SWASTHYA SANYOJAK KARAMCHARI SANGH, CHHATTISGARH vs STATE OF CHHATTISGARH

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CGHC010405432026 2026:CGHC:44613
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 7576 of 2026
1 - Swasthya Sanyojak Karamchari Sangh, Chhattisgarh Through Its
Secretary Shri Praveen Dhidvanshi S/o Sonsay Dhidvanshi R/o House
No. 1815 Road No. 1, Shivaji Nagar, Daldal Sivani, Raipur
Chhattisgarh.
... Petitioner
Digitally
signed by
AMARDEEP
CHOUBEY
Date:
2026.10.16
17:00:20
+0530
AMARDEEP
CHOUBEY
versus
1 - State Of Chhattisgarh Through The Chief Secretary, Mahanadi
Bhawan, Mantralaya Atal Nagar, Naya Raipur, District- Raipur (C.G.)
2 - The Health Secretary Department Of Health And Family Welfare,
Government Of Chhattisgarh, Mahanadi Bhawan, Mantralaya, Atal
Nagar, Naya Raipur, District Raipur (C.G.)
3 - The Director Health Services, Government Of Chhattisgarh,
Swasthya Bhawan, Nawa Raipur, District- Raipur (C.G.)
4 - The Joint Director Health Services, Government Of Chhattisgarh,
Swasthya Bhawan, Nawa, Raipur, District- Raipur (C.G.)
... Respondents
(Cause-title taken from Case Information System)
For Petitioner : Mr. Swajeet Singh Ubeja, Advocate
For Respondents : Mr. Aditya Tiwari, Panel Lawyer.
(HON’BLE SHRI JUSTICE BIBHU DATTA GURU)
Order on Board
15/10/2026
1. By the present petitioner, the petitioner has prayed for following

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reliefs:-
“1. That, this Hon'ble Court may kindly be pleased to
issue an appropriate writ directing the respondent
authorities to implement the revised pay scales and
grade pay for Rural Health Organizers and Multipurpose
Health Supervisors, as recommended by the Nursing
Committee in its 2018 report.
2. That, this Hon'ble Court may kindly be pleased to
direct the respondent authorities to consider and decide
upon the pending representations submitted by the
petitioner association at the earliest, in a time-bound
manner.
3. That, this Hon'ble Court may kindly be pleased to
grant any other relief(s), which is deemed fit and proper
in the aforesaid facts and circumstances of the case.”
2. Learned counsel for the petitioner that the petitioner is a duly
registered and temporarily recognized association representing
the Rural Health Organizers and Multipurpose Health Supervisors
working in the State of Chhattisgarh. It is submitted that the State
Government constituted a Nursing Committee on 27.05.2018,
which, after examining the nature of duties, requisite qualifications
and prevailing pay structures in other States, recommended
enhancement of the pay scale of Rural Health Organizers (Male
and Female) from Level-5 (Grade Pay ₹2,200) to Level-6 (Grade
Pay ₹2,400) and that of Multipurpose Health Supervisors (Male
and Female) from Level-6 (Grade Pay ₹2,400) to Level-7 (Grade
Pay ₹2,800). Learned counsel further submits that, pursuant to
the aforesaid recommendations, the Directorate of Health

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Services forwarded a proposal to the Principal Secretary, Health
and Family Welfare Department, on 21.03.2022; however, no
decision has been taken by the competent authority in this regard.
It is further submitted that the petitioner association submitted
representations dated 24.08.2026 to the Commissioner-cum-
Director of Health Services and the Secretary, Health and Family
Welfare Department, requesting appropriate action in terms of the
committee's recommendations, but the same have not been
considered till date. Learned counsel, therefore, prays that the
respondent authorities be directed to consider and decide the
petitioner's representations within stipulated time frame.
3. Learned counsel for the State submits that, if the representation of
the petitioner is still pending, the same shall be considered in
accordance with law and necessary order will be passed, within a
period of sixty days.
4. I have heard learned counsel for the parties and perused the
pleadings as well as the material available on record.
5. Having considered the submissions advanced by learned counsel
for the parties and without entering into the merits of the case,
the present writ petition is disposed of with a direction to the
respondents No.2 & 3 before whom the petitioner has submitted
the representation, to consider and decide the petitioner’s
pending representation dated 24/08/2026, in accordance with law,
within a period of sixty days from the date of receipt of a copy of

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this order. The petitioner-Association is directed to produce a
copy of this order to respondent Nos. 2&3 within two weeks from
SD/-
today.
(BIBHU DATTA GURU)
JUDGE
Amardeep