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Judgment
Learned counsel for the parties jointly submits that the issue involved in this writ petition has already been considered and decided by the Coordinate Bench of this Court vide judgment dated 05.05.2026 passed in WPS No. 1629 of 2025 and other connected matters, wherein the Coordinate Bench of this Court held as under:-
“. 11. It is not the case of respondents State that petitioners have been regularized and posted on some other posts on which they were not Initially working. It is also not the case of respondents that by cancellation of order of regularization dated June, 2014, petitioners in any manner were required to work other than the work which they were performing after regularization in their service.
12.Learned State counsel has not disputed that petitioners from the date of appointment are continuously doing and discharging the same work, which they were doing and discharging from the date of their initial appointment and also after initial date of regularization dated 31.05.2014. In the order of regularization dated 17.06.2022 (Annexure P-12), the authorities has mentioned the date of regularization in service and date of joining on regular post.
13.In the aforementioned facts of the case, when petitioners has already been held to be regularized in service since June, 2014 in the order of regularization mentioning the date of joining on the regular post in the opinion of this Court, petitioners will be entitled for the regular pay scale from the date of joining on the regular post pursuant to the order of regularization as mentioned in the order dated 17.06.202. Collector, Bastar at Jagdalpur has not ordered for deletion of other part of the order dated 17.06.2022 except the conditions as mentioned therein. In service jurisprudence employee become entitled for getting benefit of salary etc, from the date of his joining to the post pursuant to the order of appointment/regularization.
14.In the case at hand, date of joining pursuant to the order of regularization and date from which petitioners were ordered to be regularized in service are same, therefore, in the opinion of this Court, respondent/Collector erred in law in not making payment of salary/wages of regular pay scale to petitioners from the date of their joining pursuant to the order of regularization. Accordingly, it is not sustainable in the eyes of law and the order dated 13.01.2023 passed by the Collector to the extent of granting regular pay scale from 17.06.2022 and deleting the conditions No.3, 5 and 9 is hereby quashed. Consequently, petitioners are held to be entitled for regular pay scale from the date of their regularization in service mentioned in the order dated 17.06.2022 and date of their joining pursuant thereto. Respondents are directed to pay difference of salary/wages to petitioners upon calculating difference between the wages/salary paid to petitioner and wages/salary for which petitioners were entitled according to regular pay scale from the date of their joining as mentioned in the order dated 17.06.2022. Difference of salary shall be paid to petitioners within period of six months from the date of receipt of copy of order by respondents.
15.Accordingly, both the petitions are allowed.”
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. 1629 of 2025, this Court deems it appropriate not to take a view other than what has been taken in the aforesaid.
Accordingly, the present petition is allowed in terms of the order dated 05.05.2026 passed in WPS No.1629 of 2025 subject to verification of date of joining of the petitioners after regularization.