BINDHYACHAL DEVI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) At the very outset learned counsel for the petitioner fairly concedes that there is no grievance in respect of compassionate appointment as petitioner's daughter has already been appointed on compassionate ground and as such, he confines his arguments towards revised pension including benefits of AGP.

(2.) Heard the parties.

(3.) The petitioner has filed the instant writ petition seeking direction upon the respondents to pay pension of the petitioner on the basis of enhanced pay scale after promotion of the deceased husband as he was promoted twice on the basis of AGP but pension is being paid after deduction of the enhanced pay of her late husband.