Citation : 2022 Latest Caselaw 3419 Chatt
Judgement Date : 10 May, 2022
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 3335 of 2022
1. Rakesh Kumar Singh S/o Late Shri Bhadra Prasad Aged About
45 Years Working As Lecturer (L.B.) And Posted At
Government High School Sarbhanja Block Mainpat And
District Sarguja Chhattisgarh., District : Surguja (Ambikapur),
Chhattisgarh
2. Ramesh Kumar Yaggik S/o Shri Satyanarayan Yaggik Aged
About 50 Years Working As Lecturer ( T L.B.) And Posted At
Government Higher Secondary School Rajapur Block Mainpat
And District Sarguja, Chhattisgarh.
3. Raphael Beck S/o Shri Charo Markus Beck Aged About 49
Years Working As Lecturer ( T L.B.) And Posted At Government
Higher Secondary School Narmadapur Block Mainpat And
District Sarguja, Chhattisgarh.
4. Vinod Kumar Jaiswal S/o Shri Katwaru Ram Jaiswal Aged About
40 Years Working As Lecturer (L.B.) And Posted At
Government High School Jamkani Block Mainpat And District
Sarguja, Chhattisgarh.
5. Smt. Sunita Tigga W/o Shri Marianus Tigga Aged About 34
Years Working As Teacher (L.B.) And Posted At Government
Middle School Kotchhal Block Mainpat And District Sarguja,
Chhattisgarh.
6. Kamlesh Kumar Singh S/o Shri Mohan Singh Sengar Aged
About 41 Years Working As Lecturer (L.B.) And Posted At
Government Middle School Kathrapara Sankul Jamdhodhi
Block Mainpat And District Sarguja Chhattisgarh.
7. Archana Barwa W/o Shri Arun Kumar Sidar Aged About 35
Years Working As Lecturer (L.B.) And Posted At Government
Middle School Muratikra Block Mainpat And District Sarguja
Chhattisgarh.
8. Suresh Kumar S/o Shri Chudamani Aged About 39 Years
Working As Teacher ( L.B.) And Posted At Government Middle
School Bandana Block Mainpat And District Sarguja
Chhattisgarh.
9. Jaichand Das S/o Shri Sameshwar Das Aged About 49 Years
Working As Teacher (L.B.) And Posted At Government Middle
School Muratikra Block Mainpat And District Sarguja
Chhattisgarh.
10. Dakeshwar Nath Singh S/o Shri Ratan Singh Aged About 51
Years Working As Teacher (L.B.) And Posted At Government
Middle School Chainpur Block Mainpat And District Sarguja
Chhattisgarh.
11. Tibal Ram Tirky S/o Shri Khoraram Tirkey Aged About 48 Years
Working As Teacher (L.B.) And Posted At Government Middle
School Jamjhariya Block Mainpat And District Sarguja
Chhattisgarh.
12. Sushila Ekka W/o Shri Bharat Ram Tigga Aged About 35 Years
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Working As Lecturer (L.B.) And Posted At Government High
School Pent Block Mainpat And District Sarguja Chhattisgarh.
13. Smt Sandhya Singh D/o Shri Rajendra Kumar Singh Aged
About 34 Years Working As Lecturer (L.B.) And Posted At
Government Higher Secondary School Badana Block Mainpat
And District Sarguja Chhattisgarh.
14. Pitambar Sai Rathiya S/o Shri Devsai Rathiya Aged About 41
Years Working As Lecturer (L.B.) And Posted At Government
Higher Secondary School Rajapur Block Mainpat And District
Sarguja Chhattisgarh.
15. Anil Kumar Pradhan S/o Shri Sundar Ram Pradhan Aged About
36 Years Working As Assistant Teacher (L.B.) And Posted At
Government Primary School Kalpara (Dangbuda) Block
Mainpat And District Sarguja 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 Department, Raipur, District Raipur,
Chhattisgarh.
3. Chief Executive Officer Zila Panchayat Sarguja, District
Sarguja, 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
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