Smt. Chandrakanta Sidar vs State Of Chhattisgarh
2021 Latest Caselaw 2170 Chatt

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                                                                        NAFR
         HIGH COURT OF CHHATTISGARH, BILASPUR

                   Writ Petition (S) No. 4719 of 2021

1. Smt. Chandrakanta Sidar W/o Shri Awadh Ram Sidar, Aged About 41
   Years Presently Working As Lecturer (L.B.) At Govt. Higher Secondary
   School, Tarapur, District Raigarh Chhattisgarh

2. Smt. Manju Patel W/o Shri Awadh Ram Sidar, Aged About 42 Years
   Presently Working As Lecturer (L.B.) At Govt. Higher Secondary
   School, Tarapur, District Raigarh Chhattisgarh

3. Chandrashekhar Patel S/o Daitari Prasad Patel, Aged About 52 Years
   Presently Working As Lecturer (L.B.) At Govt. Higher Secondary
   School, Tarapur, District Raigarh Chhattisgarh

4. Phanendra Kumar Patel S/o Rup Ram Patel, Aged About 43 Years
   Presently Working As Lecturer (L.B.) At Govt. Higher Secondary
   School, Tarapur, District Raigarh Chhattisgarh

5. Smt. Mamta Patel W/o Shri Kiran Kumar Patel, Aged About 52 Years
   Presently Working As Lecturer (L.B.) At Govt. High School, Kulba,
   District Raigarh Chhattisgarh

6. Dori Lal Sahu S/o Late Lalit Ram Sahu, Aged About 45 Years
   Presently Working As Assistant Teacher (L.B.) At Govt. Higher
   Secondary School, Kantahardi, District Raigarh Chhattisgarh

                                                            ---- Petitioners

                                   Versus

1. State Of Chhattisgarh Through The Secretary, Department Of
   Panchayat And Rural Development Mantralaya, Mahanadi Bhawan,
   Nava Raipur, Atal Nagar, District Raipur Chhattisgarh

2. The Secretary, Department Of Education, Mantralaya, Mahanadi
   Bhawan, Nava Raipur, Atal Nagar, District Raipur Chhattisgarh

3. Commissioner Cum Director, Directorate Of Panchayat Atal Nagar,
   Raipur, District Raipur Chhattisgarh

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

5. District Education Officer, Raigarh, District Raigarh Chhattisgarh
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                                                              ---- Respondents

For Petitioners : Mr. C. Jayant K. Rao, Advocate 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 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