JYOTI GENDRAJ THAMKE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner as Junior Hindi Stenographer was in the employment with the Madhya Pradesh Government for the period from 23/4/1977 to 20/11/1985. Subsequent thereto, the petitioner was granted employment with the respondent employer on 22/11/1985. Consequential to her earlier service for a period of seven years with the Madhya Pradesh Government, at the time of inception in the service with the respondent no.3 five advance increments were granted to the petitioner.

(2.) As a sequel of above, in the beginning the salary to which the petitioner was entitled was calculated considering her five advance increments which were conferred on her. Subsequent thereto, the petitioner stood superannuated on 30/6/2012.

(3.) At the time of superannuation her pay fixation was carried out and it was discovered that the five advance increments as were conferred on the petitioner in 1991 with effect from 1985 i.e. date of her appointment, were by mistake, and as such re-calculation was carried out and deduction was sought.