SHARADA SRIKANTAIAH Vs. GUJARAT ELECTRICITYBOARD

JUDGEMENT

(1.) The widow of late Shri Srikantaiah B.V., filed this petition under Article 226 of the Constitution of India and praying for direction to the respondents to pay her the arrears of salary due to her late husband on the basis of confirmation of the selection grade by applying nine-years rule.

(2.) Second prayer has been made to pay her the arrears of salary as if her late husband completed the period of 9 years on the post of Superintendent Engineer between the years 1965 and 1974.

(3.) The facts of the case, which are not in dispute are as under.