Smt. Shardha Tiwari vs State Of Chhattisgarh
2021 Latest Caselaw 2169 Chatt

                                       1

                                                                          NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR

                      Writ Petition (S) No. 4729 of 2021

      Smt. Shardha Tiwari W/o Rohit Kumar Tiwari, Aged About 43 Years
      Working As Lecturer (L.B.) And Posted At Govt. H.S School Bori Tahsil
      And Rajnandgaon, Chhattisgarh

                                                                  ---- Petitioner

                                    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

                                                              ---- Respondents

For Petitioner           :     None
For State                :     Mr. Suyash Dhar, P.L.


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

1. The limited grievance which the petitioner has 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 petitioner, 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 petitioner was entitled

from the date of her 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 petitioner prays 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 petitioner, let the

respondents 2 & 3 take an appropriate decision at the earliest as

regards releasing of the arrears of payment which the petitioner is

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