Vineet Kothari, J. - (1.) THE petitioner, widow of late Sh. Kanhaiya Lal Gupta (deceased Government servant), has filed this writ petition on 12.03.2003 with the following prayers: - "It is, therefore, humbly prayed that this writ petition may kindly be allowed and by issuing an appropriate writ, order or direction: 1. The respondents may kindly be directed to make payment of amount accruing to the petitioner's husband on account of his fixation, grant of yearly increments, in accordance with directions of this Hon'ble Court vide Annex. P/1 along with interest on the arrears at the rate of 12% per annum;
(2.) THE respondents may also kindly be directed to assign proper seniority to husband of the petitioner as also allow him all consequential promotions, from the date his juniors were promoted with all consequential benefits and reliefs, in accordance with directions given by this Hon'ble Court vide judgment Annx. P/1 and to make payment of arrears accruing therefrom, along with interest at the rate of 24% per annum; That the impugned orders Annxs. P/7, P/9 and P/11 may kindly be quashed and set aside, with all consequential benefits and reliefs, as if same were never so passed against husband of the petitioner.
(3.) THE costs of this writ petition may kindly be awarded in favour of the petitioner.;