PREETI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Dhananjay Kumar Dubey, learned counsel for the petitioner and Mr. Rahul Kamlesh, AC to SC-IV for the State through V.C.

(2.) The instant application was preferred by the original petitioner- Narayan Ram for a direction upon the respondent authorities to make payment of 20% additional pay of basic pay of the petitioner in lieu of work taken by the respondent authorities for the post of Draftsman in terms of order passed in CWJC No.3966 of 2000 as well as Letter No.1090 dated 21.06.2001 for the period from 5.11.1987 till date of his retirement i.e. 31.07.2013.

(3.) During pendency of this writ application, the original petitioner has died and thereafter, his widow has been substituted pursuant to the order of this Court.