Libertus Kerketta vs State Of Chhattisgarh
2021 Latest Caselaw 2006 Chatt

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                                                                              NAFR

                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                 WPS No. 3809 of 2021
     1.      Libertus Kerketta S/o Shri Thomas Kerketta Aged About 49 Years
             Working As Lecturer (L.B.) And Posted At Government Higher
             Secondary School Bakaruma Block Dharamjaigarh And District
             Raigarh Chhattisgarh.
     2.      Amit Kumar Toppo S/o Late Shri Leos Toppo Aged About 41 Years
             Lecturer (L.B.) And Posted At Government Higher Secondary School
             Bakaruma Block Dharamjaigarh And District Raigarh 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 Raigarh, District Raigarh
             Chhattisgarh.
     4.      Block Education Officer Block Dharamjaigarh, District Dharamjaigarh
             Chhattisgarh.
                                                                 ----Respondents

For Petitioners : Mr. Ajay Shrivastava, Advocate For State : Mr. Amit Buxy, Panel Lawyer

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

25/08/2021

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 to 4 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 Ved