P. Sam Koshy, J
1. Defaults pointed out by the Registry, for the moment stands ignored.
2. 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.
3. 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.
4. No order as to costs.
