- (1.) Counsel for the respondents wants to place on record a civil miscellaneous application. The application is not numbered, therefore, cannot be taken on the record. The respondents are at liberty to file the application in the office.
(2.) The petitioner is claiming relief of annual increments for the service rendered by her.
(3.) The husband of the petitioner expired during service on 2.11.1986. He was working as Chowkidar with the respondent-Board. Under the policy of the Board, the petitioner was appointed as Sewadar in the pay-scale of Rs. 300-5-350-10-430 on compassionate grounds vide appointment Memo No. 68981 dated 11.5.1987. Unfortunately, one Surjit Kaur alias Amarjit Kaur filed a complaint to the respondents that she is the widow of the deceased and, therefore, the retiral benefits be released to her. The respondents issued a charge-sheet to the petitioner on 16.1.1990. On completion of inquiry, the petitioner has been exonerated by the Inquiry Officer. The inquiry report is dated 12.9.1992. The respondents have not taken any further action on the inquiry report. On the other hand, without any justification, the petitioner has not been granted the benefit of annual increments since 1.5.1989. The petitioner was reinstated subject to the final decision taken on the basis of the inquiry report. Aggrieved by the inaction of the respondents, the petitioner submitted a representation for the release of the annual increments. The petitioner also brought to the notice of the respondents that she had filed Civil Revision No. 5833 of 2002 in this Court, which has been admitted and an interim order has been granted in her favour. She has been receiving only initial pay for the last 17 years. This representation was submitted on 21.6.2004. The respondents rejected the claim of the petitioner by order dated 8.7.2004 mentioning that she had been suspended on 27.12.1989 and reinstated on 10.1.1991. It is accepted that no annual increments had been granted to her after 1.5.1989. Since no decision had been taken in the case of the petitioner, the increments have not been released, which shall be released on the final decision of the Board.;