Smt. Triveni Bose vs State Of Chhattisgarh
2022 Latest Caselaw 3417 Chatt

                                      1

                                                                    NAFR


        HIGH COURT OF CHHATTISGARH, BILASPUR
                     WPS No. 3377 of 2022
  1. Smt. Triveni Bose W/o Shri Amitabh Bose, Aged About 42
     Years Working As Lecturer (Nagriya Nikay) And Posted At
     Govt. Higher Secondary School Tahsilpara, Kondagaon, Block
     Kondagaon District Kondagaon, Chhattisgarh.
  2. Narendra Kumar S/o Ratnu Ram Aged About 44 Years Working
     As Lecturer (Nagriya Nikay) And Posted At Govt. Higher
     Secondary School Tahsilpara, Kondagaon, Block Kondagaon
     District Kondagaon, Chhattisgarh.
                                                          ---- Petitioners
                                    Versus
  1. State of Chhattisgarh Through Secretary, Department of
     Urban Administration And Development, Mahanadi Bhawan,
     Mantralaya New Raipur, District Raipur, Chhattisgarh.
  2. Director,   Urban  Administration And    Development
     Department, Indravati Bhawan, Raipur, District Raipur,
     Chhattisgarh.
  3. Chief Municipal Officer, Municipal Council Kondagaon, District
     Kondagaon. Chhattisgarh.
                                                        ---- Respondents

For Petitioners : Mr. Vinod Kumar Sharma, Adv. For Respondents/State : Mr. Suyash Dhar, P.L.

Hon'ble Shri Justice P. Sam Koshy Order on Board 10/05/2022

1. The limited grievance which the petitioners have raised in this writ petition 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 have been granted benefit of revised pay scale on completion of 8 years of service.

2. Learned counsel for the petitioners submits that the grievance which now remains is that the benefit is being provided to the petitioner prospectively and though the

respondents have made a calculation which the petitioners are entitled from the date of their completion of 8 years of service but no effective orders have been passed nor have department has taken any steps for release of the arrears of payment. The petitioners pray for 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 Patel (Supra) which has also been affirmed by the Division Bench and taking note of the fact that respondents have complied with the order to the extent of granting revised pay scale to the petitioner, let respondents No. 2 & 3 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 period of 90 days from the date of receipt of copy of this order the present writ petition stands disposed off.

Sd/-

(P. Sam Koshy) Judge

H.L. Sahu