Smt. Sujata Sahu vs State Of Chhattisgarh
2021 Latest Caselaw 2547 Chatt

                                        1

                                                                             NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR

                            WPS No. 5208 of 2021

   1. Smt. Sujata Sahu W/o Shri Sanjay Kumar Sahu Aged About 49 Years Posted
      As Teacher (L. B.) At Govt. Pre Secondary School, Bajrang Para, Block
      Development Raigarh District Raigarh Civil And Revenue District Raigarh
      Chhattisgarh

                                                                      ---- Petitioner

                                     Versus

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

   2. Director Directorate Of Panchayat Department, Raipur District Raipur
      Chhattisgarh

   3. Chief Executive Officer Jila Panchayat Raigarh District Raigarh Chhattisgarh

   4. Block Education Officer Raigarh District Raigarh Chhattisgarh

                                                              ---- Respondents

For Petitioner : Mr. Rajendra Tripathi, Advocate.

For State                   :    Mr. Kunal Das, P.L.


                     Hon'ble Shri Justice P. Sam Koshy
                                Order On Board
24.09.2021

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, 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. Learned counsel for the petitioner 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 petitioner was entitled from the date of her completion of 8

years of service but no effective order has been passed nor the

department has 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 3 & 4 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 copy of this order, the writ petition

stands disposed of.

Sd/-

P. Sam Koshy Judge

J-