PRATIMA JAYASWAL Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has approached this Court with a prayer for payment of arrears of increment from 2007 and fixation of pension accordingly on the revised pay scale.

(3.) The husband of the petitioner was initially appointed as Sub-Inspector of Police on 17.01.1973 and his date of birth was 14.07.1950 thereafter he was promoted to the post of Inspector of Police and at the time of his retirement i.e. on 31.07.2010 he was further promoted to the post of Deputy Superintendent of Police. The husband of the petitioner superannuated from the post of Deputy Superintendent of Police from the District of Bokaro. The husband of the petitioner expired on 24.1.2015 as stated by the learned Counsel for the petitioner. After retirement of the husband of the petitioner all the retiral benefits were paid but he received only increment till 01.02007 but subsequently it was stopped on the ground that he did not pass departmental examination and hence this writ petition has been preferred.