AI Structured Summary
Not yet generated for this judgment
Judgment
P. Sam Koshy, J
The Petitioners are aggrieved by the action of the Respondents, whereby the increment granted to the Petitioners is being withdrawn on the ground
that they have not passed B.Ed/D. Ed examination.
Learned Counsel for the Petitioners 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 Petitioners 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 Petitioners 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.