Y. THAIBA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri S. Thoi Thoi Meitei, learned Advocate appearing for the petitioner and Shri Th. Vashum, learned GA appearing for the respondents while Shri Moses Pao, learned Advocate appears for the Accountant General, Manipur.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to grant him his pension and retirement benefits with @ 10% interest from the date of his retirement and also to direct the respondents to fix the responsibility for not granting them to him. In addition thereto, a prayer has been made to direct the respondents to extend the benefit of the judgment and order dtd. 7/10/2016 passed by this Court in WP(C) No.563 of 2016.

(3.) According to the petitioner, he was initially appointed as the Assistant Teacher on regular basis vide order dtd. 27/1/1972 of the DEO, Directorate of Education(S), Manipur and he continued to work in that capacity till 28/2/1973 when he was sent on deputation to District Council (N), Tadubi, vide order dtd. 27/8/1973.