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Judgment
7 paragraphs · 265 wordsP. Sam Koshy, J
The dispute raised in the present writ petition is the non-consideration of the case of the petitioners for grant of revised pay scale on completion of 8 years of service. The denial to the petitioners was that the petitioners have not completed 8 years of service under the same employer.
The grievance of the petitioners was that the petitioners 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 petitioners has completed more than 8 years of service and therefore they are entitled for the benefit of higher pay scale.
The counsel for the petitioners 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.)
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).
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).
The writ petition accordingly stands allowed. The petitioners would be entitled for the benefit as prayed for subject to the verification of the case by the Department.