STATE OF MANIPUR REPRESENTED BY COMMISSIONER/SECRETARY(INDUSTRIES) GOVT. OF MANIPUR Vs. R.K. BONBIHARI SINGH

JUDGEMENT

(1.) THIS is an appeal filed by respondent (State) W.P.(c) No.884 of 2005 under Rule 2 of Chapter V -A of the Gauhati High Court Rules against the Judgment and Order passed by learned Single Judge on 06.02.2008 in aforesaid writ petition.

(2.) BY impugned order, the learned Single Judge (writ court) allowed the writ petition and directed the appellant herein to refix/revise the pension payable to the writ petitioner in terms of Pension Rules by amending his PPO.

(3.) FACTS of the case lie in a narrow compass: - The writ petitioner (respondent herein) was a state employee and at all relevant time was working on the substantive post of Accounts Officer. By administrative order dt 2.2.1995, (annexure -A -2 to the writ petition ) , he was asked to look after the current charge of Chief Accounts Officer in addition to his regular duties of Accounts Officer. The order in clear terms said that the writ petitioner would look after the charge of Chief Accounts Officer in addition to his negligent duties and without payment of any extra remuneration until further orders as working arrangements.