Chattisgarh High Court
Onkar Nath Tandan vs State Of Chhattisgarh 39 Wps/1513/2018 ... on 21 February, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 1524 of 2018
Onkar Nath Tandan S/o Shri Makru Das Tandan Aged About 39
Years Presently Working As Lecturer Panchayat At Government
Higher Secondary School, Kukdur Block Pandariya District
Kabirdham Chhattisgarh., District : Kawardha (Kabirdham),
Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary Department Of
Panchayat And Rural Development Mantralaya Mahanadi Bhawan
Naya Raipur District Raipur Chhattisgarh., District : Raipur,
Chhattisgarh
2. Commissioner - Cum - Director , Directorate Of Panchayat Naya
Raipur District Chhattisgarh., District : Raipur, Chhattisgarh
3. Chief Executive Officer , Zila Panchayat Kabirdham District
Kabirdham Chhattisgarh., District : Kawardha (Kabirdham),
Chhattisgarh
---- Respondents
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For Petitioner : Mr. CJK Rao, Advocate. For State : Mr. Manish Nigam, PL
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Hon'ble Shri Justice P. Sam Koshy Order on Board 21/02/2018
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 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) Judge Rohit