KANTA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner was appointed in the year 1996-97 with respondent No.3 on contractual basis and thereafter, her services were regularized vide order dtd. 26/9/2012 as Assistant Field Supervisor, and, since then, she has been discharging her duties as Assistant Field Supervisor with respondent No.3.

(2.) It is the grievance of petitioner that despite having put in more than 13 years of service, she is getting the same pay since 2012, when she was sanctioned Pay Scale of Rs.5200.0020200 with Grade Pay Rs.1900.00. Petitioner is entitled to get regular service benefits and the benefit of ACP and 7th Pay Commission as well.

(3.) It is further submitted by petitioner that petitioner has not been paid her salary of the Financial Year 2016-17 for 11 months. The writ petition has filed by petitioner for a writ of mandamus.