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Judgment
P. Sam Koshy, J
The grievance of the petitioner in this petition is non acceptance of the past service rendered by the petitioner as Teacher (P) in the past for the
purpose of absorption in the Education Department.
The case of the petitioner is that, he was initially appointed as Teacher (P) way-back on 06.08.2008 and subsequently in a fresh recruitment he got
selected as Teacher (P) on 06.07.2013. For the purpose of granting revised pay scale, the State has taken the past services rendered by the petitioner
as Teacher (P) and has granted benefit of revised pay scale counting the past service also for the purpose of determining 8 years continuous service
enabling revised pay scale.
The grievance of the petitioner now is that, though the department has accepted the past services of the petitioner for the purpose of grant of
revised pay scale, but when the question of absorption came, the past services of the petitioner is not being considered for want of proper NOC from
the previous place of service of the petitioner.
The contention of the petitioner is that, once when the department has considered the past service for the purpose of revised pay scale, there is no
reason why past services could not be counted for the purpose of absorption. It was further the contention of the petitioner that so far as requirement
of NOC for the purpose of revised pay scale is concerned, the same stood already quashed by this court in WPS No. 2530 of 2017, Mukesh Kumar
Patel Vs. State of Chhattisgarh & Others and other connected writ petitions, decided by this court on 28.11.2017.
The State counsel opposing the petition submits that it is a case where the petitioner came into present service by way of participating as a fresh
candidate in a fresh recruitment conducted, and therefore, the past services rendered cannot be counted unless the petitioner would have obtained an
NOC from the department for appearing/selection in the subsequent recruitment process. He further submits that even the record does not show of
the respondents taking a decision that the petitioner is not entitled for the relief that he has sought for and it is also not a case where there is any
particular order which is under challenge in this writ petition.
Given the aforesaid contentions put forth on either side and on perusal of records, what is an admitted factual position is that the petitioner's past
services has been counted by the department for the purpose of grant of revised pay scale. Once when the department accepts the past services for
the purpose of revised pay scale, this court does not find any strong reason why the said period would not be counted for the purpose of absorption as
the department itself has accepted the said period as continuous service for the purpose of granting revised pay scale.
Under the circumstances, let the respondent No.1 take a fresh decision on the issue and pass an appropriate order at the earliest preferably within a
period of 90 days from the date of receipt of copy of this order keeping in view the fact that the department itself has counted the past services of the
petitioner for the purpose of revised pay scale.
It shall be the responsibility of the petitioner to apprise the respondent No.1 so far as the order passed by this court is concerned.
The petitioner would also be at liberty to file a fresh representation, if he so wants.
The Writ Petition accordingly stands disposed off.