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[Cites 1, Cited by 7]

Chattisgarh High Court

Jay Prakash Nayak vs State Of Chhattisgarh 23 Wps/2263/2019 ... on 29 March, 2019

Author: P. Sam Koshy

Bench: P. Sam Koshy

                                                1
                                                                                     NAFR
                         HIGH COURT OF CHHATTISGARH, BILASPUR
                             WRIT PETITION (S) NO.2274 OF 2019
           1. Jay Prakash Nayak S/o Virendra Kumar Nayak Aged About 36 Years
              Presently Working As Lecturer Panchayat At Govt. Middle School, Chhta,
              Block Kasdole District Blodabazar Bhatapara, Chhattisgarh.
                                                                         ...Petitioner(s)
                                              Versus
           1. State Of Chhattisgarh Through The Secretary, Department Of Panchayat
              And Rural Development, Mantralaya, Mahanadi Bhawan Raipur, Naya
              Raipur, District Raipur, Chhattisgarh.
           2. Commissioner Cum Director Dirctorate Of Panchayat, Naya Raipur,
              District Raipur, Chhattisgarh.
           3. Chief Executive Officer Zila Panchayat, Balodabazar, District Balodabazar
              Bhathpara, Chhattisgarh.
                                                                   ... Respondent(s)

For Petitioners : Shri C Jayant K Rao, Advocate. For Respondent-State : Shri Arvind Dubey, Panel Lawyer.

Hon'ble Shri Justice P. Sam Koshy Order on Board 29.03.2019

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