SHIVCHANDRA SAHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) WPS No. 4284/2016 has been filed by the petitioner assailing the order dtd. 11/12/2009 (Annexure P/1) issued by respondent No. 1 and memo dtd. 19/01/2010 issued by respondent No. 3 by which the representation preferred by the petitioner for grant of revised pay scale has been rejected on the ground that the claim of the petitioner shall be considered after decision of this Court in WPS No. 7557/2007. The petitioner is also seeking benefit of revised pay scale as per the recommendation of 5th Pay Commission with effect from 01/01/1996 with all arrears with interest.

(2.) WPS No. 6196/2021 has been filed by the petitioner assailing the order dtd. 13/09/2021 (Annexure P/1) passed by respondent No. 2 by which representation of the petitioner for allowing him to continue his service with all consequential benefits and quashing of the termination order dtd. 10/2/2018.

(3.) Since common facts are involved in both the writ petitions, they are heard analogously and are being disposed of by this common order. To avoid repetition, this Court has taken into consideration the facts which are relevant for adjudication of both the writ petitions which read as under:-