Smt. Reena Jain vs State Of Chhattisgarh
2021 Latest Caselaw 1271 Chatt

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                                                                                    NAFR
            HIGH COURT OF CHHATTISGARH, BILASPUR

                      Writ Petition (S) No. 3707 of 2021

      Smt. Reena Jain W/o Shri Anil Kumar Jain, Aged About 39 Years, R/o
      Village    Pendra,       District    Gaurela-Pendra-Marwahi           Chhattisgarh
      Presently Posted As Lecturer (LB) At Government Boys Higher
      Secondary School, Nawagaon, Block Pendra, District Gaurela-Pendra-
      Marwahi, Chhattisgarh

                                                                           ---- Petitioner

                                          Versus

   1. State Of Chhattisgarh Through The Secretary, Department Of
      Panchayat And Rural Development, Mantralaya, Mahanadi Bhawan,
      Atal Nagar, Nawa Raipur, District Raipur, Chhattisgarh

   2. The    Secretary,    Department         Of     School   Education,     Mantralaya,
      Mahanadi     Bhawan,        Atal    Nagar,       New    Raipur,    District   Raipur
      Chhattisgarh

   3. Secretary, Department Of Urban Administration, Mahanadi Bhawan,
      Mantralaya, Atal Nagar, New Raipur, District Raipur, Chhattisgarh

   4. Director, Public Education, Indrawati Bhawan, New Raipur, Atal Nagar,
      District Raipur, Chhattisgarh

   5. District   Education         Officer,        District   Gaurela-Pendra-Marwahi
      Chhattisgarh

   6. Chief Executive Officer, Zila Panchayat Bilaspur, District Bilaspur
      Chhattisgarh

   7. Block Education Officer, Block Pendra, District Gaurela-Pendra-
      Marwahi, Chhattisgarh

                                                                        ---- Respondents

For Petitioner : Mr. Yogendra Chaturvedi, Advocate For State : Mr. Jitendra Pali, Dy. A.G.

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

20.07.2021

1. The limited grievance which the petitioner has 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 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 was entitled from the date of her 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 petitioner prays 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 petitioner, let the

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

regards releasing 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 writ petition

stands disposed of.

Sd/-

P. Sam Koshy Judge Khatai