Chattisgarh High Court
Smt.Pooja Tandon vs State Of Chhattisgarh 29 Wps/552/2018 ... on 16 January, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 582 of 2018
Smt.Pooja Tandon W/o Shri Virendra Tandon Aged About 37 Years
(Before Pooja Suryavanshi), Working As Lecturer (Panchayat) And
Posted At Government Higher Secondary School Ganiyari, Block
Takhatpur, District Bilaspur (Chhattisgarh), District : Bilaspur,
Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of
Panchayat And Rural Development, Mahanadi Bhawan, Mantralaya,
Naya Raipur, District Raipur (Chhattisgarh), District : Raipur,
Chhattisgarh
2. Cheif Executive Officer Zila Panchayat, Bilaspur, District Bilaspur
(Chhattisgarh), District : Bilaspur, Chhattisgarh
---- Respondents
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For Petitioner : Mr. Ajay Shrivastava, Advocate.
For State : Mr. Majid Ali, Dy. GA
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Hon'ble Shri Justice Manindra Mohan Shrivastava Order on Board 16/01/2018
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/-
(Manindra Mohan Shrivastava) Judge Rohit