Praveer Kumar Sahu vs State Of Chhattisgarh
2021 Latest Caselaw 776 Chatt

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                                                                        NAFR

               HIGH COURT OF CHHATTISGARH AT BILASPUR
                WRIT PETITION (SERVICE) NO. 3049 OF 2021
1. Praveer Kumar Sahu, S/o Shri Raghuveer Ram Sahu, aged about 39 years,
   working as Lecturer (L.B.) and posted at Govt. Higher Secondary School,
   Pharasgaon, Block & District Narayanpur (CG)
2. Chandrakant Dewangan, S/o Shri Peela Ram Dewangan, aged about 40
   years, working as Teacher (L.B.) and posted at Govt. Middle School,
   Ramawand, Block & District Narayanpur (CG)
3. Smt. Sukmi Uikey, W/o Shri Ravishankar Uikey, aged about 40 years,
   working as Teacher (L.B.) and posted at Govt. Uchh Primary School, Timar,
   Block & District Narayanpur (CG)
4. Pardeshi Ram Potai, S/o Late Shri Ayatu Ram, aged about 37 years, working
   as Lecturer (L.B.) and posted at Govt. Middle School, Remavand, Block &
   District Narayanpur (CG)                                  ... Petitioners
                                      versus
   1.     State of Chhattisgarh, through Secretary, Department of Panchayat &
   Rural Development, Mantralaya, Mahanadi Bhawan, New Raipur, District
   Raipur (CG)
   2.     Director, Panchayat Department, Raipur, District Raipur (CG)
   3.     Chief Executive Officer, Zila Panchayat Narayanpur, District
   Narayanpur (CG)                                                         ...
   Respondents

For Petitioners : Mr. Ajay Shrivastava, Advocate. For Respondents : Mr. Neeraj Pradhan, Panel Lawyer.

Hon'ble Shri Justice P. Sam Koshy Order on Board 01/07/2021

1. Petitioners, by virtue of the 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 the benefit of revised pay scale

on completion of 8 years of service.

2. The limited grievance of Petitioners which now remains is that the

benefit of revised pay scale is being provided to them 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 the Department has taken any

steps for release of the arrears of payment. Petitioners therefore pray for

appropriate direction to 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 of this High

Court and 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

Respondents No.2 & 3 take an appropriate decision at the earliest in respect

of the release of arrears of payment which the Petitioners are entitled for.

4. 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 of.

Sd/-

(P. Sam Koshy) Judge sharad