BAL GOVIND SHIRIVAS vs STATE OF CHHATTISGARH

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CGHC010422422026 2026:CGHC:45733
SOURABH
BHILWAR
NAFR
Digitally signed by
SOURABH BHILWAR
Date: 2026.10.30
10:41:21 +0530
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 7758 of 2026
1 - Bal Govind Shirivas Son Of Late Ayodhya Prasad Shirivas Aged
About 73 Years Retired Pharmacist (Ayurved) Resident Of Gram
Kamrid, District- Janjgir-Champa (C.G.)
2 - Ramesh Kumar Navaratna Son Of Late Lal Ji Navaratna Aged About
64 Years Retired Pharmacist (Ayurved) Resident Of Gram Gattasilli
House No 177, District - Dhamtari (C.G.)
3 - Santoshi Diwan Wife Of Late Humlal Diwan Aged About 47 Years
(Wife Of Dead Pharmacist Ayurved) R/o Ward No. 14 Basti Para
Chitamkhar, District Mahasamund (C.G.)
4 - Urmila Manhar Wife Of Late Tijram Manhar Aged About 54 Years
(Wife Of Dead Pharmacist Ayurved) Resident Of 336 Chisda District -
Janjgir-Champa (C.G.)
5 - Pushpa Jaiswal Wife Of Late Girish Kumar Jaiswal Aged About 49
Years (Wife Of Dead Pharmacist Ayurved) Resident Of Sadakpara, Sel,
District- Baloda Bazar (C.G.)
... Petitioner(s)
versus

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1 - State Of Chhattisgarh Through The Secretary, Health And Family
Welfare Department, Mahanadi Bhawan, Atal Nagar, Naya Raipur
(C.G.)
2 - Director Directorate Of Ayurveda, Yoga And Naturopathy, Unani,
Siddha And Homoeopathy (Ayush) Indravati Bhawan, Atal Nagar, Naya
Raipur District Raipur (C.G.)
3 - Divisional Joint Director Treasury, Accounts And Pension, Raipur,
District Raipur (C.G.)
4 - Joint Secretary Finance Department , Government Of Chhattisgarh,
Mahanadi Bhawan, Atal Nagar, Naya Raipur District Raipur (C.G.)
5 - Secretary Government Of Chhattisgarh, Department Of Labour,
Mahanadi Bhawan, Atal Nagar, Naya Raipur District Raipur (C.G.)
... Respondent(s)
(Cause title is taken from Case Information System)
For Petitioners : Mr. Resham Lal Jaiswal, Advocate
For Respondents/ State : Mr. Shreyansh Mehta, Panel Lawyer
Hon'ble Shri Bibhu Datta Guru , Judge
Order on Board
29.10.2026
1. The present writ petition has been filed by the petitioner seeking
a direction towards the respondent authorities to extend the
benefits of amended/ upgraded pay scale of Rs. 5200-20200+
Grade Pay 2400/- with effect from the date of their appointment,
with arrears alongwith the interest.
2. At the very outset, learned counsel appearing for the parties

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would jointly submit that the issue involved in this writ petition has
already been considered and decided by this Court vide order
dated 31.08.2026 passed in WPS No.3775 of 2026 (Harbansh
Lal Kurrey & Ors. vs. State of Chhattisgarh & Others) and
other connected matters, wherein this Court held as under:-
“14. Having regard to the facts and circumstances of
the case, the material placed on record, the
Government order dated 22.07.2011; the legal
principles laid down by the Supreme Court Jagjit Singh
(supra); and the decision rendered by this Court in
WPS No.3453 of 2013 decided on 02.08.2024 & other
connected matters and also particularly considering the
fact that in compliance of the aforesaid order passed
by this Court, by order dated 10.06.2025 (Annexure P-
9) the Respondent authorities have extended the
benefit of pay-scale of Rs.5200-20200+G.P. 2400 w.e.f.
01.04.2006 in respect of the Pharmacist Grade-II
working in the department of Labour, this Court is of
the considered view that the petitioners are also
entitled to the Grade Pay of Rs.2400 in the pay scale of
Rs.5200-20200 from 01.04.2006.
15. Consequently, all the writ petitions are allowed. The
impugned orders dated 11.09.2025 and 27.02.2026,
whereby the claim of the petitioners for grant of the
aforesaid benefit from 01.04.2006 has been rejected,
are hereby set aside.
16. The respondents are directed to extend the benefit
of revised pay scale to the petitioners i.e. Rs.5200-
20200 with Grade Pay of Rs.2400 with effect from
01.04.2006 instead of 01.01.2016, with all

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consequential benefits, including consequential pay
fixation and revision of other service benefits, in
accordance with law.
17. The aforesaid exercise shall be completed by the
respondents within a period of four months from the
date of receipt/production of a copy of this order.
18. All the writ petitions in the batch stand allowed .”
3. In view of the above and having considered the submissions
made by learned counsel for the parties and having gone through
the materials available on record, it is evident that the facts and
issue involved in this petition is identical to WPS No. 3775 of
2026 and other connected matters, this Court deems it
appropriate not to take a view other than what has been taken in
the aforesaid writ petition.
4. Accordingly, the present petition is allowed in terms of the order
dated 31.08.2026 passed in WPS No. 3775 of 2026 and other
connected matters .
Sd/-
(Bibhu Datta Guru)
JUDGE
$. Bhilwar