T. BINA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Hemchandra, learned senior counsel appearing for the petitioner, Mr. A Vashum, learned G.A. appearing for respondent Nos. 1 and 2 and Mr. S. Suresh, learned counsel appearing for respondent No. 4.

(2.) The present writ petition had been filed with a prayer for directing the respondents to release/pay the pensionary and other entitled retiral benefits of the petitioner without causing any undue delay.

(3.) The facts of the present case in brief is that the petitioner was initially appointed as Assistant Teacher with effect from 1/1/1980 by an order dtd. 29/3/1982 issued by the Secretary (Edn.), Government of Manipur. Subsequently, while the petitioner was serving as an Assistant Graduate Teacher in the Takyel Khongbal Junior High School, the Director of Education (S), Government of Manipur, issued an order dtd. 26/6/1992 thereby upgrading the service of the petitioner to the post of Graduate Teacher with retrospective effect from 1/1/1988. The said order had been issued pursuant to the Government's approval to the upgradation/promotion of Under-Graduate Teachers in Government's School to Graduate Teachers, vide Government's Letter dtd. 9/1/1990. In the said order, it is also clearly mentioned that the pay of the petitioner in the upgraded post will be notionally with effect from 1/1/1988 and the actual payment of the upgraded post shall be made only with effect from 23/6/1992 meaning thereby that no financial benefit for the period of retrospective upgradation/promotion was given to the petitioner.