Bhupendra Kumar Shriwas vs State Of Chhattisgarh
2022 Latest Caselaw 3141 Chatt

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                                                                                 N/AFR
                HIGH COURT OF CHHATTISGARH AT BILASPUR
                     WRIT PETITION (S) NO. 3079 OF 2022
•     Bhupendra Kumar Shriwas, S/o Madan Lal Shriwas, aged about 41 years,
working as Lecturer (L.B.), Govt. Higher Secondary School, Magarghata, Block
Nawagarh, District Bemetara (C.G.)                                      ... Petitioner
                                       versus
1.    State of Chhattisgarh, through: Secretary, Department of School
Education, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, PS Rakhi, District
Raipur (C.G.)
2.    The Secretary, Department of Panchayat and Rural Development,
Mahanadi Bhawan, Atal Nagar, Nawa Raipur, PS Rakhi, District: Raipur (C.G.)
3.    The Commissioner-cum-Director, Directorate of Panchayat, Atal Nagar,
Nawa Raipur, PS Rakhi, District: Raipur (C.G.)
4.    Director, Public Instructions, Raipur, District Raipur (C.G.)
5.    Chief Executive Officer, Jila Panchayat, District Bemetara (CG)
6.    District Education Officer, District Bemetara (CG)            ...Respondents

For Petitioner : Mr. Aman Kesharwani, Advocate.

For Respondents/State : Mr. Anshuman Shrivastava, Panel Lawyer.

Hon'ble Shri Justice P. Sam Koshy Order on Board [29/04/2022]

1. The limited grievance which the Petitioner has raised in the present Writ

Petition, by virtue of 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, is for grant of benefit of revised pay scale on completion

of 8 years of service.

2. Learned Counsel for Petitioner submits that the grievance which now

remains is that the benefit is being provided to Petitioner prospectively. Though

Respondents have made a calculation which Petitioner was entitled for from the

date of completion of 8 years of service but no effective orders have been passed

nor has the Department taken any step for releasing the arrears of payment.

Petitioner therefore prays for appropriate direction to Respondents for releasing

the said amount.

3. Without entering into the merits of the case and taking into consideration

the judgment of this Court rendered in the case of "Mukesh Patel" (Supra) which

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

Respondents have complied with the order to the extent of granting revised pay

scale to Petitioner, let Respondents No.2 & 3 take appropriate decision at the

earliest so far as release of arrears of payment which the Petitioner is entitled for.

4. Petitioner is also directed to furnish a representation before the said

Authorities as well. It is expected from the Authorities concerned that they shall

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

copy of this Order and/or from the date of receipt of the representation of the

Petitioner.

5. With aforesaid direction/observation, the Writ Petition stands disposed of.

Sd/-

                                                                          (P. Sam Koshy)
/sharad/                                                                      JUDGE