Jitendra Kumar vs State Of Chhattisgarh 71 Wps/1474/2019 ... on 8 March, 2019

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Chattisgarh High Court

Jitendra Kumar vs State Of Chhattisgarh 71 Wps/1474/2019 ... on 8 March, 2019

Bench: P. Sam Koshy

                                            1

                                                                              NAFR
                 HIGH COURT OF CHHATTISGARH AT BILASPUR
                           WPS No. 1617 of 2019
        1. Jitendra Kumar S/o Hemu Ram Aged About 34 Years Working As
           Lecturer (L.B.) And Posted At Govt. Higher Secondary School
           Kotagaon Block Chowki District- Balod, Chhattisgarh.
        2. Homan Lal Hirwani W/o Shri Guhri Ram Aged About 49 Years
           Working As Sport Teacher (P) And Posted At Govt. Higher Secondary
           School Kotagaon Block Kotagaon Block Daundi District- Balod,
           Chhattisgarh.
        3. Purnima Devi D/o Late Shri Natwarlal Aged About 40 Years Lecturer
           (Panchayat) Govt. High School Khapri District- Balod, Chhattisgarh.
        4. Gopi Ram Lawtre S/o Shri Motiram Lawtre Aged About 38 Years
           Assistant Teacher (L.B.) Govt. Primary School Mujalgodi Block Gurur
           District- Balod, Chhattisgarh.
        5. Indrasen Deshlahra S/o Shri Dewdhar Ram Aged About 31 Years
           Lecturer (P) Govt. Higher Secondary School Kamroud, District-
           Balod, Chhattisgarh.
                                                                   ---- Petitioners
                                         Versus
        1. State Of Chhattisgarh Through Secretary, Department Of Panchayat
           Mahanadi Bhawan, Mantralaya New Raipur, District- Raipur,
           Chhattisgarh.
        2. Chief Executive Officer Zila Panchayat Balod, Chhattisgarh.
        3. Chief Executive Officer Officer, Janpad Panchayat Gurur District-
           Balod, Chhattisgarh.
                                                            ---Respondents

For petitioner : Shri Ajay Shrivastava, Advocate.

      For State         :       Shri Rajesh R. Singh, Dy. G. A.



                            Hon'ble Shri Justice P. Sam Koshy
                                     Order on Board
08/03/2019

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 2 declared that the petitioner 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 them on a lower post or on the same post.

3. No order as to costs.

Sd/-

                                                      (P. Sam Koshy)
Jyoti                                                      JUDGE

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