Nimisha Kashyap vs State Of Chhattisgarh And Ors

P. Sam Koshy, J

The dispute raised in the present writ petition is the nonconsideration of the case of the petitioner for grant of revised pay scale on completion of 8

years of service. The denial to the petitioner was that the petitioner has not completed 8 years of service under the same employer.

The grievance of the petitioner was that the petitioner was initially appointed under the Urban Administration Department and subsequently applied

for recruitment on the higher post under the Panchayat Department in the year 2013 and taking both the services, the petitioner has completed more

than 8 years of service and therefore she is entitled for the benefit of higher pay scale.

The issue involved in the present writ petition is squarely covered by the judgment of this Court in a bunch of writ petitions disposed off on

27.10.2018. The lead case of which being WPS No. 6147/2018 (Shabnum Khatun v. State of Chhattisgarh & Ors.)

Given the facts and circumstances of the case the present writ petition also deserves to be and is accordingly disposed off in similar terms to the

order passed in WPS No. 6147/2018 (Shabnum Khatun v. State of Chhattisgarh & Ors).

The writ petition accordingly stands allowed. The petitioner would be entitled for the benefit as prayed for subject to the verification of the case by

the Department.