KEISHAM DILIPKUMAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) W.P.(C) No.292 of 2019 has been filed to quash the order dtd. 27/2/2019 issued by the Secretary, Manipur Public School Society, Imphal, directing the petitioner to refund the excess amount which he had drawn by challenging the corrigendum issued by the then Commissioner, Education (S), Government of Manipur/Secretary, Manipur Public School Society, Imphal dtd. 8/12/2006.

(2.) W.P.(C) No.1044 of 2019 has been filed to quash the order dtd. 23/9/2019 issued by the Secretary, Manipur Public School Society, Imphal, in respect of the respondents 4 to 8.

(3.) W.P.(C) No.471 of 2020 has been filed to direct the respondents to release the regular pay and allowances in terms of the order dtd. 4/8/2016 issued by the Secretary, Manipur Public School Society, Imphal, as well as the judgment and order dtd. 16/10/2019 passed in W.A.No.12 of 2019 with interest at the rate of 12% per month till the realization of the said amount.