Bindu Deshmukh vs State Of Chhattisgarh

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 her earlier service for grant of revised pay scale without insisting upon NOC.

The petitioner joined as Assistant Teacher (Panchayat) on 7-1- 2011 and thereafter she was appointed as Lecturer (Panchayat) and she joined on 26-2-2013. The respondents are not considering her 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 8-1-2018 passed in WPS No. 166/2018 (Peenal Kumar Kurrey -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 her on a lower post or on the same post.