MAKHAN LAL CHANDRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioners contends that they were appointed as Head Masters in the year 2010 and as per the government circular dated 27.09.2017 (Annexure P-3) , since the petitioners have completed their B.T.I/B.Ed. degrees before joining at their own expenses, therefore the petitioners were given two advance increments. Subsequently, general order dated 07.03.2020 (Annexure P-2) was issued on the basis of which the petitioners were served with a show cause notice dated 04.06.2020 (Annexure P-5) wherein the petitioners have been asked to clarify their entitlement of two advance increment. He further submits that at the same time a general order dated 12.06.2020 (Annexure P-1) has been issued whereby recovery has been ordered.

(3.) Learned counsel further submits that the petitioners are entitled for two advance increments because of the reason that they have completed their B.T.I./B.Ed. degree before joining service at their own expenses. He further submits that the issue has been already decided by this High Court and the entitlement of petitioners is no more an issue to be adjudicated.