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Chattisgarh High Court
Bablu Shandilya vs The State Of Chhattisgarh on 7 April, 2026
Author: Parth Prateem Sahu
Bench: Parth Prateem Sahu
1
2026:CGHC:15791
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 3025 of 2026
Bablu Shandilya S/o Shri Faggu Lal Shandilya Aged About 69 Years Retried
Field Assistant Works Charged Category Public Health Engineering Division
Rajnandgaon, R/o 188, Adarsh Nagar, Ward No.18, Dongargarh District-
Rajnandgaon Chhattisgarh - 491445
... Petitioner
ALFIZA
BAIG versus
Digitally signed
by ALFIZA BAIG
Date: 2026.04.07
19:00:37 +0530
1 - The State Of Chhattisgarh Through The Chief Secretary Government Of
Chhattisgarh, Mantralaya Mahanadi Bhawan Naya Raipur District- Raipur
Chhattisgarh 492002
2 - The State Of Chhattisgarh Through The Secretary General Administration
Department Government Of Chhattisgarh Mantralaya Mahanadi Bhavan
Naya Raipur District- Raipur Chhattisgarh 492002
3 - The State Of Chhattisgarh Through The Secretary Public Health
Engineering Department Government Of Chhattisgarh Mantralaya Mahanadi
Bhavan Naya Raipur, District- Raipur Chhattisgarh 492002
4 - The Engineer In Chief Public Health Engineering Department Indravati
Bhavan Nawa Raipur, Atal Nagar, District- Raipur Chhattisgarh -492002
5 - The Chief Engineer Public Health Engineering Department Raipur Zone
Chhattisgarh,
2
6 - The Superintending Engineer Public Health Engineering Department
Circle Durg Circle Chhattisgarh,
7 - The Executive Engineer Public Health Engineering Department Division
Rajnandgaon Chhattisgarh,
... Respondents
(Cause-title taken from Case Information System)
For Petitioner : Mr. Shalvik Tiwari, Advocate
For : Mr. Ajay Kumrani, Panel lawyer
State/Respondents
Hon'ble Shri Justice Parth Prateem Sahu
Order on Board
07.04.2026
Heard.
1. The petitioner has filed this petition seeking the following relief(s):-
"(i) The Hon'ble Court may call for records from the
respondents.
(ii) The Hon'ble Court may direct the respondents to grant the
benefits of higher pay scale to the period of service of
petitioner and revise the pension of the petitioner as per
the gazette notification dated 14.10.1982.
(iii) The Hon'ble Court may direct the respondents to pay
arrears of salary and pension to the petitioner.
(vi) The Hon'ble Court may direct the respondents to remove
the anomaly in the service of the petitioner.
(v) The Hon'ble Court may kindly be pleased to issue
writ/order/direction similar to the order passed on
09.06.2025 in WPS/3524/2025 directing the respondent
respondent authorities to consider and decide the fresh
representation in the light of the gazette notification dated
14.10.1982 expeditiously preferably within a period of six
months from the date of receipt/production of a certified
copy of this order.
(vi) The Hon'ble Court may grant cost of petition to the
petitioner
(vii) The Hon'ble court may grant any other relief as this Hon'ble
court may deem fit and proper in the nature and
circumstances of the present case in the interest of
justice."
2. Learned counsel appearing for the petitioner submitted that in similarly
situated facts and the question of law, a batch of the writ petition, the
leading case of which was Writ Petition (S) No. 2904 of 2005
[Dwarikadas Vaishnav & another Vs. State of Madhya Pradesh
(now Chhattisgarh) and others] has been considered and decided by
the Coordinate Bench of this Court vide order dated 05.12.2012, in
which, the petitioners, in those cases, have been granted liberty to file
a fresh representation before competent authority, therefore, this
petition may also be disposed of in light of that order directing the
respondents-Competent Authority to consider the case of the petitioner
for revision of her pay scale in accordance with the Notification dated
14.10.1992 (which was modified subsequently as 14.10.1982) issued
by State of Madhya Pradesh, as the petitioner was earlier working as
daily wage employees and subsequently, his services was regularized.
3. Learned counsel appearing for the State/respondents would submit
that earlier the respondent/State had already considered the issue of
the petitioners in the light of the judgment passed by State
Administrative Tribunal, Gwalior Bench in Laxmi Narayan Upadhyay
v. State of M.P., however, he submits that if the petitioners file a fresh
representation, the State will consider their case in light of the
notification as mentioned herein above.
4. In view of the above submissions made by the parties, this petition is
disposed of. If the petitioner file a fresh representation before the
competent authority, the same shall be considered and decided by the
competent authority in light of the aforesaid notification expeditiously
preferably within a period of six months from the date of
receipt/production of a certified copy of this order.
5. With the aforesaid observation and direction, the writ petition stands
finally disposed of.
sd/-
(Parth Prateem Sahu)
Judge
alfiza
