Chattisgarh High Court
Vijendra Singh vs State Of Chhattisgarh 13 Wps/975/2020 ... on 27 February, 2020
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 1311 of 2020
Vijendra Singh S/o Ramdeo Singh Aged About 34 Years Working As Teacher
(L.B.) And Posted At Govt. Middle School Sonvarsha, Block Mangendragarh
And District Korea Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary, Department Of Panchayat Mahanadi
Bhawan, Mantralaya, New Raipur District Raipur Chhattisgarh
2. Director Panchayat Office Of Directorate Panchayat, Raipur District Raipur
Chhattisgarh
3. Chief Executive Officer Jila Panchayat Korea, District Korea Chhattisgarh
---- Respondents
For Petitioner : Shri Ajay Shrivastava, Advocate For Respondents/State : Shri Neeraj Pradhan, PL Hon'ble Shri Justice Goutam Bhaduri Order On Board 27/02/2020
1. The limited grievance which the petitioner has raised in the present writ petition by virtue of order passed by this Court in the case of Mukesh Kumar Patel Vs. State of Chhattisgarh, WPS No. 2530/2017 decided on 26.11.2017 have been granted benefit of revised pay scale on completion of 8 years of service.
2. The counsel for the petitioner submits that the grievance which now remains is that the benefit is being provided to the petitioner prospectively and though the respondents have made a calculation which the petitioner was entitled for from the date of his completion of 8 years of service but no effective orders have been passed nor have department taken any steps for release of the arrears of 2 payment. The petitioner prays for appropriate direction to the respondents for releasing the said amount.
3. According to the petitioner he had completed their 8 years of service in the year 2013 and accordingly he was entitled for the benefit of revised pay scale immediately on completion of 8 years of service.
4. However, this benefit has been extended to the petitioner only in the year 2018. Thus, the present writ petition has been filed seeking for direction to respondents to consider the claim of the arrears of benefit between 2013 to 2018.
5. Without entering into the merits of the case and taking into consideration the judgment of this Court in the case of Mukesh Patel (Supra) which has also been affirmed by the Division Bench and taking note of the fact that respondents have complied with the order to the extent of granting revised pay scale to the petitioner, let respondents No. 2 & 3 take an appropriate decision at the earliest so far as release of the arrears of payment which the petitioner is entitled for. Expecting a decision from the respondents within a period of 90 days from the date of receipt of copy of this order the present writ petition stands disposed off.
Sd/-
Goutam Bhaduri Judge Ashu