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Chattisgarh High Court
Milan Prasad Verma vs State Of Chhattisgarh on 16 March, 2026
1
SYED
ROSHAN
ZAMIR
ALI
Digitally signed
by SYED
2026:CGHC:12487
ROSHAN
ZAMIR ALI
Date: NAFR
2026.03.16
19:35:03
+0530
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 2486 of 2026
1. Milan Prasad Verma S/o Late Shri Gend Ram Verma Aged
About 73 Years R/o Mukam And P.O. Bitkuli, Tahsil Bilha,
Distt. Bilaspur Chhattisgarh Pin 495224
2. Rajaram Shukla S/o Late Shri Bhagwat Prasad Shukla Aged
About 73 Years R/o C/o Tulsi Dhruv, Shitla Colony, Near
Malsey Talab, Kushalpur, Vtc Raipur, District Raipur
Chhattisgarh Pin 492001
3. Shatrughan Prasad Shukla S/o Late Shri Shobh Nath Shukla
Aged About 76 Years R/o Gandhi Chauk, Pharasgaon, Distt -
Kondagaon Chhattisgarh Pin 494228
4. Jauhari Lal Shukla S/o Late Shri Chandrika Prasad Shukla
Aged About 75 Years R/o Ward No. 07, Rama Niket, Infront
High Tech Bus Stand, Madapam Marriage Hall Road, Tifra,
P.O. Bilaspur, District Bilaspur Chhattisgarh Pin 495001
5. Indrajeet Singh S/o Late Shri Kalpnath Singh Thakur Aged
About 74 Years R/o Village Pandariya, Tahsil - Pandariya,
District Kabirdham Chhattisgarh Pin 491559
... Petitioners
versus
1. State Of Chhattisgarh Through The Additional Chief Secretary,
Ministry Of Forest And Climate Change, Mahanadi Bhawan,
Atal Nagar, New Raipur, District Raipur Chhattisgarh Pin
492002
2
2. The Principal Chief Conservator Of Forest And Head Of Forest
Force Chhattisgarh, Department Of Forest And Climate
Change, Aranya Bhawan, North Block, Sector 19, Nava
Raipur, Atal Nagar, District Raipur Chhattisgarh Pin 492101
3. The Principal Chief Conservator Of Forest (Wild Life And
Biodiversity Conservation Cum Chief Wild Life Warden),
Chhattisgarh, Aranya Bhawan, Nava Raipur, Atal Nagar,
Chhattisgarh, District Raipur Pin 492101
4. The Chief Conservator Of Forest, Jagdalpur Forest
Conservancy, Jagdalpur, District Bastar Chhattisgarh Pin
494001
5. The Chief Conservator Of Forest Bilaspur Forest Conservancy,
Sindhi Colony, Bilaspur, District Bilaspur Chhattisgarh Pin
495001
6. The Chief Conservator Of Forest (Eco Tourism And Field
Director Achanakmar Tiger Reserve) Sarkanda, Bilaspur,
District Bilaspur Chhattisgarh Pin 495006
7. The Divisional Forest Officer Sukma Forest Division, Distt
Sukma, Pin 494111
8. The Divisional Forest Officer Korba Forest Division, Rampur,
Korba, District Korba, Chhattisgarh Pin 495674
9. The Divisional Forest Officer Raigarh Forest Division, Raigarh,
District Raigarh Chhattisgarh Pin 496001
10. The Deputy Director Achanakmar Tiger Reserve, Lormi,
District Mungeli Chhattisgarh Pin 495115
... Respondents
For Petitioners : Mr. Alok Chandra Rishi, Advocate
For Respondents : Ms. Anuja Sharma, Dy. Govt. Advocate
S.B.: Hon'ble Shri Parth Prateem Sahu, Judge
Order on Board
16/3/2026
1. Petitioners have filed this writ petition stating that they were not
given benefit of First Time Scale Pay while they were in
service, petitioner No.2 submitted representations on
14/7/2023 and 26/08/2023 (Annexure-P/1), however, the same
were not considered. He also contended that similarly situated
employees have filed writ petitions bearing WPS No. 9642,
6169, 5229, 5234, 2772, 2656, 2788, 2774, 4130, 164, 231 of
2024 and in those cases, State has come with reply that the
claim of those petitioners will be reviewed by the Department
and the review proceedings is pending consideration. It is
contention of counsel for the petitioners that the respondent-
State be directed to review the claim of petitioners along with
other petitioners named in the aforementioned petition.
2. Learned counsel for the respondents-State submits that in
view of the reply filed by the State and stand taken in the writ
petitions as mentioned above, she is having no objection to the
limited prayer.
3. Perusal of the reply submitted by the State in WPS No. 6169 of
2024, would show that the State Government has taken the
stand that the claim of petitioners therein have to be examined
for their eligibility for extending the benefit of Time Pay Scale.
Relevant Para are extracted below for ready reference;-
"2. That, alongwith identical and connected matters,
the present case was listed before the Hon'ble Court
for hearing on 07/01/2026 and observing that initially
the petitioners were appointed as Forester in the year
1971-79 and they were notionally promoted as Deputy
Ranger in pursuance of the order dated 07/03/2018
passed in WPS NO. 4765/2005 and thereafter they
have been promoted as Ranger with effect from 1996
and no promotion thereafter was granted to them and
therefore, they raised their grievance with regard to
time bound pay scale as per the policy framed by the
State vide Annexure P/4 dated 28/04/2008 which
provides that the benefit of the scheme will be
applicable to the government servants who have
already been promoted once, twice or more than twice,
still they are entitled to get the benefit of Time Scale
Pay Scheme 2006 dated 28/04/2008 and Clause V of
the said policy provides that the benefit of the scheme
will be applicable from 01/04/2006, the Hon'ble Court
vide order dated 07/01/2026 was pleased to direct the
State to re-examine the matter keeping in view of the
policy dated 28/04/2008 and examine the case of the
petitioners with regard to their eligibility criteria, ACR
and other required conditions which are necessary for
grant of time pay scale and file an affidavit in the
matter.
3. It is respectfully submitted that there are total 356
Rangers who were granted promotion with effect from
26/06/1996 and as of now, all 356 Rangers already
stood retired from service on attaining the age
superannuation. It is submitted that while they were in
service, they were posted in various places / offices of
the Department of Forests across the State of
Chhattisgarh. It is respectfully submitted that in order
to assess their eligibility required for the benefit of time
pay scale, the service records of all 356 Rangers have
to be examined /scrutinized in light of the order dated
22/08/2008 by which the Department of Forest has
floated the scheme of 4 level time pay scale for the
employees holding the post of Ranger with effect from
the date of issuance of the said order and the circular
dated 28/04/2008 issued by the Department of
Finance as well as in light of the order dated
22/02/2018 passed by Hon'ble M.P. High Court in WP
No. 4717/2001.
4. It is respectfully submitted that the cases of all 356
Rangers are, as of now, under scrutiny which may take
some time of about two and three months so that
appropriate decision with respect to the entitlement of
all the petitioners for the benefit of time pay scale can
be taken in accordance with the applicable
scheme/circular issued by the competent authority."
4. On due consideration of submissions made by learned counsel
for parties, the writ petition is disposed of at this stage,
permitting the petitioners to submit a fresh comprehensive
representation, raising all the grounds with all supporting
documents before Respondent Nos.2 to 4. If such a
representation is submitted, the concerned authorities shall
consider and taken decision on the claim of the petitioners
also, along with claim of other petitioners in aforementioned
writ petitions.
5. Certified copy as per rules.
Sd/-
(Parth Prateem Sahu)
Judge
roshan/-
