Bahorik Ram Sahu vs State Of Chhattisgarh
2021 Latest Caselaw 2579 Chatt

                                          1

                                                                           NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR

                           WPS No. 5377 of 2021

   1. Bahorik Ram Sahu S/o Shri Rambharos Sahu Aged About 46 Years Working
      As Lecturar (L.B.) And Posted At Govt. Higher Secondary School,
      Dipadihkala, Block Shankargarh, District Balrampur - Ramanujganj,
      Chhattisgarh.

   2. Yadwendra Singh Kaushik S/o Pitamber Prasad Kaushik Aged About 38
      Years Working As Lecturar (L.B.) And Posted At Govt. Higher Secondary
      School, Dipadihkala, Block Shankargarh, District Balrampur - Ramanujganj,
      Chhattisgarh.

   3. Tanya Ram Nage S/o Late Pushan Ram Aged About 44 Years Working As
      Lecturar (L.B.) And Posted At Govt. Higher Secondary School, Dipadihkala,
      Block Shankargarh, District Balrampur - Ramanujganj, Chhattisgarh.

                                                                    ---- Petitioner

                                      Versus

   1. State Of Chhattisgarh Through Secretary, Department Of Panchayat And
      Rural Development, Mahanadi Bhawan, Mantralaya, New Raipur, District
      Raipur, Chhattisgarh., District : Raipur, Chhattisgarh

   2. Director Panchayat And Rural Development Department, Indravati Bhawan,
      Raipur, District Raipur, Chhattisgarh.

   3. Chief Executive Officer Zila Panchayat Balrampur - Ramanujganj, District
      Balrampur - Ramanujganj, Chhattisgarh.

                                                          ---- Respondents

For Petitioner : Mr. Ajay Shrivastava, Advocate. For State : Mr. Ishan Verma, Panel Lawyer.

Hon'ble Shri Justice P. Sam Koshy Order On Board 27.09.2021

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, 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 petitioners submits that 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 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 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 copy of this order, the writ petition

stands disposed of.

Sd/-

P. Sam Koshy Judge Jyoti