Khoman Lal Dhruw vs State Of Chhattisgarh
2022 Latest Caselaw 7307 Chatt

                                                                                                 NAFR
                HIGH COURT OF CHHATTISGARH, BILASPUR

                                      WPS No. 8336 of 2022
   1. Khoman Lal Dhruw S/o Mr. Sitaram Dhruw Aged About 35 Years Post Lecturer
      (Local Body), Post At Govt. Higher Secondary School Useli, Block Antagarh,
      Distt. Uttar Baster Kanker (C.G.)
   2. Indrajeet Singh Bhuarya S/o Mr. Bali Ram Bhuarya Aged About 48 Years Post
      Lecturer (Local Body), Post At Govt. Higher Secondary School Tumasnar,
      Block Antagarh, Distt. Uttar Baster Kanker (C.G.)
   3. Nand Kishor Netam S/o Late Mr. Krishna Ram Netam Aged About 37 Years
      Post Teacher (Local Body), Post At Govt. Upper Primary School Shriguhan,
      Block Narharpur, Distt. Uttar Baster Kanker (C.G.)
                                                                                      ---- Petitioners
                                                Versus
   1. State Of Chhattisgarh Through The Secretary, Education Department,
      Mantralaya, Naya Raipur Distt. Raipur (C.G.)
   2. Secretary Panchayat And Rural Development Department, Mantralaya, Naya
      Raipur Distt. Raipur (C.G.)
   3. Director Panchayat And Rural Development Department, Mantralaya, Naya
      Raipur, Distt. Raipur (C.G.)
   4. District Education Officer District Uttar Baster Kanker (C.G.)
   5. Zila Panchayat Uttar Baster Kanker Through It's Chief Executive Officer, Zila
      Panchayat, Distt. Uttar Baster Kanker (C.G.)
                                                                                  ---- Respondents


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For petitioners : Mr. Parag Kotecha, Advocate.

For Respondent/State : Mr. Praveen Shrivastava, PL

Hon'ble Shri Justice Narendra Kumar Vyas.

Order on Board

(05-12---2022)

1. The Limited grievance which the petitioners have raised in this present writ petition, is 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 the petitioners have been granted benefit of revised pay scale on completion of eight years of service.

2. Learned counsel for the petitioners would submit 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 for from the date of their completion of 8 years of service, but no effective orders have been passed nor have department taken any steps for release of the arrears of payment. The petitioners pray for consideration of 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 the respondents have complied with the order to the extent of granting revised pay scale to the petitioners, let respondents authority take an appropriate decision at the earliest so far as release of the arrears of payment which the petitioners are entitled for. Expecting a decision from the respondents within a 90 days from the date of receipt of a copy of this order the present writ petition stands disposed of.

Sd/-

(Narendra Kumar Vyas) JUDGE

Raju