Hemlata Khunte vs State Of Chhattisgarh And Ors

P. Sam Koshy, J

Counsel for the petitioner makes an oral request for correction in the cause title of the writ petition so far as the address of respondent no.2 is

concerned. According to him, it is Nagar Panchayat, Dharamjaigarh where the petitioner is presently working which inadvertently has been wrongly

typed as Nagar Panchayat, Sarangarh.

The oral request is not opposed.

Accordingly, the oral request is accepted. Let necessary amendment be carried out during the course of the day.

With the consent of the parties, the matter is taken up for hearing finally.

Learned counsel for the parties would submit that the issue raised in this petition is squarely covered by order dated 28.11.2017 passed by this Court

in WPS No.2530 of 2017 (Mukesh Kumar Patel and another Vs. State of Chhattisgarh and another) and batch of petitions wherein the circular dated

23.04.2016 has been quashed, petitions allowed and it has been declared that the petitioners therein shall be entitled to obtain the benefit of revised

pay-scale on completion of 8 years service by including the services rendered by them on a lower post or on the same post.

In view of the aforesaid submission and the impugned order and action is based on circular dated 23.04.2016 which has been quashed in the case

referred to herein above, this petition also deserves to be allowed with a direction that the petitioner shall be entitled to obtain the benefit of revised

pay-scale on completion of 8 years service including the services rendered by her on a lower post or on the same post.

No order as to costs.