SMT. G.L. JAYALAKSHMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Being aggrieved by the order dated 26.5.20 1 2, and aggrieved by the wrong fixation of pay, and the wrong grant of pensionary benefits, and the deduction of gratuity and the Commutation Value of Pension, the petitioner, who happens to be a widow of late Mr. B. K. Narasimha Murthy, has approached this Court.

(2.) Briefly the facts of the case are that the petitioner, Smt. G. L. Jayalakshmi, is the wife of Mr. B.K. Narasimha Murthy. Mr. B. K. Narasimha Murthy was appointed on 19.1.1974, as a Gardner, in the Municipal Council, Tumkur City Municipal Council, Tumkur, in the pay scale of Rs. 65 - Rs. 95/-. At the relevant time, a large number of posts in the Municipal Council were carrying the pay scale of Rs. 65 - Rs. 95/-. Therefore, the City Municipal Council, Tumkur, transferred the employees carrying the pay scale of Rs. 65 - Rs. 95/-, from one post to another. Consequently, by the order dated 16.10.1976, the petitioner's husband was transferred from the post of Gardner to the Toll Establishment. In a memo issued by the City Municipal Council, Tumkur, dated 4.9.1980, the petitioner's husband was posted as Toll Gate Keeper. He was not only posted as a Toll Gate Keeper, but was also paid the salary as a Toll Gate Keeper in the pay scale of Rs. 80 - Rs. 145/-.

(3.) On 31.5.1977, the Government of Karnataka, passed a Government Order, thereby revising the pay scales of those who are working in the Local Bodies. The pay scale of a Toll Gate Keeper was revised from Rs. 80-145/-, to Rs. 280 - Rs. 500/-. In consonance with the said Government Order, the petitioner's husband was placed in the pay scale of Rs. 280 - Rs. 500/-, and was granted the arrears of salary from 1970 onwards.