Niranjan Choudhary vs State Of Chhattisgarh
2021 Latest Caselaw 1978 Chatt

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                                                                              NAFR
             HIGH COURT OF CHHATTISGARH AT BILASPUR

                             WPS No. 4480 of 2021

     Niranjan Choudhary S/o Sahebram Choudhari, Aged About 32 Years
     Working As Teacher (Municipal), Govt. Higher Secondary School, Sariya,
     Block Baramkela, District Raigarh Chhattisgarh

                                                                    ---- Petitioner

                                     Versus

  1. State Of Chhattisgarh Through The Secretary, Urban Administration And
     Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur,
     Atal Nagar, Raipur Chhattisgarh

  2. The Director, Urban Administration And Development Department, Nawa
     Raipur, Atal Nagar, Raipur Chhattisgarh

  3. The Chief Municipal Officer, Nagar Panchayat, Sariya, District Raigarh
     Chhattisgarh

                                                                ---- Respondents

     For Petitioner              :      Mr. K. P. Sahu, Advocate.
     For State                   :      Mr. Ayaz Naved, GA

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

24/08/2021

1. The limited grievance which the petitioner has raised in this writ petition by

virtue of the order passed by this Court in the case of "Shabnum Khatun v.

State of Chhattisgarh & Others" WPS No.6147/2018 decided on

27.10.2018 is for grant of the benefit of revised pay scale on completion of

8 years of service.

2. Learned counsel for the petitioner 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 petitioner

is entitled from the date of her completion of8years of service but no

effective orders have been passed nor have department has taken any

steps for release of the arrears of payment. The petitioner prays 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 "Shabnum Khatun" (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 take an appropriate

decision at the earliest so far as release of the arrears of payment which

the petitioner is 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 of.

Sd/-

(P. Sam Koshy) Judge Rohit