Chattisgarh High Court
Ashish Tiwari vs State Of Chhattisgarh 45 Wps/2507/2018 ... on 22 March, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
W.P.S. NO. 2506 OF 2018
Ashish Tiwari, S/o Late Gendram Tiwari, aged about 34 years, presently
working as Lecturer (Panchayat) at Government Higher Secondary School,
Ahilda, Block Balodabazar, District Balodabazar-Bhatapara (C.G.)
... Petitioner
versus
1. State of Chhattisgarh, through the Secretary, Department of
Panchayat and Rural Development, Mantralaya, Mahanadi Bhawan, Naya
Raipur, District Raipur (C.G.)
2. Chief Executive Officer, Zila Panchayat, Balodabazar-Bhatapara, Dist.
Balodabazar-Bhatapara (C.G.)
... Respondents
For Petitioner : Mr. Govind Dewangan, Advocate. For Respondents : Mr. Syed Majid Ali, Dy. G.A. Hon'ble Shri Justice P. Sam Koshy Order on Board 22/03/2018
1. Learned Counsel for the parties submits that the issue raised in this petition is squarely covered by the 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 allowing the petitions, the circular dated 23.4.2016 has been quashed 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, since the impugned order or action is based on circular dated 23.4.2016 which stands quashed in the case referred above, the present writ petition also deserves to be allowed with the direction that the petitioner shall also be entitled to obtain the benefit of revised pay-scale on completion of 8 years service including the services rendered by him on a lower post or on the same post.
3. The writ petition thus stands finally disposed of.
Sd/-
(P. Sam Koshy)
/sharad/ Judge