P. Sam Koshy, J
1. The grievance of the petitioner in the present writ petition is the non granting of revised pay scale on completing 8 years of service.
2. The petitioner herein was initially appointed in the Women and Child Development Department and subsequently have been again taken in the
Arthik Evam Sankhikiya Department and thereafter with the Food Department. However, the Department is not accepting the total length of service
rendered by the petitioner for the purpose of granting of revised pay scale.
3. Counsel for the parties fairly submit that the issue raised in the present writ petition stands squarely covered by a bunch of writ petitions decided by
this Court on 27.10.2018, the leading case being WPS No. 6147 of 2018 (Shabnum Khatun Vs. State of Chhattisgarh and others).
4. Given the aforesaid facts and circumstances of the case, the present writ petition also deserves to be and is accordingly disposed of in similar terms
as in the case of Shabnum Khatun (supra). The petitioner would be entitled for the benefit as prayed for subject to verification of the case by the
Department so far as the length of service and other eligibility criteria is concerned.
