Chattisgarh High Court
Miss Pooja Thakur vs State Of Chhattisgarh 18 Wps/997/2019 ... on 15 February, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 1014 of 2019
Miss Pooja Thakur, D/o Mr. Khem Singh Thakur Aged About 28
Years Occupation Lecturer (Panchayat) Govt. Girls H.S.S. Barvi,
Block Bhanupratappur, District U. B. Kanker, Chhattisgarh.
---- Petitioner
Versus
1. The State Of Chhattisgarh Through Its Secretary, Panchayat And
Rural Department, Mantralaya, Naya Raipur, District Raipur,
Chhattisgarh.
2. Commissioner Cum Director Panchayat Sanchanalaya, Naya
Raipur, District Raipur, Chhattisgarh.
3. Chief Executive Officer, Zila Panchayat District U. B. Kanker,
Chhattisgarh.
----Respondents
For Petitioner : Mr. Parag Kotecha, Advocate For State : Mr. Arvind Dubey P.L. Hon'ble Shri Justice P. Sam Koshy Order on Board 15/02/2019
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 2 deserves to be allowed with the direction that the petitioner shall be entitled to obtain the benefit of revised pay-scale on completion of 8 years service by including the services rendered by her on a lower post or on the same post.
3. No order as to costs.
Sd/-
(P. Sam Koshy) Judge Jyotij