Ku. Neena Vibha Henry vs State Of Chhattisgarh 26 Wpc/479/2018 ... on 28 February, 2018

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Chattisgarh High Court

Ku. Neena Vibha Henry vs State Of Chhattisgarh 26 Wpc/479/2018 ... on 28 February, 2018

Bench: Sanjay K. Agrawal

                                        1

                                                                          NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                               WPS No. 1899 of 2018

        Ku. Neena Vibha Henry D/o Late Robert Henry, Aged About 57 Years
        Presently Working As Sikshakarmi Grade - III (Nagrinikaye) At Government
        Primary School, Thakkarbapa Ward, Gambopara, Mungeli, Mungeli, District
        Mungeli Chhattisgarh., District : Mungeli, Chhattisgarh

                                                                   ---- Petitioner

                                     Versus

     1. State Of Chhattisgarh Through The Secretary Department Of Urban
        Administration, Mantralaya, Mahanadi Bhawan, Naya Raipur, District Raipur
        Chhattisgarh., District : Raipur, Chhattisgarh

     2. Chief Municipal Officer, Municipal Council Mungeli, District Mungeli
        Chhattisgarh., District : Mungeli, Chhattisgarh

                                                               ---- Respondents

For Petitioner : Mr. Mateen Siddiqui, Advocate. For Respondents/ State : Mr. Sangharsh Pandey, Dy. G.A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 28/02/18

1. Learned counsel appearing for the petitioner would submit that petitioner is entitled for the time bound pay scale (Kramonnati Vetanman) as per the circular of the State Government dated 03.11.2011 for which he has made representation before the respondent authorities on 22.07.2017 but has not been considered and decided till date.

2. I have heard learned counsel for the petitioner.

3. Be that as it may, the respondent No. 2 - Chief Municipal Officer, Municipal Council Mungeli is directed to consider and dispose of the petitioner's representation for grant of time bound pay-scale expeditiously preferably within a period of six weeks from the date of receipt of certified copy of this order.

4. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).

SD/-

(Sanjay K. Agrawal) Judge Priyanka

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