Jawed Ahmed vs State Of Chhattisgarh
2022 Latest Caselaw 5066 Chatt

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                                                                  NAFR

            HIGH COURT OF CHHATTISGARH, BILASPUR

                        WPS No. 5293 of 2022

1.    Jawed Ahmed, S/o Abdul Khalique, Aged About 42 Years,
      Working As Lecturer (L.B.) And Posted At Govt. Higher
      Secondary School Dhourpur, Block Lundra, District- Surguja
      (C.G.)
2.    Shri Mohan Singh Painkra, S/o Khora Ram, Aged About 44
      Years, Working As Lecturer (L.B.) And Posted At Govt. Higher
      Secondary School Dhourpur, Block Lundra, District- Surguja
      (C.G.)
3.    Smt. Prabha Teresa Toppo, D/o Shri Habil Toppo, Aged About 43
      Years, Working As Lecturer (L.B.) And Posted At Govt. High
      School Amdi, Block Lundra, District- Surguja (C.G.)
4.    Ku. Savitri Paikra, D/o Shri Mangtu Ram Paikra, Aged About 48
      Years, Working As Lecturer (L.B.) And Posted At Govt. Higher
      Secondary School Karouli, Block Lundra, District- Surguja (C.G.)
5.    Smt. Shanti Bhagat, S/o Shri Bhagtu Ram Bhagat, Aged About
      41 Years, Working As Lecturer (L.B.) And Posted At Govt. Higher
      Secondary School Dhourpur, Block Lundra, District- Surguja
      (C.G.)
                                                       ---- Petitioners
                               Versus
1.    State of Chhattisgarh, Through Secretary, Department of
      Panchayat And Rural Development, Mahanadi Bhawan,
      Mantralaya New Raipur, District- Raipur (C.G.)
2.    Director, Panchayat Department, New Raipur, District- Raipur
      (C.G.)
3.    Chief Executive Officer, Zila Panchayat Surguja, Ambikapur,
      District- Surguja (C.G.)
4.    Block Education Officer, Block Lundra, District- Surguja (C.G.)
                                                       ---- Respondents

For Petitioners : Mr. Anand Kumar Kujur, Advocate. For State : Ms. Hamida Siddiqui, Dy. A.G.

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board

05.08.2022

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 & another1, as regards granting of the benefit of revised pay scale on completion of 8 years of service.

2. According to the petitioners, 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 order has been passed nor has the department 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 No. 2 to 4 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 a copy of this order, the writ petition stands disposed of.

Sd/-

(Narendra Kumar Vyas) Judge

Arun