Chattisgarh High Court
Kailash Kumar Verma vs State Of Chhattisgarh 20 Wps/2244/2018 ... on 13 March, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 2243 of 2018
• Kailash Kumar Verma S/o Dashrath Lal Verma, Aged About 33
Years Working As Assistant Teacher Panchayat, Govt. Primary
School, Gaitara, Block Tilda, District Raipur Chhattisgarh., District :
Raipur, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary, Department Of Panchayat
And Rural Development, Mahanadi Bhawan, Naya Raipur
Chhattisgarh., District : Raipur, Chhattisgarh
2. Commissioner - Cum - Director, Directorate Of Panchayat, Naya
Raipur, District Raipur Chhattisgarh., District : Raipur, Chhattisgarh
3. Chief Executive Officer, Jila Panchayat Raipur, District Raipur
Chhattisgarh., District : Raipur, Chhattisgarh
4. Chief Executive Officer, Jila Panchayat Tilda, District Raipur
Chhattisgarh., District : Raipur, Chhattisgarh
---- Respondents
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For Petitioner : Mr. Harish Khuntiya, Advocate.
For State : Mr. Majid Ali, Dy. GA
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Hon'ble Shri Justice Manindra Mohan Shrivastava Order on Board 13/03/2018
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 shall be entitled to obtain the benefit of revised pay-scale on completion of 8 years service by including the services rendered by him on a lower post or on the same post.
3. No order as to costs.
Sd/-
(Manindra Mohan Shrivastava) Judge Rohit