Lalita Minj vs State Of Chhattisgarh And Ors

P. Sam Koshy, J

The limited grievance which the petitioner has raised in the present writ petition by virtue of order passed by this Court in the case of Mukesh

Kumar Patel Vs. State of Chhattisgarh, WPS No. 2530/2017 decided on 26.11.2017 have been granted benefit of revised pay scale on completion of 8

years of service.

The counsel for the petitioner submits that the grievance which now remains is that he benefit is being provided to the petitioner prospectively and

though the respondents have made a calculation which the petitioner is entitled for from the date of his completion of 8 years of service but no

effective orders have been passed nor have department taken any steps for release of the arrears of payment. The petitioner prays for appropriate

direction to the respondents for releasing the said amount. According to the petitioner he had completed his 8 years of service in the year 2013 and

accordingly he is entitled for the benefit of revised pay scale immediately on completion of 8 years of service. However, this benefit has been

extended to the petitioner only from the year 2018. Thus, the present writ petition has been filed seeking for direction to respondents to consider the

claim of the arrears of benefit between 2013 to 2018.

Without entering into the merits of the case and taking into consideration the judgment of this Court in the case of Mukesh Patel (Supra) which has

also been affirmed by the Division Bench and taking note of the fact that the respondents have complied with the order to the extent of granting

revised pay scale to the petitioner, let respondents No. 2 & 3 take an appropriate decision at the earliest so far as release of the arrears of payment

which the petitioner is entitled for. Expecting a decision from the respondents within a period of 90 days fro the date of receipt of copy of this order

the present writ petition stands disposed off.