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Judgment
The present writ petition has been filed by the petitioners, who were working under the respondent department on various posts. The petitioners have challenged the decision taken by the State of Chhattisgarh on 02.03.2012, whereby they have been denied the benefit of revision of the pay scale for the period from 01.01.2006 to 31.10.2011.
At the very outset, learned counsel appearing for the parties would submit that the issue involved in this writ petition has already been considered and decided by this Court vide order dated 12.08.2026 passed in WPS No. 5791/2026 (Gopinath Pillai & Ors. vs. State of Chhattisgarh & Others), wherein this Court held as under:-
“6.Taking into consideration the law laid down by the Hon’ble Supreme Court in the matters of Bihar State Beverages Corpn. Ltd. (supra) and Satya Brata Chowdhury (supra) and considering the fact that the identical issue has already been considered and decided by this Court in WPS No.697/2013 and other connected matters by common order dated 11/07/2024 which has duly been affirmed by the Division Bench in WA No.622/2024 decided on 30/09/2024, the present writ petitions are also disposed of in terms of para 7 of the order passed in WPS No.697/2013 and other connected matters. Para 7 of the said order is quoted below:-
“7.As the Circular dated 02.03.2012 has already been quashed meaning thereby the petitioners would be entitled to get the benefit of the 6th pay commission and other revisions of salary from 01.01.2006 till 31.10.2011. Thereafter, the State Authorities are directed to calculate the amount of arrears of salary of the petitioners and to make payment and decide the representation subject to verification of the amount claimed by the petitioners preferably within a period of 150 days from the date of receipt of a copy of this order”
7.Accordingly, all the writ petitions are disposed of.”
In view of the above and having considered the submissions made by learned counsel for the parties and having gone through the materials available on record, it is evident that the facts and issue involved in this petition is identical to WPS No. 5791/2026, this Court deems it appropriate not to take a view other than what has been taken in the aforesaid writ petition.
Accordingly, the present petition is disposed of in terms of the order dated 12.08.2026 passed in WPS No. 5791/2026.