N. IBETOMBI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THE decision rendered in W.P.(C) NO.751 of 2004 shall also cover disposal of other two connected writ petitions, i.e. W.P.(C) No.752 of 2004 and W.P.(C) No.753 of 2004, because all these three writ petitions involve common points and arise out of same controversy.

(2.) THE petitioner in W.P.(C) No.751 of 2004 was at all relevant time working as work charged Cane Woman(confirmed) in the P.W.D., Division No.II, Govt.of Manipur. Similarly, petitioners in other two writ petitions were working as work charged "Blacksmith and Carpenter". All the three writ petitioners are since retired having attained the age of superannuation on different dates in the year 2004.

(3.) SINCE the amount in question was denied to them, and hence they claimed that amount from the Department before coming to this Court and but no head was paid to their claim and hence they filed these writ petitions.