AMRIT KAUR Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties at length.

(2.) The challenge in the present petition is to the order dated 8.4.2008 (Annexure P-10), whereby the claim of the petitioner for grant of revised pensionary benefits in the light of instructions dated 6.4.2000/5.5.2000 (Annexure P-1) as also further revised instructions dated 29.12.2000 (Annexure P-2) has been rejected.

(3.) Brief facts that would require notice are that the petitioner joined service with the Education Department, State of Punjab on the post of J.B.T Teacher on 15.6.1964. The petitioner proceeded on leave without pay w.e.f. 10.9.1995 to 29.5.2000. She joined back on duty on 30.5.2000.