PREMVATI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to pay the entire due amount of salary of her husband Late Chiranji Lal for the period during which he remained under suspension and was not paid salary with interest, determine the pension of Late Chiranji Lal by considering the entire service period including the period of suspension and pay revised pension to the petitioner.