CIDC employees are entitled to revised pay benefits for January 2006–October 2011, subject to verification.

The petitioners, who had worked in various posts under the Chhattisgarh Infrastructure Development Corporation (CIDC), challenged the State’s decision dated 2 March 2012 denying them revised pay scales for the period from 1 January 2006 to 31 October 2011.

Counsel for the parties submitted that the issue had already been decided in Santosh Kumar Mishra & Ors. v. State of Chhattisgarh & Others, WPS No. 6064 of 2026, by order dated 12 August 2026.

1. Whether the petitioners were entitled to relief concerning the denial of revised pay scales for the period from 1 January 2006 to 31 October 2011.

2. Whether the petition should be disposed of in accordance with the earlier decision in WPS No. 6064 of 2026, given the identical facts and issues.

The Court applied its decision in WPS No. 6064 of 2026, which relied on Bihar State Beverages Corpn. Ltd. and Satya Brata Chowdhury, and on the High Court’s common order dated 11 July 2024 in WPS No. 697 of 2013 and connected matters, affirmed by the Division Bench in WA No. 622 of 2024 on 30 September 2024.

Under the incorporated order, the circular dated 2 March 2012 had been quashed, entitling the petitioners to the benefit of the 6th Pay Commission and other salary revisions from 1 January 2006 to 31 October 2011; the authorities were directed to verify and calculate arrears and make payment.

The Court found that the facts and issue in this petition were identical to those considered in WPS No. 6064 of 2026 and saw no reason to take a different view.

It therefore adopted the disposition in that case, including the relief and directions incorporated from the order in WPS No. 697 of 2013 and connected matters.

Accordingly, the petitioners’ entitlement to the applicable pay revisions for 1 January 2006 to 31 October 2011 was to be addressed through verification and calculation of arrears, with payment and decision on the representation preferably within 150 days of receipt of the order.