MEERA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel representing the petitioners and learned counsel representing the respondents.

(2.) It is the case of the petitioners that the petitioners or their deceased husbands are entitled to get the notional benefit of Grade-I Pay, from the date of appointment.

(3.) Learned counsel representing the petitioners submits that the issue has already been set at rest by several judgments of this Court and ultimately it has been held that the clause which prohibited the retired and deceased employees to get the said benefits, has been struck down. He submits that the effect of striking down the said clause is that all the employees be they superannuated or deceased, are entitled to get the notional benefit of Grade-I Pay. He submits that the respondents are now extending the benefits to only those persons who are approaching this Court. He further submits that the petitioners have filed representations before the Authority concerned, but no decision has yet been taken.