POTSANGBAM VICTORIA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner to issue a writ of certiorarified mandamus to quash the impugned letter dtd. 28/5/2020 and the provisional pension payment order dtd. 1/7/2020 and to direct the respondents to release the service pension and other retirement benefits of the petitioner by calculating her pension at the scale of pay which she enjoyed at the time of her retirement.

(2.) Briefly stated case of the petitioner is as follows:-

(3.) Thereafter, the petitioner was promoted to the post of Sec. Officer in the sale of Rs.9300-34000 plus GP Rs.4800.00 with effect from 22/5/2014 on ad hoc basis and thereafter her ad hoc promotion was regularised on 4/10/2014 with effect from 22/5/2014. On 8/11/2016, her probation period was extended for another period of one year with effect from 23/5/2016 and on 2/12/2017, the service of the petitioner to the post of Sec. Officer was confirmed with effect from 23/5/2017.