RADHA RANI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition under Art. 226 of the Constitution of India has been filed praying for issuance of a writ in the nature of certiorari quashing order dated 14.11.2008 (Annexure P-4).

(2.) Rajinder Kumar was employed with respondents No. 1 and 2. As per the pleaded case on behalf of the petitioner, Rajinder Kumar died in an accident on 30.8.2005, while in service. The petitioner is widow of Rajinder Kumar.

(3.) Rajinder Kumar was granted selection grade of Junior Assistant in the pay scale of Rs. 4400-7000 from the year 2001 by virtue of order dated 5/1/2007 (Annexure P-2). Since arrears of the same had not been released, the petitioner approached this Court by way of filing CWP 12266 of 2008, Radha Rani Vs. State of Punjab and others . The petition has been disposed of vide order dated 18.7.2008 (Annexure P-3) with a direction to the respondents to take a decision on the legal notice.