RATNA THAPA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. RS Reisang, learned counsel appearing for the petitioners.

(2.) The case of the petitioners is that the petitioner No. 1 is a Govt. servant, working as L.D.C. in 7th Bn. MR, Khabeisoi, occupant of SO's Qtr. No. 1/A, staying with 6 (six) members of which are college students. The petitioner No. 2 is a Govt. servant, working as MSS, Section Officer, Secretariat Manipur, occupant of SO's Qtr. No. 4/A, staying with 7 (seven) members of which 2 are school going children. The petitioner No. 3 is a Govt. servant, working as Attendant, Vety, IAH, occupant of SO's Qtr. No. 4/B, staying with 8 (eight) members where one of them is a 3 year old child. The petitioner No. 4 is a rifleman 2nd MR, occupant of SO's Qtr. No. 1/B, staying with 3 (three) members of which one of them is a class IX student. The petitioner No. 5 is also a Rifleman, 2nd Bn. MR occupant of SO's Qtr. No. 2/B, staying with 5 (five) members of which 2 are college students. The petitioner No. 6 is a Follower No. 24121, 2nd MR, occupant of SO's Qtr. No. 3/B, staying with 9 (nine) members where one of them is a ten months old child. The petitioner No. 7 is a Govt. servant, working as U.D.C., PHED, occupant of SO's Qtr. No. 2/A, staying with 5 (five) members of which 2 are college students. The petitioners have been staying in the Government Quarters at least for the past 10/15 years with proper allotment of Govt. Quarters under the Manipur Allotment of Government Residences (General pool in Imphal) Rules, 1989 on payment of monthly rent and without HRA for occupying the Govt. Quarters.

(3.) The grievance of the petitioners is that 7 (seven) impugned orders dated 13.07.2020 (Annexure-A/2 (colly). have been passed in respect of 7 (seven) petitioners. One of the impugned orders is extracted hereunder for easy reference :-