Girdhari Lal Kurrey Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 12 Sep 2018 Writ Petition (S) No. 5991 Of 2018 (2018) 09 CHH CK 0222
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (S) No. 5991 Of 2018

Hon'ble Bench

P. Sam Koshy, J

Advocates

Govind Dewangan, Arvind Dubey

Final Decision

Allowed

Judgement Text

Translate:

P. Sam Koshy, J

1. Learned counsel for the parties would submit that the issue raised in this petition is squarely covered by order dated 28.11.2017 passed by this Court

in WPS No.2530 of 2017 (Mukesh Kumar Patel and another Vs. State of Chhattisgarh and another) and batch of petitions wherein the circular dated

23.04.2016 has been quashed, petitions allowed and it has been declared that the petitioners therein shall be entitled to obtain the benefit of revised

pay-scale on completion of 8 years service by including the services rendered by them on a lower post or on the same post.

2. In view of the aforesaid submission and the impugned order and action is based on circular dated 23.04.2016 which has been quashed in the case

referred to herein above, the petition also deserves to be allowed with the direction that the petitioner(s) shall be entitled to obtain the benefit of

revised pay-scale on completion of 8 years service by including the services rendered by him / her on a lower post or on the same post.

3. No order as to costs.

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