(1.) The grievance of the petitioner in this writ petition is that the petitioner has been denied the grant of ad hoc pay increase and the time scale pay which was paid to other similarly placed persons.
(2.) Counsel appearing for the parties jointly submit that the issue raised by the petitioner herein has already been considered and decided by this Court in a couple of writ petitions leading among which being WPS No. 4563/2006 (Abdul Nawab Khan Vs. State of Chhattisgarh and others) decided on 07.05.2009. The said order was also put to test before the Supreme Court and the Supreme Court also affirmed the order passed by this Court and it is stated at the bar that the said order has since been complied with. Later on, a couple of writ petitions have also been disposed of vide order dated 03.07.2015 in WPS No. 4523/2014 (Francis Xavier Back and others Vs. State of Chhattisgarh and others) and other connected petitions.
(3.) At this juncture, counsel for the petitioner submits that pursuant to the order passed in the case of Abdul Nawab Khan (supra), the State Govt. has passed certain instructions which have been collectively marked as Annexure P-3 dated 03.12.2013, 15.04.2014, 11.07.2014, 09.03.2015 & 07.11.2015.