P. Sam Koshy, J
Order on Board 25/02/2019 Ignoring the default pointed out by the Registry, with the consent of the parties matter has been heard on admission.
1. The dispute raised in the present writ petition is the non-consideration of the case of the petitioner for grant of revised pay scale on completion of 8
years of service. The denial to the petitioner was that the petitioner has not completed 8 years of service under the same employer.
2. The grievance of the petitioner was that the petitioner was initially appointed under the Panchayat department and subsequently applied for
recruitment on the higher post under the Municipal Council in the year 2013 and taking both the services, the petitioner has completed more than 8
years of service and therefore he is entitled for the benefit of higher pay scale.
3. The counsel for the petitioner submits that the issue involved in the present writ petition is squarely covered by the judgment of this Court in a bunch
of writ petitions disposed off on 27.10.2018. The lead case of which being WPS No. 6147/2018 (Shabnum Khatun v. State of Chhattisgarh & Ors.)
4. This aspect is not disputed by the State counsel so far as the matter being similar to the one passed in the case of ""Shabnum Khatun"" (supra).
5. Given the facts and circumstances of the case the present writ petition also deserves to be and is accordingly disposed off in similar terms to the
order passed in WPS No. 6147/2018 (Shabnum Khatun v. State of Chhattisgarh & Ors).
6. The writ petition accordingly stands allowed. The petitioner would be entitled for the benefit as prayed for subject to the verification of the case by
the Department.
