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Chattisgarh High Court
Tarjan Gupta vs State Of Chhattisgarh on 25 February, 2026
Author: Parth Prateem Sahu
Bench: Parth Prateem Sahu
1/3
2026:CGHC:9875
NAFR
PAWAN
KUMAR
JHA
HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally signed
by PAWAN
KUMAR JHA
WPS No. 13553 of 2025
1. Tarjan Gupta S/o Ajodhya Gupta Aged About 39 Years Working As Rural
Health Organizer (Male) At Sub-Health Center, Nalpavand Jagdalpur, District
Bastar C.G.
2. Harish Chandra Jaiswal S/o Guljari Lal Jaiswal Aged About 38 Years Working
As Rural Health Organizer (Male) At Sub-Health Center, Dongri-Guda,
District Kondagaon C.G.
3. Santlal Sahu S/o Amru Ram Aged About 40 Years Working As Rural Health
Organizer (Male) At Ayushman Arogya Mandir, Temri, District Raipur C.G.
4. Praveen Dhidwanshi S/o Sonsai Aged About 40 Years Working As Rural
Health Organizer (Male) At Sub-Health Center, Tulsi (Dharsiwan), District
Raipur C.G.
5. Mirza Kasim Beg S/o Mirza Ismail Aged About 45 Years Working As Rural
Health Organizer (Male) At Ayushman Arogya Mandir, Uslapur District
Bilaspur C.G.
6. Suresh Kumar Patel S/o Shri Reshamlal Patel Aged About 36 Years Working
As Rural Health Organizer (Male) At Sub-Health Center, Gohrapali, District
Mahasamund C.G.
7. Saroj Baghmar S/o R.N. Baghmar Aged About 54 Years Working As Rural
Health Organizer (Male) At Sub-Health Center, Kasdol, District Balodabazar
C.G.
8. Dev Kumar Padoti S/o Santosh Kumar Aged About 36 Years Working As
Rural Health Organizer (Male) At Sub-Health Center, Kukada, Chhura,
District Gariyaband C.G.
9. Praveen Ratre S/o Dilip Singh Aged About 34 Years Working As Rural Health
Organizer (Male) At Sub-Health Center, Rishali (Bhilai), District Durg C.G.
10. Aditya Sharma S/o Nilambar Sharma Aged About 34 Years Working As Rural
Health Organizer (Male) At Sub-Health Center, Gopalpur, District Surajpur
C.G.
11. Drupadraj Sethiya S/o Jaidev Sethia Aged About 36 Years Working As Rural
Health Organizer (Male) At Sub-Health Center, Badebanjoda, District
Kondagaon C.G.
12. Gajendra Bhosle S/o Raghwendra Bhosle Aged About 38 Years Working As
Rural Health Organizer (Male) At Sub-Health Center, Singhansara, District
Sakti C.G.
... Petitioner
2/3
versus
1. State Of Chhattisgarh Through The Secretary, Health And Family Welfare
Department, Mahanadi Bhawan, Mantralaya, Nava Raipur, Atal Nagar,
District Raipur C.G.
2. State Of Chhattisgarh Through The Secretary, Finance Department,
Mahanadi Bhawan, Mantralaya, Nava Raipur, Atal Nagar, District Raipur C.G.
3. Upper Secretary, Health And Family Welfare Department, Mahanadi Bhawan,
Mantralaya, Nava Raipur, Atal Nagar, District Raipur C.G.
4. Director, Health Services, Indrawati Bhawan, Nava Raipur, Atal Nagar,
District Raipur C.G.
... Respondents
For Petitioners : Mr. Ravikar Patel, Advocate
For Respondent-State : Mr. Khulesh Sahu, Panel Lawyer
Hon'ble Shri Parth Prateem Sahu, Judge
ORDER ON BOARD
25/02/2026
1. Petitioners have filed this writ petition seeking following reliefs.
"10.1 That, this Hon'ble Court may kindly be
pleased to call all the record of this case for
the pertaining of the Hon'ble Court.
10.2 That, the Hon'ble Court may kindly be
pleased to set-aside/quashed the order dated
04.08.2010 of Sr.
216/C-2802/10/Finance/Rule/four (Finance
Direction 32/2010) and Order Dated.
08.08.2018 Sr. 401/L
2018-71-00727/Finance/Rule/four (Finance
Direction 43/2018). That, this Hon'ble Court
may kindly be pleased to direct the respondent
authorities for consideration the Rs. 2400/-
grade pay and level 7 for the petitioners.
10.4 That, this Hon'ble Court may kindly be
pleased to direct the respondent authorities to
fix the grade pay and Time Scale Pay
discrepancy of the petitioners.
10.5 That, this Hon'ble Court may kindly be
pleased to grant any other relief as it may
deems fit and appropriate.
2. Learned counsel for petitioners submits that there is disparity of pay in
between Rural Health Organizer and the Technicians working in the Medical
and Health Department, against which petitioners have submitted
representation. He however, submits that at this stage he is not pressing this
writ petition on merits and only seeking permission of this Court to submit
fresh comprehensive representation before the respondents-authorities and
further direction be issued to the concerned authorities to take decision on
the representation to be submitted by petitioners at the earliest within
specified time.
3. Learned State counsel submits that as the petitioners are seeking limited
prayer of direction to respondents-authorities to consider and take decision
on the claim/ representation of petitioners, he is having no objection.
4. On due consideration of the submission made by learned counsel for the
respective parties, this writ petition is disposed of permitting the petitioners
to submit fresh comprehensive representation along with supporting
documents before competent authorities raising all the grounds as raised in
this writ petition and if such a representation is submitted, concerned
authority shall consider and take decision on the representation to be
submitted by petitioners, in accordance with law, expeditiously preferably
within a further period of 04 months from the date of receipt of
representation.
5. Accordingly, this petition is disposed of with aforesaid observations and
directions.
Sd/-
(Parth Prateem Sahu)
pwn JUDGE
