P. Sam Koshy, J
1. The Petitioner is aggrieved by the action of the Respondents, whereby the increment granted to the Petitioner is being withdrawn on the ground that
he has not passed B.Ed/D. Ed examination.
2. The issue with regard to withdrawal/non-grant of increment on the ground of having not passed B.Ed/D.Ed examination was examined by this
Court in the case of Jayant Kumar Patle v. State of Chhattisgarh (WPS No.4271 of 2017 and batch of petitions, vide order dated 03.11.2017) and
various directions have been issued for affording proper opportunity of hearing and then decide the matter.
3. According to the respondents, the Petitioners claim would be examined after affording opportunity of hearing in terms of order dated 03.11.2017
passed in the case of Jayant Kumar Patle (supra).
4. In view of the same, this petition is finally disposed of, with a direction to the Respondents for examination of Petitioner's claim in terms of order
passed by this Court in the case of Jayant Kumar Patle (supra) and take appropriate decision thereon.
5. The writ petition stands accordingly disposed of.
