Chattisgarh High Court
Deepak Kumar Shrivas vs State Of Chhattisgarh 17 Wps/6275/2018 ... on 25 September, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) NO.6305 OF 2018
1. Deepak Kumar Shrivas S/o Shri Babulal Shrivas Aged About 39 Years
Presently Working As Lecturer Panchayat At Govt. Higher Secondary
School, Pisid, Block Kasdole, District Balodabazar Bhatapara
Chhattisgarh.
...Petitioner(s)
Versus
1. State Of Chhattisgarh Through 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, Balodabazar, District Balodabazar
Bhatapara Chhattisgarh., District : Balodabazar-Bhathapara, Chhattisgarh
... Respondent(s)
For Petitioner : Shri KP Sahu, Advocate. For Respondent-State : Shri DK Wankhede, Govt. Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 25.09.2018
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