LAWS(CHH)-2018-7-76

BASANT KUMAR XALXO Vs. STATE OF CHHATTISGARH

Decided On July 13, 2018
Basant Kumar Xalxo Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Petitioner has preferred this writ petition praying for a direction to the respondents to consider and count his earlier service for grant of revised pay scale without insisting upon NOC.

(3.) The petitioner was appointed as Shiksha Karmi, Grade-3 by Janpad Panchayat, Jashpur on 22.07.1998 and later on he was appointed as Shiksha Karmi Grade-01 on 25.06.2009 by the Zila Panchayat, Jashpur. The respondents are not considering his earlier service for revised pay scale for want of NOC from earlier Panchayat.