Goverdhan Ram Yadav vs State Of Chhattisgarh
2022 Latest Caselaw 2122 Chatt

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                                                                            NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR

                       Writ Petition (S) No. 2265 of 2022

   1. Goverdhan Ram Yadav S/o Late Shri P. R. Yadav, Aged About 63
      Years Retired Head Master, R/o Village And Post Kansabel, Tahsil
      Kansabel, District Jashpur (Chhattisgarh)

   2. Gopi Sai S/o Late Shri Pacho Sai, Aged About 63 Years, Retired
      Head Master, R/o Village Tangargaon, Tahsil Kansabel, District
      Jashpur (Chhattisgarh),

   3. Balkunwar Ram S/o Late Shri Ratho Ram, Aged About 63 Years
      Retired Head Master, R/o Village And Post Kansabel, Tahsil
      Kansabel, District Jashpur (Chhattisgarh)

   4. Loknath Ram S/o Late Shri Lodgo Ram, Aged About 63 Years
      Retired Head Master, R/o Village And Post Kunkuri, Tahsil Kunkuri,
      District Jashpur (Chhattisgarh)                            ---- Petitioners

                                      Versus

   1. State Of Chhattisgarh Through The Secretary, School Education
      Department,      Atal     Nagar,    Mahanadi     Bhawan,      New     Raipur
      (Chhattisgarh)

   2. District Education Officer, Jashpur, District Jashpur (Chhattisgarh)

   3. Block    Education       Officer,   Block-   Kansabel,    District   Jashpur
      (Chhattisgarh)

   4. Treasury Officer, Treasury, Account And Pension, Ambikapur Division
      Sarguja, District Ambikapur (Chhattisgarh)               ---- Respondents

For Petitioners : Mr. Manoj Chauhan, Advocate For State : Mr. Avinash Singh, P.L.

Hon'ble Shri Justice P. Sam Koshy Order On Board 04.04.2022

Heard.

1. Learned counsel for petitioners submits that the petitioners are

entitled for third Time Pay Scale/Kramonnati as per the last circular

issued by the Government on 08.08.2018 (Annexure P-2) as they

have completed 30 years of service. He would further submit that the

earlier circulars to grant Kramonnati issued on 19.04.1999,

28.04.2008, 03.10.2008, 11.01.2010 and lastly on 08.08.2008

according to that since the petitioners have completed 30 years of

service, they would be entitled for third time pay-scale. He submits

that the issue involved in the present petition has already been

considered and decided by this Court in the matter of R. S. Verma

Vs. State of Chhattisgarh and Others (W.P.(S) No. 2805/2002 by

judgment and order dated 29.08.2006). He further submits that the

petitioners may be granted liberty to make representation to consider

their case in the light of the judgment passed by the Hon'ble Apex

Court in the matter of State of Tripura and Others Vs. K. K. Roy

(2004 SCW/1) and the order passed in R.S. Verma (Supra) to which

learned counsel for the respondent/State has no objection.

2. Accordingly, as per the liberty sought for by the petitioners, the

petitioners are granted liberty to make representation before the

concerned authority. It is expected that the competent authority

subject to verification shall decide the representation of petitioners

as expeditiously as possible in an objective manner preferably within

a period of four months from the date of receipt of copy of this order.

3. In view of the above, the petition is disposed of with the

aforesaid liberty.

Sd/-

(P. Sam Koshy) Judge Khatai