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[Cites 1, Cited by 5]

Chattisgarh High Court

Anil Kumar Mishra vs State Of Chhattisgarh 26 Wps/743/2019 ... on 5 February, 2019

Author: P. Sam Koshy

Bench: P. Sam Koshy

                                                     1
                                                                                          NAFR
                              HIGH COURT OF CHHATTISGARH, BILASPUR
                                     WRIT PETITION (S) NO.754 OF 2019
                1. Anil Kumar Mishra S/o Durga Prasad Mishra Aged About 38 Years
                   Presently Working As Lecturer (L.B.) At Govt. Higher Secondary School,
                   Shivtarai, Block Kota, District Bilaspur Chhattisgarh.
                                                                              ...Petitioner(s)
                                                   Versus
                1. State Of Chhattisgarh Through The Secretary, Department Of Panchayat
                   And Rural Development, Mantralaya, Mahanadi Bhawan, Naya Raipur,
                   District Raipur Chhattisgarh.
                2. Commissioner Cum Director Directorate Of Panchayat, Naya Raipur,
                   District Raipur Chhattisgarh.
                3. Chief Executive Officer Zila Panchayat, Bilaspur, District Bilaspur
                   Chhattisgarh.
                                                                        ... Respondent(s)

For Petitioner : Shri Somkant Verma on behalf of Shri C Jayant K Rao, Advocate.

For Respondent-State : Shri P. Acharya, Panel Lawyer.

Hon'ble Shri Justice P. Sam Koshy Order on Board 05.02.2019

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 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 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(s) shall be entitled to obtain the benefit of revised pay-scale on completion of 8 years service by including the services rendered by him / her on a lower post or on the same post.

3. No order as to costs.

Sd/-

(P. Sam Koshy) Judge inder/jyoti