Chattisgarh High Court
Rajesh Kumar Rajput vs State Of Chhattisgarh 18 Wps/5146/2018 ... on 10 August, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) NO.5128 OF 2018
1. Rajesh Kumar Rajput S/o Beni Singh Rajput Aged About 37 Years
Working As Lecturer Panchayat, Govt. Higher Secondary School
Shivtarai, Block Kota, District- Bilaspur, Chhattisgarh., District : Bilaspur,
Chhattisgarh
...Petitioner(s)
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Panchayat
And Rural Development, Mantralaya, Mahanadi Bhawan, Naya Raipur,
District- Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
2. Commissioner-Cum-Director Directorate Of Panchayat, Naya Raipur,
District- Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
3. Chief Executive Officer Zila Panchayat, Bilaspur, District- Bilaspur,
Chhattisgarh., District : Bilaspur, Chhattisgarh
... Respondent(s)
For Petitioner : Shri C Jayant K Rao, Advocate. For Respondent-State : Shri Shashank Thakur, Govt. Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 10.08.2018
1. Learned counsel for the parties would submit that the issue raised in this petition is squarely covered by 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 the circular dated 23.04.2016 has been quashed, petitions allowed 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 and the impugned order and action is based on circular dated 23.04.2016 which has been quashed in the case referred to herein above, the petition also deserves to be allowed with the direction that the petitioner(s) shall be entitled to obtain the benefit of revised pay-scale on completion of 8 years service by including the services rendered by him / her on a lower post or on the same post.
3. No order as to costs.
Sd/-
(P. Sam Koshy Judge inder