ANGOM MIHIR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Ajoy Pebam, learned counsel appearing for the petitioner and Mr. Shyam Sharma, learned Government Advocate appearing for the respondents No. 1 to 4 and 7. Heard also, Mr. S. Suresh, learned counsel appearing for the respondent No. 6. The issue involved in the present writ petition is with regard to the claim of the petitioner for payment of correct and entitled pension, gratuity and commutation and also for payment of the arrear pension and other benefits due payable to the petitioner.

(2.) The facts of the present case, in a nutshell, is that the petitioner was initially appointed as a Sub-Inspector in the Directorate of Economics and Statistics, Government of Manipur on regular basis on 25/11/1978. Thereafter, the petitioner was promoted to the post of Inspector on regular basis on 1/7/1996 in the pay scale of Rs.1400.0040-1800-EB-50-2300/-. It is the case of the petitioner that while he was serving as an Inspector in the Department of Economics and Statistics, the State Government revised the pay scale of the Inspector from Rs.1400.002300/- to 5000-8000/- w.e.f. 1/1/1996 by issuing the Manipur Services (Revised Pay) (1st Amendment) Rules, 1999 hereinafter referred to as the 'ROP (1st Amendment) 1999'

(3.) While the petitioner was serving as an Inspector, the State Government gave him the higher pay scale of Rs.7,250.00 we.f. 1/7/2005 on his completion of 24th years of regular service in terms of policy of the State Government under the Assured Career Progression Scheme for the employees of the Government of Manipur. On 11/10/2006, the petitioner was given regular promotion to the higher post of Assistant Director in the Directorate of Economics and Statistics, Government of Manipur in the pay scale of Rs.5500.00175-9000/-. Subsequently, the pay scale of the Inspector in the Directorate of Economics and Statistics, Government of Manipur was revised from the pay scale of Rs.5000.008000/- to Rs.4500.007000/- w.e.f. 1/1/2007 under the Manipur Services (Revised Pay) (2nd Amendment) Rules, 2006 hereinafter referred to as 'ROP (2nd Amendment) 2006'.