KRISHNA DEVI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner was working as a PTI Instructor in respondent No. 3 school under the Education Department of State of Haryana since 15.2.1979. She was granted the benefit of first and second ACP Scheme on completion of 10 and 20 years of service and also granted the new pay scales with effect from 1.1.2006. The petitioner was to superannuate on 31.5.2012. However, she worked up to 31.3.2013 when the academic session was to end. It also comes out that during her service, the petitioner was booked in an FIR for assaulting the principal of the school. FIR No. 112, dated 27.4.2000, was registered against her under Sections 332, 342, 353 and 506 IPC at Police Station Hansi, District Hisar. Vide judgment of conviction and order of sentence dated 8/10.11.2008 (Annexure-P-1), passed by the learned Sub Divisional Judicial Magistrate, Hansi, the petitioner was convicted under Sections 332, 342, 353 and 506 IPC and sentenced to undergo various imprisonments, ranging from rigorous imprisonment from 1 year to 3 years along with fine. However, in an appeal, the learned Additional Sessions Judge, Hisar, vide judgment dated 15.2.2012 (Annexure-P-2), while upholding the conviction, reduced the sentences, ranging from 6 months to 1 years, while maintaining the fine. Against the said judgment of the learned Additional Sessions Judge, Hisar, a revision is pending before this Court bearing No. CRR-539-2012, which is lying admitted.

(2.) Initially, the petitioner had claimed several retiral benefits. However, it was noticed in the order passed by this Court on 13.12.2016 that the pension has been released and now the claim is only for (i) grant of third ACP; (ii) grant of medical reimbursement; (iii) grant of DCRG and (iv) grant of salary for the extended period of service.

(3.) So far as the salary is concerned, since the petitioner had worked up to 31.3.2013, respondents are directed to release the salary along with interest on the delayed payment at the rate of 9% per annum till the date of payment.