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Chattisgarh High Court

Smt. Usha Thakur vs State Of Chhattisgarh 12 Wps/2057/2020 ... on 7 August, 2020

                                        1



            HIGH COURT OF CHHATTISGARH AT BILASPUR
                               WPS No. 3009 of 2020

   1. Smt. Usha Thakur W/o Shri Rajendra Thakur Aged About 47 Years Working
      As Lecturer (L. B.) Govt. Higher Secondary School, Vinayakpur, Block And
      District Durg Chhattisgarh
   2. Smt. Saraswati Dwivedi W/o Shri Suraj Kumar Dwivedi Aged About 43
      Years Working As Lecturer (L. B.) Govt. Higher Secondary School,
      Kalyanpur, Block Dongargarh, District Rajnandgaon Chhattisgarh
   3. Smt. Anuka Janghel W/o Shri Vinod Kumar Janghel Aged About 39 Years
      Working As Lecturer (L. B.) Govt. Higher Secondary School, Kalyanpur,
      Block Dongargarh District Rajnandgaon Chhattisgarh
   4. Smt. Alka Aglawe W/o Shri Vijay Aglawe Aged About 47 Years Working As
      Lecturer (L. B.) Govt. Higher Secondary School, Dhanora, Block And
      District Durg Chhattisgarh
   5. Harshlata Dewangan D/o Shri M. P. Dewangan Aged About 42 Years
      Working As Lecturer (L. B.) Govt. Higher Secondary School, Nagpura,
      Block And District Durg Chhattisgarh
   6. Akhterunnisha Quraishi W/o Aarifuddin Quaraishi Aged About 44 Years
      Working As Lacturer (L. B.), Govt. Higher Secondary School, Thanoud,
      Block And District Durg Chhattisgarh
   7. Ku. Kalyani Dewangan D/o Shri Arjun Singh Dewangan Aged About 40
      Years Working As Lecturer (L. B.), Govt. Higher Secondary School,
      Ranitarai, Block Patan, District Durg Chhattisgarh, District : Durg,
      Chhattisgarh
   8. Khilendra Kumar Dhiwar S/o Shri Tulsiram Dhiwar Aged About 36 Years
      Working As Lacturer (L. B.), Govt. Girls Higher Secondary School,
      Ranitarai, Block Patan, District Durg Chhattisgarh
                                                                    ---- Petitioners
                                     Versus
   1. State Of Chhattisgarh Through The Secretary, Department Of School
      Education, Mantralaya, Mahanadi Bhawan, Atal Nagar Nawa Raipur
      District Raipur Chhattisgarh
   2. Secretary, Department Of Panchayat And Rural Development, Mantralaya,
      Mahanadi Bhawan, Atal Nagar Nawa Raipur District Raipur Chhattisgarh
   3. Commissioner -Cum-Director Directorate Of Panchayat, Atal Nagar Nawa
      Raipur District Raipur Chhattisgarh
   4. Chief Executive Officer Jila Panchayat Rajnandgaon, District Rajnandgaon
      Chhattisgarh
   5. District Education Officer Rajnandgaon, District Rajnandgaon Chhattisgarh
   6. Chief Executive Officer Jila Panchayat Durg District Durg Chhattisgarh
   7. District Education Officer Durg District Durg Chhattisgarh
                                                                   ---- Respondents

For Petitioners : Shri Harish Khuntiya, Advocate For State : Ms. Richa Shukla, Dy. G.A. 2 Hon'ble Shri Justice Goutam Bhaduri Order On Board 07.08.2020 Heard.

1. The limited grievance which the petitioners have raised in this writ petition by virtue of order passed in WPS No. 2530/2017 (Mukesh Kumar Patel and another Vs. State of Chhattisgarh and another) decided on 26.11.2017 has been granted benefit of revised pay scale on completion of 8 years of service.

2. Learned counsel for the petitioners submit that the grievance which now remains is that the benefit is being provided to the petitioners prospectively and though the respondents have made a calculation which the petitioners were entitled from the date of his completion of 8 years of service but no effective orders have been passed nor have department taken any steps for release of the arrears of payment. The petitioners pray for appropriate direction to the respondents for releasing the said amount.

3. Without entering into the merits of the case and taking into consideration the judgment of this Court in the case of Mukesh Patel (Supra) which has also been affirmed by the Division Bench and taking note of the fact that the respondents have complied with the order to the extent of granting revised pay scale to the petitioner, let respondents 2, 3 take an appropriate decision at the earliest so far as release of the arrears of payment which the petitioners are entitled for. Excepting a decision from the respondents within a period of 90 days from the date of receipt of copy of this order, the present writ petition stands disposed off.

Sd/-

Goutam Bhaduri Judge Jyoti