Mrs. Sarita Suryavanshi vs The State Of Chhattisgarh
2021 Latest Caselaw 246 Chatt

                                                1


                                                                                      NAFR
                    HIGH COURT OF CHHATTISGARH AT BILASPUR
                                    WPS No. 2115 of 2021
             Mrs. Sarita Suryavanshi W/o Mr. Tuman Lal Suryavanshi Aged About 40
             Years By Occupation Lecturer (Local Body), Posted At Govt. Higher
             Secondary School Badgaon, Block- Koilibeda, District- U.B.Kanker,
             Chhattisgarh

                                                                            ---- Petitioner

                                              Versus

        1. The State Of Chhattisgarh Through Its Secretary, Panchayat And Rural
             Department, mantralaya, Naya Raipur, District- Raipur, Chhattisgarh

        2. Commissioner Cum Director Panchayat, Sanchanalaya, Naya Raipur,
             District- Raipur, Chhattisgarh

        3. Cheif Executive Officer Zila Panchayat, District- U.B.Kanker, Chhattisgarh

                                                                       ---- Respondents

For Petitioner : Mr. Parag Kotecha, Advocate For State : Mr. Jitendra Pali, Dy. AG

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

10/06/2021

1. The limited grievance which the petitioner has 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 has

been granted 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

is 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 petitioner prays 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. 1 to 3 take an appropriate

decision at the earliest so far as release 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

present writ petition stands disposed of.

Sd/-

(P. Sam Koshy) Judge Rohit