PUSPA CHATRI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE petitioner seeks a direction to the respondents to grant regular pay scale of Rs. 545-925 per month w. e. f. 01. 04. 86 with arrears of pay and consequential benefits.

(2.) THE brief facts, in nutshell, are that the petitioner was engaged on daily wages basis on 10. 09. 83. Thereafter, the petitioner was granted fix salary @ Rs. 300/- per month w. e. f. 23. 10. 84 (Annexure P/2) on the post of Deputy Teacher. The petitioner continued to work as Deputy Teacher in Forest primary School, Dugli, Distt. Dhamtari. Subsequently, the state Government, by circular dated 17. 03. 86/23. 04. 86 (Annexure p/4) took a decision that the Deputy Teachers who have completed one year on 01. 04. 86 may be granted regular pay scale of Rs. 545-925/ -. According to learned counsel appearing for the petitioner, the petitioner completed one year service on 01. 11. 85 and as such she was entitled to regular pay scale w. e. f. 01. 04. 86. Thus, this petition was filed on 19. 11. 2002, seeking above stated relief.

(3.) SHRI Pankaj Shrivastava, learned counsel appearing for the petitioner submits that the petitioner was initially appointed on daily wages basis. However, the petitioner was granted fix pay of Rs. 300/- on having been appointed as Deputy Teacher by order dated 23. 10. 84 (Annexure P/2 ). The circulars dated 17. 03. 86/23. 04. 86 (Annexure P/4) makes it clear that the Deputy teachers, who have completed one year service on 01. 04. 86 would be entitled to regular pay scale of Rs. 545-925/ -. Thus, the petitioner is entitled to the same pay scale w. e. f. 01. 04. 86.