Chattisgarh High Court
Pramod Kumar Rajput vs State Of Chhattisgarh 31 Wps/3935/2018 ... on 18 June, 2018
Author: Sharad Kumar Gupta
Bench: Sharad Kumar Gupta
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (S) No. 3929 of 2018
Pramod Kumar Rajput S/o Shri Harihar Kumar Rajput, Aged About 50
Years Working As Peon, Govt. Middle School, Paraskol, Block Kharsia,
District Raigarh Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of School
Education, Mahanadi Bhawan, Mantralaya, New Raipur Chhattisgarh.
2. The District Education Officer, Raigarh, District Raigarh, Chhattisgarh.
3. The Block Education Officer, Kharsia, District Raigarh, Chhattisgarh.
---- Respondents
For Petitioner : Shri Ramakant Pandey, Advocate. For Respondents : Ms. Sunita Jain, Panel Lawyer Hon'ble Shri Justice Sharad Kumar Gupta Order On Board 18.06.2018
1. This Writ Petition has been filed by the petitioner aggrieved with the inaction on part of the respondent authorities in granting benefits of regular pay as has been granted to the similarly placed employees in the department.
2. Heard learned counsel for the parties.
3. Learned counsel for the petitioner submitted that the petitioner has not made any representation before the competent authority i.e. Respondent No. 1 and he wants to file his representation for grant of regular pay scale w.e.f. his initial date of appointment before the committee constituted by the State Government vide order dated 09.07.2012 for redressal of grievances of employees with regard to 2 grant of regular pay scale from their initial date of appointment.
4. The petitioner is directed to approach the Committee for appropriate relief and in turn, it is directed that the Committee shall consider and decide the case, in accordance with law and on its own merits. The needful may be done within a period of 12 weeks from the date of receipt of copy of this order.
5. The Writ Petition is disposed of accordingly.
Sd/-
(Sharad Kumar Gupta) JUDGE kishore