MAHESHRAM PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Learned counsel for the petitioners would submit that the petitioners were appointed on the post of Shiksha Karmi Grade-II in the year 1998, 2009 and 2011, respectively, as they fulfilled the required educational qualifications applicable at that point of time. In due course, the petitioners have been promoted on the post of Lecturer (Panchayat).

(2.) After coming into force of the Chhattisgarh Shikshak (Panchayat) Sanvarg (Bharthi Tatha Sewa Ki Sharte) Niyam, 2012 (in short "the Rules, 2012"), the qualification of B.Ed./D.Ed. Was made an essential qualification for recruitment of Teacher (Panchayat) and any such recruits, after promulgation of these Rules, were required to obtain the qualification of B.Ed/D.Ed. within a period of 02 years, however, the said requirement was not applicable in respect of the petitioners, who was appointed under the then existing Rules in the year 1999.

(3.) The CEO, Jila Panchayat, Mahasamund has now issued a communication on 27.4.2017 for withdrawing the annual increment and recovery of the amount paid under the Time Bound Pay Scale/equivalent Pay Scale on the ground that the petitioner and like candidates have not acquired the B.Ed./D.Ed. Qualification within 02 years from the date of promulgation of the Rules, 2012.