PARASMANEE THAKUR Vs. STATE OF CHHATTISGARH THROUGH SECRETARY

JUDGEMENT

(1.) The grievance of the petitioners in the present writ petition is the non acceptance of the past service rendered by the petitioners as Shiksha Karim Grade-III, Grade-II and Grade-I by the respondents for the purpose of absorption in the Education Department.

(2.) The details of the initial appointment of and petitioners and the subsequent appointment and the post against which they were appointed on two occasions are reflected in the chart as produced below: Petitioner Date of initial appointment Date of subsequent appointment No.

(3.) For the purpose of grant of revised pay scale, the State Govt. has taken the past service rendered as Shiksha Karim Grade-III, Grade-II and Grade-I of the petitioners and has granted the benefit of revised pay scale on completion of 8 years service starting from the time when the petitioners were initially appointed as Shiksha Karim Grade-III, Grade-II and Grade-I.