Chattisgarh High Court
Arti Gupta vs State Of Chhattisgarh 49 Wps/1535/2018 ... on 4 July, 2018
Author: Sharad Kumar Gupta
Bench: Sharad Kumar Gupta
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 5900 of 2017
• Arti Gupta D/o Shri Raghunandan Gupta Aged About 33 Years
Presently Posted As Lecturer Panchayat, English At Government
Higher Secondary School Kukdur Block Pandria District Kabirdham ,
R/ O Near Rest House Pandria District Kabidham CG
---- Petitioner
Versus
1. State Of Chhattisgarh Through Its Secretary Panchayat And Rural
Development Department Mantralaya Mahanadi Bhawan Naya
Raipur , CG
2. Commissioner - Cum - Director, Directorate Of Panchayat Naya
Raipur, Raipur CG
3. Chief Executive Officer, Zila Panchayat, Kabirdham District Kabirdham
CG
4. Block Education Officer, Pandria, District Kabirdham CG
---- Respondents
For petitioner Mr. Ishan Verma, Adv. For Respondent/State Mr. Dheeraj Wankhede, GA Hon'ble Shri Justice Sharad Kumar Gupta Order On Board 4-7-2018
1. Heard.
2. The petitioner is aggrieved by the action of the respondents, whereby the increment granted to the petitioner is being withdrawn on the ground that he has not passed B. Ed/D. Ed examination.
3. Learned counsel for the petitioner would submit 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 vs. State of Chhattisgarh (WPS No.4271 of 2017 and batch of petitions, vide order dated 03-11-2017) and also in WPS No. 99/2018 (Laxmaneshwar Giri Goswami -v- State of CG and ors.) and various directions have been issued for affording proper opportunity of hearing and then decide the matter. This case is squarely covered by the above cases and may be disposed of in 2 the light of the directions given in above cases.
4. Learned State counsel would submit 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).
5. Considering the aforesaid submission, this petition is finally disposed off 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.
Sd/-
(Sharad Kumar Gupta) Judge Pathak