Ramesh Sardar vs State Of Chhattisgarh
2021 Latest Caselaw 1622 Chatt

                                        -1-


                                                                               NAFR
                  HIGH COURT OF CHHATTISGARH AT BILASPUR
                          Writ Petition (S) No. 4045 of 2021

   1. Ramesh Sardar S/o Narayan Chandra Sardar Aged About 37 Years
      Working As Lecturer (L.B.) And Posted At Government H.S. School
      Jamargidi Dharamjaigarh District Raigarh Chhattisgarh., District : Raigarh,
      Chhattisgarh
   2. Krishna Singh Rathiya S/o Maniram Rathiya Aged About 51 Years Lecturer
      (L.B) Government H.S School Jamargidi Block Dharamjaigarh District
      Raigarh Chhattisgarh., District : Raigarh, Chhattisgarh
   3. Ashok Kumar Patel S/o Parmanand Patel Aged About 40 Years
       Government Primary School Kharra District Raigarh Chhattisgarh.
                                                                  ---Petitioner(s)
                                       Versus
   1. State Of Chhattisgarh Through Secretary, Department Of Panchayat And
      Rural Development, Mananadi Bhawan, Mantralaya New Raipur, District
      Raipur Chhattisgarh., District : Raipur, Chhattisgarh
   2. Director, Panchayat Department, Raipur, District Raipur Chhattisgarh.
   3. Chief Executive Officer, Zila Panchayat Raigarh District Raigarh
       Chhattisgarh.
                                                                 ---Respondents

For Petitioners : Shri Ajay Shrivastava, Advocate. For State : Shri Shubham Verma, Panel Lawyer.

Hon'ble Shri Justice P. Sam Koshy Order on Board

06.08.2021

1. The limited grievance which the petitioners have raised in this writ petition by virtue of order passed by this Court in the case of Mukesh Kumar Patel Vs. State of Chhattisgarh, WPS No. 2530/2017 decided on 26.11.2017 have been granted benefit of revised pay scale on completion of 8 years of service.

2. Learned counsel for the petitioners submits that the grievance which now remains is that the benefit is being provided to the petitioner prospectively and though the respondents have made a calculation which the petitioners are entitled from the date of their completion of 8 years of service but no effective orders have been passed nor have department has taken any steps for release of the arrears of payment. The petitioners pray for appropriate direction to the respondents for releasing the said amount.

3. Without entering into the merits of the case and taking into consideration the judgment of this Court in the case of Mukesh Patel(Supra) which has also been affirmed by the Division Bench and taking note of the fact that respondents have complied with the order to the extent of granting revised pay scale to the petitioner, let respondents No. 2 & 3 take an appropriate decision at the earliest so far as release of the arrears of payment which the petitioners are entitled for. Expecting a decision from the respondents within a period of 90 days from the date of receipt of copy of this order the present writ petition stands disposed off.

Sd/-

(P. Sam Koshy) Judge inder