Ku. Sarita Bharatdwaj vs State Of Chhattisgarh
2026 Latest Caselaw 59 Chatt

Chattisgarh High Court

Ku. Sarita Bharatdwaj vs State Of Chhattisgarh on 25 February, 2026

                                            1




                                                           2026:CGHC:9820
                                                                             NAFR

            HIGH COURT OF CHHATTISGARH AT BILASPUR

                               WPS No. 2021 of 2026


1 - Ku. Sarita Bharatdwaj D/o Chhannu Lal Bharatdwaj Aged About 38 Years R/o
Vill. Lammeta, Post And Tahsil- Chhuriya, District- Rajnandgaon, Chhattisgarh.
                                                                     ... Petitioner
                                          Versus


1 - State Of Chhattisgarh Through Its Secretary, Panchayat And Rural Development
Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nava Raipur District-
Raipur, Chhattisgarh.


2 - Director Panchayat Sanchalnalay, Development Bhavan, Atal Nagar, Nava
Raipur, District- Raipur, Chhattisgarh.


3 - Deputy Director Chhattisgarh State Audit, District- Rajnandgaon, Chhattisgarh.


4 - Chief Executive Officer Zila Panchayat, District- Rajnandgaon, Chhattisgarh.


5 - Chief Executive Officer Janpad Panchayat, Dongargarh, District- Rajnandgaon,
Chhattisgarh.
                                                                    ... Respondents

For Petitioner : Mr. Love Kumar Rametke, Advocate For Respondents/State : Mr. Vivek Verma, Government Advocate S.B.: Hon'ble Shri Parth Prateem Sahu, Judge Order on Board 25.02.2026

1. Petitioner has filed this writ petition seeking following reliefs:-

10.1 That, this Hon'ble Court may kindly issue direction to the

respondents to make correct calculations as per Schedule 2 of

the Pay Revision Rules, 2009.

10.2 That, this Hon'ble Court may kindly issue an appropriate

writ for correct compliance in Annexure P/1 dated 18.10.2024.

10.3 This Hon'ble Court may kindly issue an appropriate writ to

the respondent to grant salary as per Annexure p/3 to the

petitioner.

10.4 That, this Hon'ble Court may kindly be pleased to grant

any other relief or pass such other and further orders as may

be deemed fit and proper in the facts and circumstances of the

present case in the interest of justice."

2. Learned counsel for petitioner submits that petitioner is entitled for

revised pay scale pursuant to the circular issued by Respondent no. 3

dated 18.10.2024 vide Annexure P-1, however, till date the said benefit

has not been extended to petitioner.

3. Upon asking, learned counsel for petitioner submits that whether he

has approached the authority by filing an appeal/representation

seeking for reliefs as prayed by him in this writ petition, he submits that

no such representation/appeal has been submitted by petitioner.

4. Learned counsel for State submits that if petitioner submits an

appeal/representation raising all the grounds as raised in this writ

petition, it will be considered in accordance with law.

5. On due consideration of submission made by learned counsel for the

respective parties and nature of grievances raised in this writ petition, I

find it appropriate to dispose of this writ petition at this stage, permitting

petitioner to submit a comprehensive representation raising all the

grounds as raised in this writ petition before Respondents No. 2 and 3

and, if such a representation is submitted, concerned authority shall

consider and take decision on the representation to be submitted by

petitioner, in accordance with law, expeditiously, preferably within a

further period of three months from the date of receipt of the order.

6. Accordingly, this petition is disposed of with aforesaid observation and

direction.

Certified copy as per rules.

Digitally signed by SHUBHAM Sd/-

SHUBHAM
                                                              (Parth Prateem Sahu)
          DEY
DEY       Date:
          2026.02.26
          12:53:13
          +0530                                                      Judge
     Dey