Chattisgarh High Court
Smt. Annapurna Yadav vs State Of Chhattisgarh 5 Wps/5389/2018 ... on 23 August, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) NO.5394 OF 2018
1. Smt. Annapurna Yadav W/o Shri B.R. Yadav Aged About 39 Years
Working As Teacher (L.B.) And Posted At Govt. Middle School Rengakhar
Khurd, Block Kawardha, District Kabirdham Chhattisgarh.
...Petitioner(s)
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Panchayat
And Rural Development, Mahanadi Bhawan, Mantralaya, Naya Raipur,
District Raipur Chhattisgarh., District : Raipur, Chhattisgarh
2. Chief Executive Officer, Zila Panchayat Kawardha, District Kabirdham
Chhattisgarh., District : Kawardha (Kabirdham), Chhattisgarh
3. District Education Officer, Kawardha, District Kabirdham Chhattisgarh.
4. Principal At Govt. Middle School Rengakhar Khurd, Block Kawardha,
District Kabirdham Chhattisgarh.
... Respondent(s)
For Petitioner(s) : Shri Ajay Shrivastava, Advocate. For Respondent-State : Shri R K Gupta, Dy. Advocate General.
Hon'ble Shri Justice P. Sam Koshy Order on Board 23.08.2018
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