Chattisgarh High Court
Bhagatram Rathiya vs State Of Chhattisgarh 66 Wps/897/2018 ... on 29 January, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 923 of 2018
Bhagatram Rathiya S/o Shri Devnath Singh Rathiya, Aged About 37
Years By Occupation Teacher Panchayat, R/o Village Gundapali,
Thana And Tahsil Kharasiya, District Raigarh Chhattisgarh., District :
Raigarh, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Its Secretary, Panchayat And Rural
Department, Mantralaya, Naya Raipur District Raipur
(Chhattisgarh), District : Raipur, Chhattisgarh
2. Commissioner Cum Director, Panchayat, Sanchanalaya, Naya
Raipur, District Raipur (Chhattisgarh), District : Raipur, Chhattisgarh
3. Chief Executive Officer, Zila Panchayat, District Raigarh
(Chhattisgarh), District : Raigarh, Chhattisgarh
4. Chief Executive Officer, Janpad Panchayat, Dharamjaigarh, District
Raigarh (Chhattisgarh), District : Raigarh, Chhattisgarh
---- Respondents
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For Petitioner: Mr. Parag Kotecha, Advocate.
For State : Mr. Majid Ali, Dy. GA
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Hon'ble Shri Justice Manindra Mohan Shrivastava Order on Board 29/01/2018
1. Learned counsel for the petitioner would submit that the petitioner was recruited under the Chhattisgarh Shiksha Karmi (Appointment and Service) Rule, 2007 and he was granted regular pay scale, increment and then revised pay scale also, but now in view of the circular dated 06-05- 2016 and 08-03-2017, his pay scale has been brought to the minimum of the pay scale applicable to Lecturer (Panchayat). He submits that this issue was examined by this Court in in the case of Jayant Kumar Patle vs. State of Chhattisgarh (WPS No.4271 of 2017 and batch of petitions, vide order dated 03-11-2017) and various directions have been issued.
2. Learned State counsel would submit that this Court issued directions for examination of cases category wise.
3. Considering the aforesaid submission, the respondents shall examine the petitioner's case in terms of order passed by this Court in the case of Jayant Kumar Patle vs. State of Chhattisgarh (WPS No.4271 of 2017 and batch of petitions, vide order dated 03-11-2017) and take appropriate decision on the petitioner's claim for reinstatement into the earlier pay scale, which was being granted to the petitioner prior to reduction of lowest stage of the pay scale of Lecturer (Panchayat).
4. In view of aforesaid observation, this petition is finally disposed off.
Sd/-
(Manindra Mohan Shrivastava) Judge Rohit