Chattisgarh High Court
Ranjit Kumar Kujur vs State Of Chhattisgarh 11 Wps/6443/2018 ... on 28 September, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
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NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 6442 of 2018
Ranjit Kumar Kujur S/o Shri Manual Kujur, Aged About 39 Years,
Working As Lecturer, (Panchayat) At Govt. Higher Secondary School
Manoharpur, Thana Block - Shankargarh, District Balrampur
Chhattisgarh.
---Petitioner
Versus
1. State Of Chhattisgarh, Through The Secretary Of Panchayat And Rural
Development Department, Mantralaya, Mahanadi Bhawan, New Raipur,
District Raipur Chhattisgarh.
2. Commissioner Cum Director, Directorate Of Panchayat, Naya Raipur,
District Raipur Chhattisgarh.
3. Chief Executive Officer, Zila Panchayat, Balrampur, District Balrampur
Chhattisgarh.
---Respondents
For petitioner : Shri Manoj Chauhan, Advocate.
For State : Shri S.P.Kale, Dy.A.G.
Hon'ble Shri Justice P. Sam Koshy
Order on Board
28/09/2018
1. Learned Counsel for the parties submits 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.
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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 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 him on a lower post or on the same post.
3. The writ petition thus stands finally disposed of.
Sd/-
(P. Sam Koshy)
Sumit JUDGE