OINAM CHAOBA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The writ petition has been filed to quash paragraph No.1 of the impugned order dtd. 7/11/2017 and to direct the respondents to pay revised salary to the petitioners by calculating with effect from 1/1/2010 for cash payment as prescribed by the Manipur Services (Revised Pay) Rules, 2010.

(2.) Heard Mr. Y. Nirmolchand, learned senior counsel for the petitioners and Th. Sukumar, learned Government Advocate for the respondents.

(3.) Mr. Y. Nirmolchand, the learned senior counsel for the petitioners submitted that the petitioners are now serving in different Municipal Councils and their service conditions and salary are also governed by the Rules adopted by the State Government for the employees from time to time, which includes pay revision Rules issued from time to time. By placing reliance upon Sec. 46 of the Manipur Municipality Act, 1994, the learned counsel submitted that the disciplinary action, condition of the service and qualifications in respect of the employees of a Nagar Panchayat or a Council shall be the same as applicable to the employees of the State Government.