KHOIROM BINASHAKHI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. L. Raju, learned counsel appearing for the petitioners, Mr. Vashum, learned Government Advocate appearing for the respondents No. 1, 2 & 3 and Mr. Suresh, learned ASG appearing for the respondent No. 4.

(2.) . The case of the petitioners is that they were all Trained Graduate Teachers in the Education (S) Department, Government of Manipur, enjoying senior scale of pay of Rs. 9300-34800 plus AGP of Rs. 4500/- as per the revision of scale of pay, vide order dated 03.06.2011 (at Annexure A/25 of the writ petition) before they retired from their service on attaining the age of superannuation w.e.f following dates:-

(3.) . Even though the petitioners were enjoying the aforesaid revised senior scale of pay of Rs. 9300-34800 plus AGP of Rs. 4500/- of Trained Graduate Teachers till the date of their retirement, the Office of the Accountant General, Manipur, (respondent No. 4) wrongly calculated the pensionary benefits of the petitioners on the basis of unrelated pay scale of Rs. 9300-34800 plus AGP Rs. 4300/- and such miscalculation of their pensionary benefits have caused serious reduction in their monthly pensions and retiral benefits.