Sambhu Nath Nag vs State Of Chhattisgarh
2021 Latest Caselaw 2007 Chatt

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                                                                                  NAFR

                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                 WPS No. 3762 of 2021
     1.      Sambhu Nath Nag S/o Shri Sukrit Ram Nag Aged About 45 Years
             Working As Lecturer (L.B.) And Posted At Govt. Higher Secondary
             School Kungarpal, Block And District Bastar Chhattisgarh.
     2.      Smt. Pratima Tiwari W/o Shri Rajkishor Tiwari Aged About 44 Years
             Working As Lecturer (L.B.) And Posted At Govt. Higher Secondary
             School Boys Bastar, Block And District Bastar Chhattisgarh
                                                                    ---- Petitioners
                                          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 Jagdalpur, District Bastar
             Chhattisgarh.
     4.      Block Education Officer Block Bastar District Bastar 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