JULEKHA PARVEEN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The instant writ application has been preferred by the original-petitioner praying therein for the following reliefs: For direction upon the respondents to take into consideration the length of service rendered by the petitioner on ad hoc basis from 14/11/1983 as his length of service and accordingly for the purpose of computation of pension and other post retirement benefits and also consequential benefits; Further, prayer is to quash the memo no. 480 dtd. 9/6/2017 issued by the office of Deputy Commissioner, Palamau to the extent that service of the petitioner has been regularized from 6/5/2011 and not from the initial date on appointment or from the date from which given regular pay scale. Further be pleased to grant the benefit of ACP and MACP to the petitioner as admissible to him. Further prayer is to direct the respondents to grant the benefit of sixth pay revision to the petitioner with effect from 1/1/16 and other consequential benefits.

(3.) During pendency of this application, the original petitioner namely, Md. Mukhtar Ahmad died and the present petitioner has been substituted at his place pursuant to the order passed in I.A. No. 8202 of 2019 vide order passed on 28/1/2020.