Chattisgarh High Court
Rohit Kumar Patel vs State Of Chhattisgarh 35 Fam/40/2014 ... on 20 April, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 3189 of 2018
Rohit Kumar Patel S/o S/o Shri Data Ram Patel, Aged About 34 Years
R/o Working As Lecturer (Panchayat) At Govt. Higher Secondary School
Patratoli, Block P. S. Jashpur, District Jashpur, Chhattisgarh., District :
Jashpur, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Panchayat
And Rural Development, Mahanadi Bhawan, Mantralaya, Naya Raipur,
Chhattisgarh., District : Raipur, Chhattisgarh
2. Commissioner- Cum- Director, Directorate Panchayat Department
Raipur, District- Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
3. Chief Executive Officer, Zila Panchayat, Jashpur, District- Jashpur,
Chhattisgarh., District : Jashpur, Chhattisgarh
4. Block Education Officer, Block Jashpur, District- Jashpur, Chhattisgarh.,
District : Jashpur, Chhattisgarh
---- Respondents
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For petitioner : Mr. Manoj Chauhan, Advocate For State : Mr. Ramakant Mishra, Dy. AG
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Hon'ble Shri Justice Manindra Mohan Shrivastava Order on Board 20/04/2018
1. Learned counsel for the petitioners would submit that the petitioners were appointed under the provisions of Chhattisgarh Panchayat Shiksha Karmi (Recruitment and Conditions of Service) Rules of 2007 without there being any requirement of passing B.Ed / D.Ed exam. They were confirmed and granted regular pay scale also.
2. Challenge is laid to the action of the respondents based on circulars dated 10/06/2016 and 08/03/2017 which according to the petitioner, seeks to withdraw the monetary benefits like regular pay scale, annual increment and revised pay scale on the ground of not obtaining B.Ed degree.
According to learned counsel for the petitioners, the issue raised by the petitioners was considered in batch of petitions i.e. WPS No.4271/2017 ( Jayant Kumar Patle vs. State of Chhattisgarh and ors.) and other cases by this Court vide order 03/11/2017. Therefore, the petitioners be also granted similar relief.
3. Learned State counsel would submit that the Court considered cases of teachers in different categories enumerated in para 6 of the said order. The petitioners being an appointee under the Rules of 2007 would require consideration in terms of the direction contained in para 46 of the said order.
4. Learned counsel for the petitioner would submit that the petitioners are already getting regular pay scale and increments also and the consideration would be confined to grant of revised pay scale.
5. The petitioner's case for grant of revised pay scale will have to be considered in terms of the order passed by this Court in the case of Jayant Kumar Patle (supra), in so far as other claim for grant of revised pay scale is concerned.
6. With the aforesaid observations, this petition is finally disposed off.
Sd/-
(Manindra Mohan Shrivastava) Judge Rohit