Chattisgarh High Court
Ram Gopal Tiwari vs State Of Chhattisgarh 17 ... on 11 December, 2019
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 10475 of 2019
Ram Gopal Tiwari S/o Shri Ram Chandra Tiwari Aged About 59 Years Working
As Training Officer (Grade-3), I.T.I. Udaypur, District Surguja, Chhattisgarh
---- Petitioner
Versus
1. State of Chhattisgarh Through The Secretary, Man Power And Planning
Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, Raipur, District Raipur,
Chhattisgarh
2. The Director Employment And Training Women Polytechnic Campus, Byron
Bazar, Raipur, Chhattisgarh
3. The Joint Director Industrial Training Institute, Regional Office, Ambikapur,
District Surguja, Chhattisgarh
---- Respondents
For Petitioner : Shri V.K. Pandey, Advocate For Respondents/State : Shri Ravish Verma, GA Hon'ble Shri Justice Goutam Bhaduri Order On Board 11/12/2019
1. Heard.
2. The grievance of the petitioner is that the petitioner is working as Training Officer (Grade-III) I.T.I. since 1991. Despite lapse of 28 years, he has not been promoted, therefore, he is entitled for time bound pay scale.
3. Learned counsel for the petitioner would submit that in this regard several requests were made, however, the same was not adhered to and lastly the representation was made in the year 2013, which did not yield any result. Again 2 in the year 2016 another representation has been made.
4. Considering the fact that the petitioner contends that he has not been promoted for the last 28 years then in such case if he claims for time bound pay scale then it is to be decided according to the prevailing rules and circular of the State. In view of this, the petitioner is given liberty to make afresh representation in this regard within a period of 3 weeks from today before the respondent No.2 and on such representation being filed, the said respondent shall decide the representation of the petitioner within a period of 2 months from the date of receipt of the representation.
5. With the aforesaid observation, the writ petition stands disposed of.
Sd/-
Goutam Bhaduri Judge Ashu