Sunil Odhar vs State Of Chhattisgarh
2021 Latest Caselaw 293 Chatt

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                                                                          NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR

                       Writ Petition (S) No. 2572 of 2021

   1. Sunil Odhar S/o Shri Nainsukh Odhar, Aged About 36 Years, Working
      As Assistant Teacher (L.B.) And Posted At Govt. Boys Higher
      Secondary      School   Dharamjaigarh,   Block   And    District   Raigarh
      Chhattisgarh

   2. Jeet Ram Rathiya S/o Shri Dharam Sai Rathiya, Aged About 36 Years
      Working As Teacher (L.B.) And Posted At Govt. Middle School
      Putuckachar, District Raigarh, 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 Raigarh, District Raigarh
      Chhattisgarh

   4. Chief Municipal Officer, Nagar Panchayat Dharamjaigarh, District
      Raigarh, Chhattisgarh                                  ---- Respondents

For Petitioners : Mr. Ajay Shrivastava, Advocate For State : Mr. Amrito Das, Addl. A.G.

Hon'ble Shri Justice P. Sam Koshy Order On Board 14.06.2021

1. The limited grievance which the petitioners have raised in this writ

petition is that 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 they 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 petitioners

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 has the

department 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 the respondents have complied with the

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

respondents 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 Khatai