ASHISH KUMAR DEWANGAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The grievance of the petitioner in this petition is non acceptance of the past service rendered by the petitioner as Shiksha Karmi Grade-I in the past for the purpose of absorption in the Education Department.

(2.) The case of the petitioner is that, he was initially appointed as Shiksha Karmi Grade-I way-back on 01.08.2008 and subsequently in a fresh recruitment he got selected as Lecturer (P) on 15.12.2011. For the purpose of granting revised pay scale, the State has taken the past services rendered by the petitioner as Shiksha Karmi Grade- I and has granted benefit of revised pay scale counting the past service also for the purpose of determining 8 years continuous service enabling revised pay scale.

(3.) The grievance of the petitioner now is that, though the department has accepted the past services of the petitioner for the purpose of grant of revised pay scale, but when the question of absorption came, the past 2 services of the petitioner is not being considered for want of proper NOC from the previous place of service of the petitioner.