Basant Kumar Xalxo vs State Of Chhattisgarh And Ors

Sharad Kumar Gupta, J

Heard counsel for the parties.

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

scale without insisting upon NOC.

The petitioner was appointed as Shiksha Karmi, Grade-3 by Janpad Panchayat, Jashpur on 22.07.1998 and later on he was appointed as Shiksha

Karmi Grade-01 on 25.06.2009 by the Zila Panchayat, Jashpur. The respondents are not considering his earlier service for revised pay scale for want

of NOC from earlier Panchayat.

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 26.06.2018 passed in WPS No. 4138/2018 (Smt. Rashmi

Singh Raj -v- State of Chhattisgarh and Another).

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 him earlier on a

lower post or on the same post.