Employees are entitled to Sixth Pay Commission benefits and salary revisions from January 2006 through October 2011.

The 51 petitioners were employees working on various posts under the Chhattisgarh Infrastructure Development Corporation (CIDC).

They challenged the State of Chhattisgarh’s decision dated 02.03.2012, by which they were denied revision of pay scales and consequential benefits for the period from 01.01.2006 to 31.10.2011.

At the hearing, the petitioners also sought consideration of the Registry’s objection concerning non-filing of service-related documents; the Court overruled that objection.

The parties informed the Court that the same issue had already been decided in Santosh Kumar Mishra & Ors. v. State of Chhattisgarh & Ors., WPS No. 6064 of 2026, relying upon earlier decisions in WPS No. 697 of 2013 and connected matters, affirmed in WA No. 622 of 2024.

Whether the petitioners, as employees of CIDC, were entitled to revision of pay scales and consequential arrears for the period from 01.01.2006 to 31.10.2011 despite the State’s decision dated 02.03.2012 denying such benefit?

Whether the present writ petition was required to be disposed of in terms of the Court’s earlier decisions concerning the quashing of the Circular dated 02.03.2012 and grant of revised pay benefits?

Whether the Registry’s objection regarding non-filing of service-related documents warranted rejection or procedural dismissal of the petition?

The Court applied the principles stated by the Supreme Court in Bihar State Beverages Corporation Ltd. and Satya Brata Chowdhury, as relied upon in the earlier decision.

It also followed the binding and directly applicable decisions in WPS No. 697 of 2013 and connected matters, decided on 11.07.2024, and WA No. 622 of 2024, decided on 30.09.2024, which had affirmed the entitlement of the concerned employees to the benefit of the Sixth Pay Commission and other salary revisions after the Circular dated 02.03.2012 was quashed.

The operative rule was that the affected employees were entitled to revised pay and consequential salary arrears from 01.01.2006 to 31.10.2011, subject to verification and calculation by the competent authorities, with payment to be made preferably within 150 days from receipt of the order.

The Court found that the facts and legal issue in the present petition were identical to those decided in WPS No. 6064 of 2026.

Since that earlier decision had applied the judgments in WPS No. 697 of 2013 and connected matters, along with the Division Bench’s affirmance in WA No. 622 of 2024, the Court held that there was no justification for taking a different view.

Accordingly, the petitioners’ claim for revised pay benefits was governed by the earlier ruling that invalidated the 02.03.2012 Circular and recognised entitlement to the Sixth Pay Commission and other salary revisions for the specified period.

The Registry’s procedural objection was separately overruled, allowing the petition to be considered on merits.

Consequently, the petitioners were entitled to the benefit of the Sixth Pay Commission and other salary revisions from 01.01.2006 to 31.10.2011.

The State authorities were directed to calculate and pay the arrears, subject to verification of the amounts claimed, preferably within 150 days from receipt of a copy of the order.