RAMESHWAR PRASAD AJAY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The grievance of the petitioner is that the petitioner was initially appointed on the post of Shiksha Karmi Grade-III on 21.10.2005. Subsequently, he joined on the post of Shiksha Karmi Grade-I on 07.06.2010 and therefore, after completion of 8 years of service on 21.10.2013 from the initial appointment, he was entitled to receive the revised pay-scale, however, the same has been granted from 06.08.2018.

(3.) Learned counsel for the petitioner submits that similarly situated persons have filed for grant of arrears of pay-scales wherein this Court has passed the following order :