Khemlata Joshi vs State Of Chhattisgarh 49 Mcc/769/2018 ... on 10 October, 2018

[Cites 1, Cited by 5]

Chattisgarh High Court

Khemlata Joshi vs State Of Chhattisgarh 49 Mcc/769/2018 ... on 10 October, 2018

Bench: P. Sam Koshy

                                           1


                                                                             NAFR
                   HIGH COURT OF CHHATTISGARH AT BILASPUR
                              W.P.S. NO. 6763 OF 2018
     1.     Khemlata Joshi, D/o Shri Ganesh Ram Joshi, aged about 40 years,
     working as Teacher (Panchayat) and posted at Govt. Middle School Tamora,
     Block Gunderdehi, District Balod (CG)
     2.     Dharmendra Kumar Dubey, S/o Shri Satyanarayan Dubey, aged about
     32 years, working as Lecturer (Panchayat) and posted at Higher Secondary
     School Karesara, Block Saja, District Bemetara (CG)
     3.     Hirendra Kumar Verma, S/o Shri Bharat Lal Verma, aged about 37
     years, working as Teacher (L.B.) and posted at Govt. Middle School
     Achanakpur, Block Patan, District Durg (CG)
     4.     Smt. Shikta Roy, W/o Shri Nabendu Roy, aged about 45 years,
     working as Lecturer (Panchayat) and posted at Govt. High School Pendri
     (Go.), Block Dhamdha, District Durg (CG)
                                                                      ... Petitioners
                                          versus
     1.     State of Chhattisgarh, through the Secretary, Department of
     Panchayat, Mahanadi Bhawan, Mantrlaya, New Raipur, District Raipur (CG)
     2.     Chief Executive Officer, Zila Panchayat, Durg, District Durg (CG)
     3.     Chief Executive Officer, Zila Panchayat, Balod, District Balod(CG)
     4.     Chief Executive Officer, Zila Panchayat, Bemetara, District Bemetara
     (CG)
                                                                   ... Respondents

For Petitioners : Mr. Ajay Shrivastava, Advocate. For Respondents : Mr. D.K. Wankhede, Govt. Advocate.

Hon'ble Shri Justice P. Sam Koshy Order on Board 10/10/2018

1. Learned counsels appearing for the parties submit that the issue raised in this petition is squarely covered by the 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 allowing the petitions, the circular dated 23.4.2016 has been quashed 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, since the impugned order or action is based on circular dated 23.4.2016 which stands quashed in the case referred above, the present writ petition also deserves to be allowed 2 with the direction that the petitioner shall also be entitled to obtain the benefit of revised pay-scale on completion of 8 years service including the services rendered by them on a lower post or on the same post.

3. The writ petition thus stands finally disposed of.

Sd/-

                                                                      (P. Sam Koshy)
/sharad/                                                                 Judge

Unlock Advanced Research with PRISMAI

Chattisgarh High Court