Smt. Kameshwari Minj vs State Of Chhattisgarh
2021 Latest Caselaw 1101 Chatt

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                                                                   NAFR
        HIGH COURT OF CHHATTISGARH, BILASPUR

                  Writ Petition (S) No. 3530 of 2021

1. Smt. Kamleshwari Minj D/o Ramesh Kumar Minj, Aged About 36 Years
  Working As Lecturer (L.B.), Govt. High School, Rajpuri, Block Sitapur,
  District Surguja, Chhattisgarh

2. Smt. Nilmani Xalxo W/o Rakesh Kumar Xalxo, Aged About 41 Years
  Working As Lecturer (L.B.), Govt. Higher Secondary School, Bhusu,
  Block Sitapur, District Surguja, Chhattisgarh

3. Smt. Jyoti Singh W/o Satyanarayan Nayak, Aged About 37 Years
  Working As Lecturer       (L.B.), Govt.    Higher   Secondary    School,
  Pratapgarh, Block Sitapur, District Surguja, Chhattisgarh

4. Arun Kumar Singh S/o Jagdish Prasad Singh, Aged About 43 Years
  Working As Lecturer (L.B.), Govt. Higher Secondary School, Sitapur,
  Block Sitapur, District Surguja, Chhattisgarh

5. Smt. Sabina Lakda (Before Marriage Tirky) W/o Melister Lakda, Aged
  About 40 Years, Working As Lecturer (L.B.), Govt. Higher Secondary
  School, Sitapur, Block Sitapur, District Surguja, Chhattisgarh

6. Smt. Dipawati Unjan W/o Dr. Amarnath Unjan, Aged About 44 Years
  Working As Lecturer (L.B.), Govt. Higher Secondary School, Bhusu,
  Block Sitapur, District Surguja, Chhattisgarh

7. Smt. Satyawati Singh D/o Dileshwarnath Singh, Aged About 35 Years
  Working As Lecturer (L.B.), Govt. Higher Secondary School, Baneya,
  Block Sitapur, District Surguja, Chhattisgarh

8. Bajrang Ram Baghel S/o Sahdev Ram Baghel, Aged About 38 Years
  Working As Lecturer (L.B.), Govt. Higher Secondary School, Gersa,
  Block Sitapur, District Surguja, Chhattisgarh

                                                           ---- Petitioners

                               Versus

1. State Of Chhattisgarh Through The Secretary, Department Of School
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      Education, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur
      Chhattisgarh

   2. Secretary, Department Of Panchayat And Rural Development,
      Mantralaya,    Mahanadi     Bhawan,      Atal   Nagar,    Nawa     Raipur,
      Chhattisgarh

   3. Commissioner-Cum-Director, Directorate Of Panchayat, Atal Nagar,
      Naya Raipur, District Raipur, Chhattisgarh

   4. Director, Public Instructions, Raipur, District Raipur, Chhattisgarh

   5. Collector Ambikapur, District Surguja, Chhattisgarh

   6. Chief Executive Officer, Jila Panchayat Ambikapur, District Surguja
      Chhattisgarh

   7. District Education Officer, Ambikapur, District Surguja, Chhattisgarh

                                                               ---- Respondents

For Petitioners : Mr. Harish Khuntiya, Advocate For State : Ms. Sunita Jain, Govt. Advocate

Hon'ble Shri Justice P. Sam Koshy Order On Board 13.07.2021

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

writ petition is the benefits which arise, by virtue of the 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

as regards granting of the 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 petitioners

prospectively and though the respondents have made a calculation

which the petitioners were entitled from the date of their completion of 8

years of service but no effective order has been passed nor the

department has taken any step for releasing the arrears of payment.

The petitioners pray for an 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 Kumar

Patel (Supra) which has also been affirmed by the Division Bench and

also taking note of the fact that the respondents have complied with the

order to the extent of granting revised pay scale to the petitioners, let

the respondents 2 & 3 take an appropriate decision at the earliest as

regards releasing 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 writ petition

stands disposed of.

Sd/-

P. Sam Koshy Judge Khatai