Smt. Anita Thakur vs State Of Chhattisgarh
2021 Latest Caselaw 508 Chatt

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                                                                              NAFR
                 HIGH COURT OF CHHATTISGARH AT BILASPUR
                        Writ Petition (S) No. 2179 of 2021
   1. Smt. Anita Thakur W/o Toran Lal Thakur Aged About 33 Years Working As
      Lecturer (L.B) And Posted At Govt. H.S. School Atargaon, Block-
      Ambagarh Chowki, District- Rajnandgaon, Chhattisgarh
                                                                    ---- Petitioner
                                    Versus
   1. State Of Chhattisgarh Through Secretary, Department Of
      Panchayaat And Rural Development, Mahanadi Bhawan,
      Mantralaya, New Raipur, District- Raipur, Chhattisgarh.
   2. Director Panchayat         Department,     Raipur,     District-     Raipur,
      Chhattisgarh.
   3. Cheif Executive Officer Zila Panchayat, Rajnandgaon, District-
      Rajnandgaon,chhattisgarh.                   ---Respondents

For Petitioner : Shri Ajay Shrivastava, Advocate.

      For State            :     Shri Amrito Das, Addl. A.G.


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

23.03.2021   .

1. The limited grievance which the petitioner has raised in the present

writ petition 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 is for grant of the 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. Though the respondents have made a calculation

which the petitioner was entitled for from the date of her completion

of 8 years of service but no effective orders have been passed nor

have the department taken any step for releasing 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 & 3 take an appropriate decision at the earliest so

far as release of the arrears of payment which the petitioner is

entitled for, subject to verification of her entitlement for the same.

Expecting a decision from the respondents within a period of 90 days

from the date of receipt of copy of this order.

4. The writ petition accordingly stands disposed of.

           D/-                                                                Sd/-
                                                                         (P. Sam Koshy)
                                                                              Judge
Jyotijha