.4271 of 2017 and batch of petitions, vide order dated 03-11-2017) and various directions have been issued for affording proper opportunity of hearing and then decide the matter.

3. Learned State counsel would submit that the petitioner's claim would be examined after affording opportunity of hearing in terms of order dated 03- 11-2017 passed in the case of Jayant Kumar Patle (supra).

4. Considering the aforesaid submission, this petition is finally disposed off with a direction to the respondents for examination of petitioner's claim in terms of order passed by this Court in the case of Jayant Kumar Patle (supra) and take appropriate decision thereon.

Sd/-

(P. Sam Koshy) Judge inder/jyoti

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