JIRIYA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) PETITIONER 's husband who was working in Work Charge Establishment earlier, was taken in regular establishment with effect from 01.11.1984, as per an office order dated 03.02.2011 bearing Memo No. 266 issued by the Chief Engineer, Water Resources Department, Government of Jharkhand (Annexure -3) along with several other persons with different due dates. Petitioner's husband however had passed away on 02.09.2004 in harness. Now, the present petitioner is raising a claim of due promotion in super time scale with effect from 1984; further time bound promotion in the scale of Rs. 1400 -2600 after completion of 25 years of service and benefit of ACP.

(3.) LEARNED counsel for the petitioner has vainly tried to make out a case that the husband of the petitioner was wrongly granted Senior Selection Grade with effect from 01.04.1981 when initially, Junior Selection Grade ought to have been granted in the scale of Rs. 580 -860 and after three years thereof, with effect from 01.04.1984, he should have been granted Senior Selection Grade. Therefore, correction in fixation of employee's pay scale should be ordered with effect from 01.04.1981 apart from the other claim relating to ACP. Any such order relating to grant of Senior Selection Grade however is not on record. Petitioner's husband died in September 2004 itself and the widow who appears to be just literate / semiliterate, is now raking up her claim unsubstantiated by any cogent document and that too relating to the period dating back to 1981. Such a relief therefore does not seem to be worthy to be accepted.