Sundarlal Jangde vs State Of Chhattisgarh 9 Wps/707/2018 ... on 19 January, 2018

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Chattisgarh High Court

Sundarlal Jangde vs State Of Chhattisgarh 9 Wps/707/2018 ... on 19 January, 2018

Bench: Sanjay K. Agrawal

                                          1

                                                                             NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                                WPS No. 722 of 2018

        Sundarlal Jangde S/o Late Dhaniram Jangde, Aged About 62 Years (Retired
        Lecturer) R/o Village Pikripali, P.O. Madhaibhata, Tahsil Bilaigarh, District
        Balodabazar Bhatapara (Chhattisgarh), District : Balodabazar-Bhathapara,
        Chhattisgarh

                                                                      ---- Petitioner

                                       Versus

     1. State Of Chhattisgarh Through The Secretary, School Education
        Department, Mantralaya, Mahanadi Bhawan, Naya Raipur, District Raipur
        (Chhattisgarh), District : Raipur, Chhattisgarh

     2. District Education Officer Balodabazar, District Balodabazar Bhatapara
        (Chhattisgarh), District : Balodabazar-Bhathapara, Chhattisgarh

     3. Principal, Government Higher Secondary School, Sarsiwa, Block Bilaigarh,
        District Balodabazar Bhatapara (Chhattisgarh), District : Balodabazar-
        Bhathapara, Chhattisgarh

     4. Joint Director, Treasury, Accounts, Raipur, District Raipur (Chhattisgarh),
        District : Raipur, Chhattisgarh

                                                                   ---- Respondents

For Petitioner : Mr. K. P. Sahu, Advocate. For Respondents/State : Mr. B. Gopa Kumar, Dy. Advocate General.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 19/01/18 Heard on admission.

1. The petitioner has claimed benefit of regular pay scale by submitting that he was initially appointed as Assistant Teacher on a fixed pay. After sanction of pay scale, he was granted regular pay scale.

2. According to the petitioner, once he completed period of probation, he is entitled for regular pay scale from initial date of appointment and this issue has already been decided in number of cases and similar orders have been 2 passed by this Court including order dated 11.05.2011 in Writ Petition (S) No. 2549/2011.

3. Considering the aforesaid submission, the claim of the petitioner shall also be considered and if it is found upon verification of facts that the petitioner is also similarly situated, concerned benefit should be given to the petitioner in accordance with law.

4. With the aforesaid observation, the petition is disposed of. No cost(s).

Sd/-

(Sanjay K. Agrawal) Judge Priyanka

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