Chattisgarh High Court
Raja Ram Paikra vs State Of Chhattisgarh 63 Wps/2522/2019 ... on 5 April, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 2360 of 2019
Raja Ram Paikra S/o Kariya Ram Paikara Aged About s41 Years
Posted As Lecturer Panchayat, Government Higher Secondary
School Tuman, Block Kartala, District- Korba, Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Panchayat And Rural
Development Department, Mahanadi Bhawan, Atal Nagar, Raipur,
District- Raipur, Chhattisgarh
2. Chief Executive Officer Zila Panchayat Korba, District- Korba,
Chhattisgarh.
----Respondents
For Petitioner : Mr. Basant Kaiwartya, Advocate For State : Mr. Rahul Mishra, Dy. G. A. Hon'ble Shri Justice P. Sam Koshy Order on Board 05/04/2019
1. The Petitioner is aggrieved by the action of the Respondents, whereby the increment granted to the Petitioner is being withdrawn on the ground that he has not passed B.Ed/D. Ed examination.
2. Learned Counsel for the Petitioner submits that the issue with regard to withdrawal/non-grant of increment on the ground of having not passed B.Ed/D.Ed examination was examined by this Court in the case of Jayant Kumar Patle v. State of Chhattisgarh (WPS No.4271 of 2017 and batch of petitions, vide order dated 03.11.2017) and various directions have been issued for affording proper opportunity of hearing and then decide the matter.
3. Learned Counsel for the State submits that the Petitioner's claim would be examined after affording opportunity of hearing in terms of order dated 03.11.2017 passed in the case of Jayant Kumar Patle (supra).
2
4. Considering the aforesaid submission, this petition is finally disposed of, with a direction to the Respondents for examination of Petitioner's claim in terms of order passed by this Court in the case of Jayant Kumar Patle (supra) and take appropriate decision thereon.
5. The writ petition stands accordingly disposed off.
Sd/-
(P. Sam Koshy) Judge jyoti