Goutam Prasad Yadav vs State Of Chhattisgarh
2021 Latest Caselaw 1981 Chatt

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                                                                            NAFR
             HIGH COURT OF CHHATTISGARH AT BILASPUR

                             WPS No. 4439 of 2021

     Goutam Prasad Yadav S/o Bihari Prasad Yadav Aged About 50 Years
     Working As Lecturer (L.B.) And Posted At Government Higher Secondry
     School Kesrai Block Farsabahar District Jashpur Chhattisgarh
                                                                  ---- Petitioner
                                    Versus
  1. State Of Chhattisgarh Through Secretary, Department Of Panchayat And
     Rural Development, Mahanadi Bhawan, Mantralaya New Raipur, District
     Raipur Chhattisgarh
  2. Director, Panchayat Department, Raipur, District Raipur Chhattisgarh
  3. Chief Executive Officer, Zila Panchayat Jashpur District Jashpur
     Chhattisgarh
                                                              ---- Respondents

For Petitioner : Mr. Ajay Shrivastava, Advocate.

     For State                  :      Ms. Sunita Jain, GA

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

24/08/2021

1. The limited grievance which the petitioners have raised in the present writ

petition by virtue of the order passed by this Court in the case of Mukesh

Kumar Patel Vs. State of Chhattisgarh, WPS No. 2530/2017decided on

26.11.2017 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 petitioners

prospectively. Though the respondents have made a calculation which the

petitioner was entitled for from the date of their completion of 8 years of

service but no effective orders have been passed nor have the department

taken any step for releasing 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.

4. The writ petition accordingly stands disposed of.

Sd/-

(P. Sam Koshy) Judge Rohit