PUKHRAMBAM JUGESWAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Kh. Binoykumar, learned counsel appearing for the petitioners, Mr. R.S. Reisang, learned Sr. G.A. appearing for the respondents - 1 and 2 as well as Mr. C. Komol, learned CGSC appearing for the respondent No.3 respectively.

(2.) THESE writ petitions, seeking similar reliefs basing on the similar facts and law, are taken up for disposal by common judgment and order. Only the facts common to all the writ petitions are tersely mentioned. By these writ petitions, the petitioners are seeking for a direction to the respondents to grant the family pension and other retrial benefits to the petitioners within a specific period. The parties are not disputing that the petitioners are now getting provisional pension.

(3.) THE name of the writ petitioner of W.P(C) No. 5 of 2007, Shri Pukhrambam Jugeswar Singh appears at Sl.No.54; name of the husband of the writ petitioner of W.P(C) No. 146 of 2007 (late) Shri Oinam Bijoychandra Singh appears at Sl. No. 64; name of the writ petitioner of W.P(C) No. 1203 of 2006 Shri Moirangthem Kunjakishore Singh appears at 56 and name of the writ petitioner of W.P(C) No.1212 of 2006, Shri Manoharmayum Rajendra Sharma appears at Sl. No.52 of the list of Head Masters whose service had been regularized as Head Masters of Lower Primary /Primary Schools vide the said order of the Director of Education(S), Govt. of Manipur dated 5.8.1998.