Smt. Sati Bai Sahu vs State Of Chhattisgarh
2022 Latest Caselaw 1504 Chatt

                                                                  NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR
                          WPS No. 1882 of 2022
      Smt. Sati Bai Sahu Wd/o Shri Bhupendra Kumar Sahu Aged About
       35 Years Occupation Constable (M) Under The Office Of
       Superintendent Of Police, Balod Superintendent Of Police, Balod
       District Chhattisgarh.                          ---- Petitioner
                                   Versus
     1. State Of Chhattisgarh Through The Secretary, Home Affairs, Police
        Department, Mahanadi Bhawan, New Mantralaya, Atal Nagar District
        Raipur Chhattisgarh.
     2. The Secretary, Finance, Mahanadi Bhawan, Mahanadi Bhawan, New
        Mantralaya, Atal Nagar District Raipur Chhattisgarh.
     3. The Director General Of Police, Police Head Quarters, Atal Nagar
        District Raipur Chhattisgarh.
     4. The Superintendent Of Police Balod District Balod Chhattisgarh.
                                                          ---- Respondents

For Petitioner/s : Ms. Varsha Sharma, Advocate For Respondent/State : Ms. Sunita Jain, PL

Hon'ble Shri Justice P. Sam Koshy Order On Board 23/03/2022

1. Grievance of the petitioner is that, the petitioner working as

Constable (M) under the respondents is being denied the grant of ad-

hoc pay increase which has been granted to other similarly placed

persons but who were not in Ministerial cadre.

2. Counsel for the petitioner submits that the grievance involved in

the present writ petition has already been adjudicated upon in favour

of the other similarly placed persons vide Writ Petition (S) No. 4563 of

2006 [Abdul Nawab Khan & Others Vs. The State of Chhattisgarh & 2

Others], decided on 07.05.2009. The judgment passed by this Court in

Writ Petition (S) No. 4563 of 2006 has been affirmed even up till the

stage of Supreme Court. Subsequently, another batch of Petitioner

filed a writ Petition i.e. Writ Petition No. 4523 of 2014 [Francis Xavier Back & Others Vs. State of Chhattisgarh & Others], and the said writ

petition also got disposed on 03.07.2015, granting the benefit which

has been extended to the other similarly placed persons in the light of

the decision rendered in the case of Abdul Nawab Khan (supra).

Counsel for the Petitioner therefore prays that the respondents may

further be directed to consider the case of the petitioner also in similar

line.

3. Counsel for the State does not oppose the same.

4. Accordingly, the present writ petition is also disposed of in

similar line as in the case of Francis Xavier Back & Others Vs. State of

Chhattisgarh, decided on 03.07.2015 in Writ Petition (S) No. 4523 of

2014.

5. In case subject to verification, if the petitioner is found eligible,

the relief as sought for may be released to her forthwith and if

respondents find that the petitioner is not entitled, she may be suitably

intimated in this regard giving reasons for her non entitlement.

6. Let this exercise be done within a period of 90 days from the

date of the petitioner presenting the certified copy of this order before

the respondents authorities.

7. With the aforesaid direction, the writ petition finally stands

disposed of.

Sd/-

(P. Sam Koshy)

Judge

Pawan