Chhattisgarh HC Extends ₹5,200–20,200 Pay Scale With ₹2,400 Grade Pay To Two Ayurved Pharmacists From April 2006

The petitioners, Ayurved pharmacists employed in Mahasamund district, sought the upgraded pay scale of Rs. 5,200–20,200 with Grade Pay of Rs. 2,400, claiming benefits from their dates of appointment, with arrears and interest

Both sides submitted that the issue had already been decided in *Harbansh Lal Kurrey & Ors. v. State of Chhattisgarh & Ors.*, WPS No. 3775 of 2026 and connected matters

The Court considered the present case on the basis that its facts and issue were identical to those matters

The Court applied the reasoning and directions in *Harbansh Lal Kurrey*, which relied on the Government order dated 22 July 2011, the Supreme Court’s decision in *Jagjit Singh*, and this Court’s decision in WPS No. 3453 of 2013 and connected matters

As summarised in the quoted decision, those authorities supported extending the Grade Pay of Rs. 2,400 in the pay scale of Rs. 5,200–20,200 from 1 April 2006 to the pharmacists concerned, rather than from 1 January 2016; consequential pay fixation and service benefits were also to follow

The Court found the material facts and legal issue in the present petition identical to those resolved in *Harbansh Lal Kurrey* and considered it inappropriate to take a different view

It therefore applied that decision’s determination of entitlement and its directions for consequential benefits to these petitioners

Accordingly, the petitioners are entitled to the revised pay scale of Rs. 5,200–20,200 with Grade Pay of Rs. 2,400 from 1 April 2006, with consequential benefits, including pay fixation and revision of other service benefits, to be implemented within four months of receipt or production of a copy of that order