Prahlad Kumar Chouhan vs State Of Chhattigarh
2021 Latest Caselaw 2168 Chatt

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                                                                        NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR

                       Writ Petition (S) No. 4792 of 2021

   1. Prahlad Kumar Chouhan S/o Shri Babulal Chouhan, Aged About 39
      Years, Working As Teacher (L.B.) And Posted At Government Middle
      School Sakarboga, Block Raigarh, District Raigarh, Chhattisgarh

   2. Shrawan Kumar Pradhan S/o Shri Nehru Lal Pradhan, Aged About 42
      Years, Working As Teacher (L.B.) And Posted At Government Middle
      School Patelpani, District Raigarh, Chhattisgarh.

   3. Dinesh Kumar Panda S/o Shri Bhawani Panda, Aged About 40 Years
      Working As Teacher (L.B.) And Posted At Government Middle School
      Chhuhipali , District Raigarh, Chhattisgarh.

   4. Rohit Kumar Sidar S/o Shri Chamar Singh, Aged About 43 Years
      Working As Teacher (L.B.) And Posted At Government Middle School
      Jamgaon, District Raigarh, Chhattisgarh.
                                                              ---- Petitioners

                                      Versus

   1. State Of Chhattigarh 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 Raigarh, District Raigarh
      Chhattisgarh.

   4. Block Education Officer, Block Raigarh, District Raigarh, Chhattisgarh.

                                                            ---- Respondents

For Petitioner           :     None
For State                :     Ms. Akanksha Jain, Dy. Govt. Advocate


                      Hon'ble Shri Justice P. Sam Koshy
                              Order On Board
06.09.2021

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 & 3 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