Satish Kumar Tamboli vs State Of Chhattisgarh
2022 Latest Caselaw 7337 Chatt

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                                                                     NAFR

                 HIGH COURT of CHHATTISGARH, BILASPUR


                         WPS No. 8417 of 2022
Satish Kumar Tamboli S/o Dhansingh Tamboli Aged About 46 Years
Working As Lecturer (L. B.) And Posted At Govt. High School Mopka, Block
Bilha, District : Bilaspur, Chhattisgarh
                                                            ---- Petitioners
                                 Versus
  1. State Of Chhattisgarh Through Secretary, Department Of Panchayat
     And Rural Development, Mahanadi Bhawan, Mantralaya New Raipur,
     District : Raipur, Chhattisgarh
  2. Director Panchayat And Rural Development Department, Indravati
     Bhawan, Raipur, District : Raipur, Chhattisgarh
  3. Chief Executive Officer Zila Panchayat Bilaspur, District : Bilaspur,
     Chhattisgarh
                                                         ---- Respondents

______________________________________________________________ For Petitioners : Shri Ajay Shrivastava, Advocate For State : Shri Suyash Dhar Badgaiya, Panel Lawyer

S.B.: Hon'ble Shri Parth Prateem Sahu, Judge Order On Board 06/12/2022

Heard.

1. This petition has been filed by the petitioner praying for limited

direction to the respondents to grant arrears of difference of pay

after revised pay scale on completion of 8 years of service by

virtue of 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.

2. Learned counsel for the petitioner submits that the petitioner

was not paid the arrears of revised pay scale from the date of

completion of 8 years of service. Grant of benefit of revised

pay-scale has been considered by this Court in case of Mukesh

Kumar Patel (supra). The respondents have extended the

benefit of revised pay scale from the date mentioned in

Annexure P-2. .

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

extended benefit of revised pay-scale to the petitioner and the

dispute raised in this petition is only with regard to arrears of

revised pay-scale, let respondents take an appropriate decision

at the earliest so far as release of the arrears of payment which

the petitioner is entitled for. Expecting a decision from the

respondents within a period of 90 days from the date of receipt

of copy of this order, the present writ petition stands disposed

off.

4. Certified copy as per rules.

Sd/-/-

(Parth Prateem Sahu) Judge Balram