Chattisgarh High Court
Ruplal Yadav vs State Of Chhattisgarh 32 Wps/3915/2018 ... on 18 June, 2018
Author: Sharad Kumar Gupta
Bench: Sharad Kumar Gupta
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 3935 of 2018
1. Ruplal Yadav S/o Late Nankuram Yadav, Aged About 45 Years Working
As Peon, Govt. Higher Secondary School, Bonbarsa, Block- Kharsia,
District- Raigarh, Chhattisgarh.
2. Rameshwar Prasad Sahu S/o Balakram Sahu, Aged About 46 Years
Working As Peon, Govt. Middle School, Chhote Mudpar, Block- Kharsia,
District- Raigarh, Chhattisgarh.
---- Petitioners
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of School
Education Mahanadi Bhawan, Mantralaya, New Raipur, Chhattisgarh.
2. The District Education Officer, Raigarh, District- Raigarh, Chhattisgarh.
3. The Block Education Officer, Kharsia, District- Raigarh, Chhattisgarh.
---- Respondents
For Petitioners : Shri Ramakant Pandey, Advocate. For Respondents : Ms. Sunita Jain, Panel Lawyer Hon'ble Shri Justice Sharad Kumar Gupta Order On Board 18.06.2018
1. This Writ Petition has been filed by the petitioners seeking benefits of regular pay as has been granted to the similarly placed employees in the department
2. Heard learned counsel for the parties.
3. Learned counsel for the petitioners submitted that the petitioners have not made any representation before the competent authority i.e. Respondent No. 1 and they want to file their representations for grant of regular pay scale w.e.f. their initial date of appointment before the committee constituted by the State Government vide order dated 2 09.07.2012 for redressal of grievances of employees with regard to grant of regular pay scale from their initial date of appointment.
4. The petitioners are directed to approach the Committee for appropriate relief and in turn, it is directed that the Committee shall consider and decide the case, in accordance with law and on its own merits. The needful may be done within a period of 12 weeks from the date of receipt of copy of this order.
5. The Writ Petition is disposed of accordingly.
Sd/-
(Sharad Kumar Gupta) JUDGE kishore