Dharamjeet Sai Samdoor vs State Of Chhattisgarh
2021 Latest Caselaw 1623 Chatt

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                                                                                NAFR
                HIGH COURT OF CHHATTISGARH AT BILASPUR
                     WRIT PETITION (S) NO. 4018 OF 2021
•      Dharamjeet Sai Samdoor, S/o Jaipal Sai Samdoor, aged about 41 years,
working as Lecturer (L.B.) and posted at Government Higher Secondary School,
Kesrai, Block Farsabahar, District Jashpur (CG)
                                                                ... Petitioner
                                      versus
1.    State of Chhattisgarh, through Secretary, Department of Panchayat and
Rural Development, Mahanadi Bhawan, Mantralaya, New Raipur, District Raipur
(CG)
2.    Director, Panchayat Department, Raipur, District Raipur (CG)
3.    Chief Executive Officer, Zila Panchayat, Jashpur, District Jashpur (CG)
                                                                    ... Respondents

For Petitioner : Mr. Ajay Shrivastava, Advocate. For Respondents/State : Ms. Sunita Jain, Govt. Advocate.

Hon'ble Shri Justice P. Sam Koshy Order on Board 06/08/2021

1. The limited grievance which the Petitioner has raised in the present Writ

Petition, by virtue of Order passed by this Court in the case of "Mukesh Kumar

Patel & Another Vs. State of Chhattisgarh & Another", WPS No. 2530/2017,

decided on 28.11.2017, is for grant of benefit of revised pay scale on completion

of 8 years of service.

2. Learned Counsel for Petitioner submits that the grievance which now

remains is that the benefit is being provided to Petitioner prospectively. Though

Respondents have made a calculation which Petitioner was entitled for from the

date of his completion of 8 years of service but no effective orders have been

passed nor has the department taken any step for releasing the arrears of

payment. Petitioner therefore prays for appropriate direction to Respondents for

releasing the said amount.

3. Without entering into the merits of the case and taking into consideration

the judgment of this Court rendered 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 Petitioner, let Respondent No.3 take appropriate decision at the earliest

so far as release of arrears of payment which the Petitioner is entitled for.

4. Expecting a decision from Respondent No.3 within a period of 90 days

from the date of receipt of copy of this Order, the present Writ Petition stands

disposed of.

Sd/-

                                                                      (P. Sam Koshy)
/sharad/                                                                  JUDGE