INDU SINGH KSHETRIYA W/O ABHIJEET SINGH THAKUR Vs. STATE OF CHHATTISGARH THR SECRETARY DEPARTMENT OF PANCHAYAT

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 her earlier service for grant of revised pay scale without insisting upon NOC.

(3.) The petitioner was initially appointed as Shiksha Karmi, Grade-3 by Janpad Panchyat, Mungeli on 16.09.2008 and later on she was appointed as Shiksha Karmi Grade-02 on 05.01.2011 by the Zila Panchayat, Mungeli. The respondents are not considering her earlier service for revised pay scale for want of NOC from earlier Panchayat.