Satish Kumar Sahu vs State Of Chhattisgarh And Ors

P. Sam Koshy, J

Ignoring the default pointed out by the registry for the moment, with the consent of the parties the matter was heard finally at admission stage.

The Petitioner is aggrieved by the action of the Respondents, whereby the increment granted to the Petitioner is being withdrawn on the ground that he/she has not passed B.Ed/D. Ed examination.

Learned Counsel for the Petitioner submits that the issue with regard to withdrawal/non-grant of increment on the ground of having not passed B.Ed/D.Ed examination was examined by this Court in the case of Jayant Kumar Patle v. State of Chhattisgarh (WPS No.4271 of 2017 and batch of petitions, vide order dated 03.11.2017) and various directions have been issued for affording proper opportunity of hearing and then decide the matter.

Learned Counsel for the State submits that the Petitioner's claim would be examined after affording opportunity of hearing in terms of order dated 03.11.2017 passed in the case of Jayant Kumar Patle (supra).

Considering the aforesaid submission, this petition is finally disposed of, with a direction to the Respondents for examination of Petitioner's claim in terms of order passed by this Court in the case of Jayant Kumar Patle (supra) and take appropriate decision thereon.

The writ petition stands accordingly disposed of.