Chattisgarh High Court
Mrs. Damyanti Keshri vs The State Of Chhattisgarh 44 ... on 7 January, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) NO. 8553 OF 2018
1. Mrs. Damyanti Keshri, aged about 41 years, W/o Mr. Narad Singh Keshri,
By Occupation - Lecturer Panchayat, Govt. Girls H.S.S. Narharapur,
Block Narharpur, District Uttar Bastar Kanker (C.G.)
---- Petitioner
Versus
1. State of Chhattisgarh, through the Secretary, Department of Panchayat
and Rural Development, Mantralaya, Naya Raipur, District Raipur (C.G.)
2. Commissioner cum Director, Panchayat, Sanchanalaya, Naya Raipur,
District Raipur (C.G.)
3. Chief Executive Officer, Zila Panchayat, District Uttar Bastar Kanker
(C.G.)
... Respondent(s)
And WRIT PETITION (S) NO. 8564 OF 2018
1. Dwarika Prasad Kunwar, aged about 41 years, S/o Late Mr. Marakhan Lal Kunwar, By Occupation - Lecturer Local Body, Govt. Girls H.S.S. Narharapur, Block Narharpur, District Uttar Bastar Kanker (C.G.)
---- Petitioner Versus
1. State of Chhattisgarh, through the Secretary, Department of Panchayat and Rural Development, Mantralaya, Naya Raipur, District Raipur (C.G.)
2. Commissioner cum Director, Panchayat, Sanchanalaya, Naya Raipur, District Raipur (C.G.)
3. Chief Executive Officer, Zila Panchayat, District Uttar Bastar Kanker (C.G.) ... Respondent(s) For Petitioners : Shri Parag Kotecha, Advocate. For Respondents-State : Ms. Sunita Jain, Panel Lawyer.
Hon'ble Shri Justice P. Sam Koshy Order on Board 07.01.2019 Heard.
1. Learned counsel for the petitioners would submit that the petitioners were recruited under the Chhattisgarh Shiksha Karmi (Appointment 2 and Service) Rules, 2007 and they were granted regular pay scale, increment and then revised pay scale also, but now in view of the circulars dated 06.05.2016 and 08.03.2017, their pay scale has been brought to the minimum of the pay scale applicable to Lecturer (Panchayat). He submits that this issue was examined by this Court in the case of Jayant Kumar Patle vs. State of Chhattisgarh (WPS No. 4271 of 2017 and batch of petitions, vide order dated 03.11.2017) and various directions have been issued.
2. Learned State counsel would submit that this Court issued directions for examination of cases category wise.
3. Considering the aforesaid submission, the respondents shall examine petitioners' case in terms of order passed by this Court in the case of Jayant Kumar Patle vs. State of Chhattisgarh (WPS No. 4271 of 2017 and batch of petitions, vide order dated 03.11.2017) and take appropriate decision on petitioners' claim for reinstatement into the earlier pay scale, which was being granted to the petitioners prior to reduction of lowest stage of pay scale of Lecturer (Panchayat).
4. In view of the aforesaid observation, these writ petitions are finally disposed off.
Sd/-
(P. Sam Koshy) Judge Priyanka