Akhilesh Chandra Dwivedi vs State Of Chhattisgarh
2021 Latest Caselaw 325 Chatt

                                         -1-


                                                                                NAFR
                   HIGH COURT OF CHHATTISGARH AT BILASPUR
                          Writ Petition (S) No. 2371 of 2021

   1. Akhilesh Chandra Dwivedi S/o Satyanarayan Dwivedi, Aged About 43
        Years Working As Teacher (L.B.) At Government Middle School, Kutena,
        Block Chhura, District Gariyaband Chhattisgarh.
                                                                   ---Petitioner(s)
                                  Versus
   1. State of Chhattisgarh, Through The Secretary, Department Of School
        Education, Mantralaya, Mahanadi Bhawan, Naya Raipur, District Raipur
        Chhattisgarh.
   2.   Secretary, Department Of Panchayat And Rural Development, Mantralaya,
        Mahanadi Bhawan, Naya Raipur, District Raipur Chhattisgarh.
   3.   Commissioner Cum Director, Directorate Of Panchayat, Atal Nagar Naya
        Raipur, District Raipur Chhattisgarh.
   4.   Chief Executive Officer, Zila Panchayat Gariyaband, District Gariyaband
        Chhattisgarh.
   5.   District Education Officer, Gariyaband, District Gariyaband Chhattisgarh.,
   6.   Block Education Officer, Chhura, District Gariyaband Chhattisgarh.
                                                                  ---Respondents

For Petitioner : Shri Govind Dewangan, Advocate. For State : Ms. Sunita Jain, Govt. Advocate.

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

15.06.2021

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 have

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 his 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. 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 inder