SHYAMA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner in this writ application has prayed for a direction upon the respondents to grant the benefit of resolution dated 14.08.2002 (Annexure-1) of the State Government relating to the upgradation and on the basis of which the petitioner claims her entitlement since after her retirement from service on 31.10.2000.

(3.) The contention of the petitioner is that in view of Clause-3 (III) of the aforesaid notification of the State Government, the benefit thereof has been extended to all such employees who became entitled thereto on or after 09.08.1999. The petitioner, on completion of 24 years of service, is also entitled to upgradation of scale to the extent of Rs. 7,500/-12,500/-. The petitioner claims for entitlement for grant of second ACP, as per the aforementioned resolution of the date she has completed 24 years of service.