Rashmi Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court 19 Jun 2018 Writ Petition (S) No. 3957 Of 2018 (2018) 06 CHH CK 0088
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (S) No. 3957 Of 2018

Hon'ble Bench

Sharad Kumar Gupta, J

Advocates

Ajay Shrivastava, Dhreej Wankhede, Sushri K. Tripti Rao

Final Decision

Allowed

Judgement Text

Translate:

Sharad Kumar Gupta, J

1. Heard counsel for the parties.

2. Petitioner has preferred this writ petition praying for a direction to the respondents to consider and count her earlier service for grant of revised pay

scale without insisting upon NOC.

3. The petitioner joined as Assistant Teacher (Panchayat) on 2-7- 2007 and thereafter she was appointed as Lecturer (Panchayat) and she joined on

15-10-2008. The respondents are not considering her earlier service for revised pay scale for want of NOC from earlier Panchayat.

4. Counsel for both the parties submit that the matter is squarely covered by the orders of this Court dated 28-11-2017 passed in WPS No. 2530/2017

(Mukesh Kumar Patel and anr. -v- State of Chhattisgarh and another) and order dated 8-1-2018 passed in WPS No. 166/2018 (Peenal Kumar Kurrey

-v- State of Chhattisgarh and another).

5. In view of above submission and the aforesaid orders passed by this Court, the present writ petition is also allowed with the direction that the

petitioner is entitled to obtain the benefit of revised pay scale on completion of 8 years service by including the services rendered by her on a lower

post or on the same post.

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