Chattisgarh High Court
Smt. Jyoti Khade vs State Of Chhattisgarh 26 Wps/5501/2018 ... on 27 August, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 5517 of 2018
Smt. Jyoti Khade W/o Shri Prashant Khade, aged about 37 years,
Lecturer (Panchayat), at Govt. High School, Sundarpur, Block
Education Officer, Bhaiyathan, District Surajpur (C.G.), R/o Mishra Gali
Surajpur (C.G.).
---Petitioner
Versus
1. State of Chhattisgarh, Through the Secretary, Department of Panchayat
and Rural Development, Mahanadi Bhawan, Mantralaya, Naya Raipur,
District Raipur (C.G.).
2. Deputy Secretary, Panchayat & Rural Development Department,
Mahanadi Bhawan, Mantralaya, Capital Complex, Naya Raipur, District
Raipur (C.G.).
3. Chief Executive Officer, Zila Panchayat, Surajpur, District Surajpur
(C.G.).
4. Chief Executive Officer,Janpad Panchayat Surajpur, District Surajpur
(C.G.).
---Respondents
For petitioner : Shri Mateen Siddiqui, Advocate.
For State : Shri Syed Majid Ali, Dy.G.A.
Hon'ble Shri Justice P. Sam Koshy
Order on Board
27/08/2018
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 2 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 her on a lower post or on the same post.
3. The writ petition thus stands finally disposed of.
Sd/-
(P. Sam Koshy)
Sumit JUDGE