PADMINI SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr A K Maheswari, learned counsel for the petitioner and Mr D Upamanyu, learned Standing Counsel, Health Department for the respondents.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of communication dated 19.03.2019 of the Superintendent In-charge, Jorhat Medical College and Hospital, Jorhat, addressed to the Director of Health Services, Assam, conveying the views that petitioner is not entitled to the benefit of annual increment w.e.f. 01.07.2018 as she had retired from service on attaining the age of superannuation on 30.06.2018 (AN).

(3.) Issue before the Court is entitlement of the petitioner to the benefit of annual increment in pay for the purpose of retirement benefit, which became due on 01.07.2017, in view of her superannuation from service on 30.06.2018 (AN).