High CourtsSingle Bench(2019) 02 CHH CK 0136

Champat Lal Patel vs State Of Chhattisgarh And Ors

Chhattisgarh High Court · Decided on 11 February 2019

HON’BLE JUDGES
P. Sam Koshy, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S) No. 868 Of 2019

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Judgment

20 paragraphs · 360 words

P. Sam Koshy, J

1.

Heard.

2.

The petitioner was initially appointed on the post of Trainee Teacher and was sent for taking BTI Training. After completion of one year Training,

the petitioner was posted as Assistant Teacher on a fixed pay of Rs.150/-. After passing the BTI Second Year examination, he was granted regular

pay scale.

3.

Learned counsel appearing for the petitioner submitted that the issue involved in the case is as to whether the petitioner is entitled to regular pay

scale with effect from the date of initial appointment or after completion of probation period.

4.

The issue involved herein was considered by the Madhya Pradesh State Administrative Tribunal, Jabalpur in OA No.2745/89 (Madhukant Yadu

and 56 others Vs. State of M.P. and others), wherein, it was held that the similarly situated teachers are entitled to regular pay scale with effect from

the date of initial appointment. The matter was taken up to the Hon'ble Supreme Court. The said petition was dismissed by the Hon'ble Supreme Court

upholding the decision of the Tribunal to the effect that the Teachers/Assistant Teachers are entitled to regular pay scale from the date of initial

appointment.

5.

Learned counsel appearing for the petitioner also submits that this Court, while considering the same issue in Amar Sai Ram and others Vs. State of

Chhattisgarh and others (WPS No.4725 of 2006), by order dated 1.9.2006, allowed the petitioner therein to make a representation along with copy of

the petition and annexures within a period of ten days, raising all their grievances and in turn, the concerned respondent was directed to decide the

representation in an objective manner within a period of 30 days from the date of receipt of the representation.

6.

Accordingly, the petitioner is granted liberty to make a representation raising all his grievances and in turn, the concerned respondent is directed to

decide the representation, if any, in accordance with law, on its own merits, within a period of eight weeks from the date of receipt of representation,

subject to verification of the facts.

7.

In view of the foregoing, the petition is disposed of. No order as to costs.