Smt. Varsha Darwade vs State Of Chhattisgarh
2021 Latest Caselaw 2683 Chatt

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                                                                             NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR

                       Writ Petition (S) No. 5371 of 2021

   1. Smt. Varsha Darwade W/o Shri Ashwin Darwade, Aged About 36
      Years, Working As Lecturer (L.B.) And Posted At Govt. Higher
      Secondary School Korramtola, Block Mohla, District Rajnandgaon,
      Chhattisgarh.

   2. Chinta Ram Thakur S/o Shri Fulsingh Thakur, Aged About 39 Years
      Working As Lecturer (L.B.) And Posted At Govt. Higher Secondary
      School Korramtola, Block Mohla, District Rajnandgaon, Chhattisgarh.

   3. Pusau Ram Mandawi S/o Shri Ramdayal Mandawi, Aged About 39
      Years, Working As Lecturer (L.B.) And Posted At Govt. High School
      Sonhpur, Block Gurur, District Balod, Chhattisgarh.

   4. Tumeshwari Belchandan W/o Shri Bhupendra Belchandan, Aged About
      40 Years, Working As Lecturer (L.B.) And Posted At Govt. High School
      Sonhpur, District Balod, 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   Rajnandgaon,    District
      Rajnandgaon, Chhattisgarh.

   4. Chief Executive Officer, Zila Panchayat Balod, District Balod,
      Chhattisgarh.

                                                                 ---- Respondents

For Petitioners : Mr. Ajay Shrivastava, Advocate For State : Mr. Suyash Dhar, P.L.

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

04.10.2021

1. The limited grievance which the petitioners have raised in the present

writ petition is the benefits which arise, by virtue of the order passed by

this Court in the case of Mukesh Kumar Patel & another Vs. State of

Chhattisgarh & another in WPS No. 2530/2017 decided on 28.11.2017

as regards granting of the benefit of revised pay scale on completion

of 8 years of service.

2. According to the petitioners, 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 were

entitled from the date of their completion of 8 years of service but no

effective order has been passed nor has the department taken any step

for releasing the arrears of payment. The petitioners pray for an

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 Kumar

Patel (Supra) which has also been affirmed by the Division Bench and

also 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

the respondents 2 to 4 take an appropriate decision at the earliest as

regards releasing 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 a copy of this order, the writ

petition stands disposed of.

Sd/-

P. Sam Koshy Judge Khatai