Chattisgarh High Court
Sushil Joshi vs State Of Chhattisgarh 27 Wps/6151/2011 ... on 16 November, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 7335 of 2018
Sushil Joshi S/o Suresh Kumar Joshi, Aged About 48 Years, Working
As Lecturer, Government Girl Higher Secondary School, Semra, Block -
Gourela, District - Bilaspur, Chhattisgarh.
---Petitioner
Versus
1. State Of Chhattisgarh, Through Secretary, Department Of Panchayat
And Rural Development, Mahanadi Bhawan, Naya Raipur, District -
Raipur, Chhattisgarh.
2. Commissioner-Cum-Director, Directorate Of Panchayat, Naya Raipur,
District - Raipur, Chhattisgarh.
3. Chief Executive Officer, Jila Panchayat Gourela, District - Bilaspur,
Chhattisgarh.
---Respondents
For petitioner : Shri Vikas Pandey, Advocate. For State : Shri Ratan Pusty, Government Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 16/11/2018
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The Petitioner is aggrieved by the action of the Respondents, whereby the increment granted to the Petitioner is being withdrawn on the ground that he/she has not passed B.Ed/D. Ed examination.
2. Learned Counsel for the Petitioner submits 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 the case of Jayant Kumar Patle v. State of Chhattisgarh (WPS No.4271 of 2017 and batch of petitions, vide order dated 03.11.2017) and various directions have been 2 issued for affording proper opportunity of hearing and then decide the matter.
3. Learned Counsel for the State submits 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 of, 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.
5. The writ petition stands accordingly disposed of.
Sd/-
(P. Sam Koshy)
Sumit JUDGE