Damodar Prasad Singh vs State Of Chhattigarh
2021 Latest Caselaw 2206 Chatt

                                 1

                                                                 NAFR
        HIGH COURT OF CHHATTISGARH, BILASPUR

                  Writ Petition (S) No. 4869 of 2021

1. Damodar Prasad Singh S/o Shri Paras Nath Singh, Aged About 41
  Years Working As Lecturer (L.B.) And Posted At Government Higher
  Secondary School Rajapur, Block Mainpath, Sarguja, Chhattisgarh

2. Smt. Suhani Lakra W/o Shri Pradeep Lakda, Aged About 39 Years
  Working As Lecturer (L.B.) And Posted At Government Higher
  Secondary School Rajapur, Block Mainpath, Sarguja, Chhattisgarh.

3. Smt. Mamta Rani Tigga W/o Shri Arvind Ashok Tigga, Aged About 44
  Years, Working As Lecturer (L.B.) And Posted At Government Higher
  Secondary School Rajapur, Block Mainpath, Sarguja, Chhattisgarh.

4. Smt. Urmila Toppo W/o Sanjay Kumar, Aged About 47 Years, Working
  As Lecturer (L.B.) And Posted At Government Higher Secondary
  School Rajapur, Block Mainpath, Sarguja, Chhattisgarh.

5. Smt. Heeramani Chouhan W/o Shri Vipin Kishore Chouhan, Aged
  About 37 Years Working As Lecturer (L.B.) And Posted At Government
  Higher Secondary School Rajapur, Block Mainpath, District Sarguja
  Chhattisgarh.

6. Smt. Anjana Kujur D/o Shri Domanika Kujur, Aged About 37 Years
  Working As Lecturer (L.B.) And Posted At Government High School
  Katkalo, Block Mainpath, District Sarguja, Chhattisgarh.

7. Smt. Brijit Xalxo W/o Ravindra Minj, Aged About 48 Years Working As
  Lecturer (L.B.) And Posted At Government Middle School K.
  Narmadapur, Block Mainpath, District Sarguja, Chhattisgarh.

8. Smt. Manjulata Ekka D/o Shri Shyamlal Ekka, Aged About 37 Years
  Working As Teacher (L.B.) And Posted At Government Middle School
  Jamdih, Block Mainpath, District Sarguja Chhattisgarh.

9. Smt. Chandravati D/o Shri Ram Jeevan, Aged About 34 Years
  Working As Teacher (L.B.) And Posted At Government Middle School
  Karabel, Block Mainpath, District Sarguja, Chhattisgarh.

10.     Smt. Amarensiya Kerketta W/o Shri Mangal A Kerketta, Aged
  About 39 Years Working As Lecturer (L.B.) And Posted At Government
  High School Karabel, Block Mainpath, District Sarguja, Chhattisgarh.
                                           2

   11.        Smt. Sheela Ekka D/o Shri Bhagat Ram Aged About 35 Years
      Working As Lecturer (L.B.) And Posted At Government High School
      Karabel, Block Mainpath, District Sarguja, 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 Sarguja, District Sarguja
      Chhattisgarh.

   4. Block       Education    Officer,   Block   Mainpath,   District   Sarguja,
      Chhattisgarh.

                                                              ---- Respondents

For Petitioners : Mr. Ajay Shrivastava, Advocate For State : Mr. Jitendra Pali, Dy. Advocate General

Hon'ble Shri Justice P. Sam Koshy Order On Board 07.09.2021

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 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