Madhusudan Sahu 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 appointed as Shiksha Karmi Grade-II on 23/06/2010 and thereafter he was appointed as Shiksha Karmi Grade-I and he appointed on

05/06/2013. 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), order dated 8-1-2018 passed in WPS No. 166/2018 (Peenal Kumar Kurrey vs.

State of Chhattisgarh and another) and order dated 19-6-2018 passed in WPS No. 3932 of 2018 (Smt. Indumati Sahu vs. 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.