INDRAKUMAR PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Senior Counsel for the Appellants, learned Government Advocate and Counsel for the Respondent CEO.

(2.) Appellants' writ applications were dismissed by the learned Single Judge vide order dated 20.04.2017 refusing to quash or set aside the decision of the Chief Executive Officer of the concerned Janpad Panchayat which held that the Appellants, who are Panchayat Teachers, are not entitled to Kramonnati Vetanman (Anti Stagnation Pay-scale) after 30.04.2013.

(3.) On some kind of misplaced understanding that since Panchayat Teachers have been extended similar kind of pay-scale as a Government teacher, therefore, they too are entitled for all the other benefits including time bound pay revision etc. Even that benefit came to be extended.