Chattisgarh High Court
Smt. Rakhi Singh vs State Of Chhattisgarh 12 Wps/6039/2018 ... on 14 September, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 6057 of 2018
Smt. Rakhi Singh W/o Shri V.B.Singh, aged about 35 years, posted as
Lecturer (Panchayat), Govt. Higher Secondary School, Daganiya,
District Bilaspur (C.G.).
---Petitioner
Versus
1. State Of Chhattisgarh, Through Secretary, Department Of Panchayat
and Rural, Mahanadi Bhawan, Mantralaya, New Raipur, District- Raipur,
Chhattisgarh.
2. Chief Executive Officer, Zila Panchayat, Bilaspur, District Bilaspur
(C.G.).
---Respondents
For petitioner : Shri A.K.Pandey, Advocate.
For State : Shri Dheeraj Wankhede, Government Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 14/09/2018
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.
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 2 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 her on a lower post or on the same post.
3. The writ petition thus stands finally disposed of.
Sd/-
(P. Sam Koshy)
Sumit JUDGE