NGATHEM SUDHIR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) W.P. (C) No.541 of 2021 has been filed by the seeking a writ of mandamus directing the respondents to take immediate necessary steps for payment of petitioner's pension and other retiral benefits within a time frame and also to direct the second respondent to immediately issue the retirement order of the petitioner.

(2.) W.P.(C) No.1 of 2022 has been filed to direct the respondents to give the petitioner interest at the rate of 18% per annum on the amount of petitioner's retiral/terminal benefits, including retirement gratuity for the period from the due date till the date of actual payment and to quash the second sentence appeared at paragraph 6 of the order dtd. 22/12/2021.

(3.) Since the issue involved in both the petitions is one and the same, they were heard together and disposed of by this common order.