Chudamani Gupta vs State Of Chhattisgarh And Ors

Sharad Kumar Gupta, J

Heard.

The petitioner is aggrieved by the action of the respondents, whereby the increment granted to the petitioner is being withdrawn on the ground that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

Learned counsel for the petitioner would submit 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 vs. State of Chhattisgarh (WPS No.4271 of 2017 and batch

of petitions, vide order dated 03-11-2017) and also in WPS No. 99/2018 (Laxmaneshwar Giri Goswami -v- State of CG and ors.) and various

directions have been issued for affording proper opportunity of hearing and then decide the matter. This case is squarely covered by the above cases

and may be disposed of in the light of the directions given in above cases.

Learned State counsel would submit 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 off 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.