Dinesh Kumar Sahu vs State Of Chhattisgarh
2021 Latest Caselaw 2144 Chatt

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                                                                              NAFR
                 HIGH COURT OF CHHATTISGARH AT BILASPUR
                         Writ Petition (S) No. 4645 of 2021

   1. Dinesh Kumar Sahu S/o Gangotry Prasad Sahu Aged About 42 Years
      Working As Teacher (L.B.) And Posted At Government Middle School
      Birgaon District Mungeli Chhattisgarh.
   2. Rupesh Kumar Banjara S/o Sewadas Aged About 36 Years Assistant
      Teacher (L.B.) Government Primary School Khairwar Mishra Block
      Mungeli District Mungeli Chhattisgarh.
                                                                 ---Petitioner(s)
                                      Versus
   1. State Of Chhattisgarh Through Secretary , Department Of Panchayat And
      Rural Development , Mahanadi Bhawan, Mantralaya New District Raipur
      Chhattisgarh.
   2. Director Panchayat Department Raipur , District Raipur Chhattisgarh.
   3. Chief Executive Officer Zila Panchayat Mungeli District Mungeli
      Chhattisgarh.
   4. Chief Executive Officer Janpad Panchayat Mungeli District Mungeli
      Chhattisgarh.
                                                                ---Respondents

For Petitioners : Shri Ajay Shrivastava, Advocate.

      For State                   :      Shri Suyash Dhar, Panel Lawyer.

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

03.09.2021

1. The limited grievance which the petitioners have 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 petitioners 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 petitioners are entitled from the date of their 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 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 respondents have complied with the order to the extent of granting revised

pay scale to the petitioner, let respondents No. 3 to 7 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