Smt. Shrilanka Goswami vs State Of Chhattisgarh
2022 Latest Caselaw 1530 Chatt

                                           1


                                                                              NAFR

                 HIGH COURT OF CHHATTISGARH AT BILASPUR
                              WPS No. 1900 of 2022

    Smt. Shrilanka Goswami Wd/o Shri Komal Goswami, Aged About 29
     Years Occupation Constable (M) Under The Office Of Superintendent Of
     Police, Balod District Balod Chhattisgarh, District : Balod, Chhattisgarh
                                                                    ---- Petitioner
                                     Versus
   1. State Of Chhattisgarh Through The Secretary, Home Affairs, Police
      Department, Mahanadi Bhawan, New Mantralaya, Atal Nagar, District
      Raipur Chhattisgarh, District : Raipur, Chhattisgarh
   2. The Secretary, Finance, Mahanadi Bhawan, New Mantralaya, Atal Nagar,
      District Raipur Chhattisgarh, District : Raipur, Chhattisgarh
   3. The Director General Of Police, Police Head Quarters, Atal Nagar, District
      Raipur Chhattisgarh, District : Raipur, Chhattisgarh
   4. The Superintendent Of Police, Balod District Balod Chhattisgarh, District :
      Balod, Chhattisgarh
                                                                ---- Respondents

For Petitioner : Ms. Laxmeen Kashyap, Advocate For State : Mr. Ali Asgar, Deputy A.G.

Hon'ble Mr. Justice P. Sam Koshy Order on Board

24/03/2022

1. Grievance of the Petitioner is that, the Petitioner working as Assistant Sub

Inspector (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 in Writ Petition (S) No. 4563 of 2006 [Abdul

Nawab Khan & Others v. The State of Chhattisgarh & 2 Others], decided

on 7.5.2009. 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 petitioners filed a writ petition i.e., Writ

Petition No. 4523 of 2014 [Francis Xavier Back & Others v. State of

Chhattisgarh & Others], and the said writ petition also got disposed on

3.7.2015, 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 v. State of Chhattisgarh,

decided on 3.7.2015 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 respondent

authorities.

7. With the aforesaid directions, the writ petition finally stands disposed of.

Sd/-

(P. Sam Koshy) Judge Ved