Holkar Verma vs State Of Chhattisgarh
2022 Latest Caselaw 2458 Chatt

                                                    1


                                                                                        NAFR

                       HIGH COURT OF CHHATTISGARH AT BILASPUR
                                       WPS No. 2578 of 2022
          1. Holkar Verma S/o Balram Prasad Verma, Aged About 44 Years Working As
             Lecturer (Lb), Govt. Higher Secondary School, Saldha, Block-Berla, District-
             Bemetara (C.G.)
          2. Smt. Aishwarya Parganiha W/o Amit Parganiha, Aged About 36 Years Working
             As Teacher (Lb), Govt. Middle School, Sondh, Block-Berla, District- Bemetara
             (C.G.)
                                                                             ---- Petitioners
                                               Versus
          1. State Of Chhattisgarh Through The Secretary, School Education Department
             Mahanadi Bhawan, Nawa Raipur, Atal Nagar, P.S. - Rakhi District - Raipur
             (C.G.)
          2. The Secretary, Panchayat And Rural Development Department Mahanadi
             Bhawan, Nawa Raipur, Atal Nagar, P.S. - Rakhi District - Raipur (C.G.)
          3. The Commissioner-Cum-Director, Directorate Of Panchayat, Nawa Raipur, Atal
             Nagar, P.S. - Rakhi District - Raipur (C.G.)
          4. The Director, Directorate Of Public Instruction, Nawa Raipur, Atal Nagar, P.S. -
             Rakhi District - Raipur (C.G.)
          5. The Chief Executive Officer, Zila Panchayat, Bemetara, District-Bemetara (C.G.)
          6. The District Education Officer, Bemetara, District-Bemetara (C.G.)
                                                                           ---- Respondents

For Petitioners : Mr. Harish Kuntiya, Advocate For State : Mr. Ravi Bhagat, GA

Hon'ble Mr. Justice P. Sam Koshy Order on Board

13/04/2022

1. The limited grievance, which the petitioners have raised in the present

writ petition by virtue of the order passed by this Court in the case of

Mukesh Kumar Patel Vs. State of Chhattisgarh, {WPS No.2530/2017,

decided on 26.11.2017} have been granted 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 their completion of 8

years of service, but no effective orders have been passed nor the

department has taken any steps for release of the arrears of payment.

The petitioners pray for 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 Patel (Supra), which has

also been affirmed by the Division Bench and taking note of the fact that

respondents have complied with the order to the extent of granting

revised pay scale to the petitioners, let respondents No.2 & 3 take an

appropriate decision at the earliest, so far as release of the arrears of

payment is concerned, which the petitioners are entitled for. The

petitioners are also directed to furnish the representation before the said

authorities as well. It is expected from the concerned authorities that they

shall take decision in this regard within a period of 90 days from the date

of receipt of a copy of this order and/or from the date of receiving

representation of the petitioners.

4. The writ petition is accordingly stands disposed of.

Sd/-

(P. Sam Koshy) Judge Rohit