29 Bastar Ashram And Hostel Workers Win Regular-Pay Arrears From Regularisation Date, Subject To Joining-Date Verification: Chhattisgarh HC

The petitioners, employees working in various posts in government ashrams and hostels in Bastar district, sought relief concerning payment of the regular pay scale from the date of their regularization.

The parties jointly submitted that the issue had already been decided by a Coordinate Bench in WPS No. 1629 of 2025 and connected matters on 5 May 2026.

The Court found the facts and issue in the present petition identical to that case.

The Court applied the Coordinate Bench’s ruling in WPS No. 1629 of 2025 and connected matters (5 May 2026).

That ruling held that where employees were regularized from a specified date and the order recorded their joining on the regular posts, they were entitled to the regular pay scale from the date of joining pursuant to regularization; the difference between the wages paid and the regular pay scale was payable accordingly.

No statute was identified as a basis for the decision.

The parties agreed that the present case raised the same issue as the Coordinate Bench decision.

Having reviewed the record, the Court concluded that the facts and issue were identical and saw no reason to take a different view.

It therefore applied the prior ruling on entitlement to the regular pay scale and consequential arrears, while making the relief conditional on verification of each petitioner’s date of joining after regularization.