KRISHANA SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) The applicant in the present original application are mainly praying for the two reliefs: "(a) Quash the impugned orders A -1 issued arbitrarily, mala -fidely and illegally by the respondents and release Entire pensionary benefits of the applicant immediately with interest @ 18% till the date of realization of the amount. (b) Direct the respondents to keep on paying the proficiency increments/salary to the applicant as heithertofore with arrears and interest thereon @ 18% PA from the date of amount falling due till the date of realization with all the consequential benefits; (c) Direct the respondents to pay pensionary benefits to the applicant on the basis of last pay drawn before illegal re -fixation by the applicant with all consequential benefits. (d) Direct the respondents to produce all the relevant documents along with their reply for perusal by this Tribunal.

(2.) The applicant is aggrieved by the impugned orders dated 16.3.2007 Annexure -A/1 issued by the respondents whereby they have arbitrarily re -fixed the salary of the applicant to her dis -advantage and resultantly are going to make the recovery from her.

(3.) The case of the applicant is that the applicant was initially appointed on 9.10.1967 as untrained JBT and thereafter she was regularized on 6.8.1978 after imparting on the job training.