Vinod Kumar Gupta vs State Of Chhattisgarh
2021 Latest Caselaw 473 Chatt

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                                                                         NAFR

                HIGH COURT OF CHHATTISGARH AT BILASPUR

                 WRIT PETITION (SERVICE) NO. 2884 OF 2021

1. Vinod Kumar Gupta, S/o Shri Parmanand Gupta, aged about 37 years,
   working as Lecturer (L.B.) and posted at Govt. High School Badehardi, Block
   Pussore, District Raigarh (CG)
2. Tileshwari Gupta, W/o Lalit Kumar Gupta, aged about 35 years, working as
   Lecturer (L.B.) and posted at Govt. High School Badehardi, Block Pussore,
   District Raigarh (CG)
3. Narendra Kumar Pradhan, S/o Shri Pitambar Pradhan, aged about 40 years,
   working as Lecturer (L.B.) and posted at Govt. Higher Secondary School
   Kondpau, Block Pussore, District Raigarh (CG)
4. Kumuduni Bhoi, W/o Shri Shatrughan Bhoi, aged about 41 years, working as
   Lecturer (L.B.) and posted at Govt. Higher Secondary School Kondpau, Block
   Pussore, District Raigarh (CG)
5. Durgesh Kumar Pradhan, S/o Shri Mangal Prasad Pradhan, aged about 44
   years, working as Lecturer (L.B.) and posted at Govt. Higher Secondary
   School Padigaon, Block Pussore, District Raigarh (CG)
6. Pushpa Gupta, W/o Shri Vinod Gupta, aged about 36 years, working as
   Lecturer (L.B.) and posted at Govt. Middle School Sutupali, Block Pussore,
   District Raigarh (CG)
7. Praneet Kumar Sharma, S/o Shri Loknath Sharma, aged about 40 years,
   working as Lecturer (L.B.) and posted at Govt. Higher Secondary School
   Rengalpali, Block Pussore, District Raigarh (CG)
8. Meera Saral, S/o Shri Ishwar Saral, aged about 34 years, working as Lecturer
   (L.B.) and posted at Govt. Higher Secondary School Rengalpali, Block
   Pussore, District Raigarh (CG)
9. Bhawana Mandapey, S/o Shri Amit Mandapey, aged about 39 years, working
   as Lecturer (L.B.) and posted at Govt. Higher Secondary School Rengalpali,
   Block Pussore, District Raigarh (CG)
10.       Dr. Rama Sarthi, S/o Shri Arun Kumar, aged about 39 years, working as
   Lecturer (L.B.) and posted at Govt. Higher Secondary School Rengalpali,
   Block Pussore, District Raigarh (CG)
11.Radheshyam Kisan, S/o Shri Vishnu Kisan, aged about 38 years, working as
   Lecturer (L.B.) and posted at Govt. High Secondary School Jhalmala, Block
   Pussore, District Raigarh (CG)
12.       Sushant Kumar Mishra, S/o Shri N.K.Mishra, aged about 40 years,
   working as Lecturer (L.B.) and posted at Govt. Higher Secondary School Bade
   Bhandar, Block Pussore, District Raigarh (CG)
13.       Gomtee Das, S/o Shri Madhukesh Das, aged about 40 years, working
   as Lecturer (L.B.) and posted at Govt. Higher Secondary School Bade
   Bhandar, Block Pussore, District Raigarh (CG)
14.       Abhai Kishori Lakra, S/o Shri B. Senvas Rao, aged about 44 years,
   working as Lecturer (L.B.) and posted at Govt. Higher Secondary School Jatri,
   Block Pussore, District Raigarh (CG)
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15.      Jhal Kumari Patel, S/o Shri Ashok Kumar Patel, aged about 40 years,
   working as Lecturer (L.B.) and posted at Govt. Higher Secondary School Jatri,
   Block Pussore, District Raigarh (CG)
16.      Mukta Mini, S/o Shri Pradeep Kumar Mini, aged about 44 years, working
   as Lecturer (L.B.) and posted at Govt. Higher Secondary School Kondatarai,
   Block Pussore, District Raigarh (CG)
                                                                     ...Petitioners
                                        versus
   1.    State of Chhattisgarh, through Secretary, Department of Panchayat and
   Rural Development, Mahanadi Bhawan, Mantralaya, New Raipur, District
   Raipur (CG)
   2.    Director, Panchayat Department, Raipur, District Raipur (CG)
   3.    Chief Executive Officer, Zila Pancahayat Raigarh, District Raigarh (CG)
   4.    Block Education Officer, Block Pussore, District Raigarh (CG)
                                                                   ... Respondents

For Petitioners : Mr. Ajay Shrivastava, Advocate. For Respondents : Mr. Rahul Jha, Govt. Advocate.

Hon'ble Shri Justice P. Sam Koshy Order on Board 22/06/2021

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 Patel" (supra) which has

also been affirmed by the Division Bench of this 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 to 4 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