LAWS(MANIP)-2022-5-13

HUIREM DEBEN SINGH Vs. STATE OF MANIPUR

Decided On May 05, 2022
Huirem Deben Singh Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) This writ petition has been filed by the petitioners to seek a direction on the respondents to fix the pay scale as granted to the Veterinary Field Assistants i.e. Rs.9300.0034,800 with grade pay of Rs.4200.00 with retrospective effect.

(2.) Heard Mr. Anjan Sahu, learned counsel for the petitioners and Mr. Th. Sukumar, the learned Government Advocate appearing for the respondents.

(3.) The case of the petitioners is that they were initially appointed as Veterinary Assistants in the year 1982, 1983 and 1985 respectively along with other incumbents in the Department of Veterinary and Animal Husbandry, Government of Manipur and after joining, the petitioners have performed their duties with utmost sincerity and dedication with complete satisfaction to all concerned without any adverse remarks. The petitioners along with others were subsequently appointed on promotion vide order dtd. 6/7/2011 as Veterinary Field Assistants on regular basis in the scale of Rs.5200.0020200 with grade pay of Rs.2400.00 per month plus other allowances.