WANGKHEM RAGHUCHANDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THIS is the second journey of the petitioner to this Court for the same relief. The petitioner was an employee of the Manipur Plantation Crops Corporation Ltd. and he was working in the capacity of Head Clerk. He retired on superannuation on 30.11.2001.

(2.) THE Managing Director of the said Corporation passed an order on 17.9.1990 which is quoted below:

(3.) MR . R.K. Nokulsana, learned Sr. Counsel appearing for the petitioner drew attention of the Court to Annexure -A/2 and submitted that the Corporation was wound up by order dated 19.8.2003 and therefore there was no Managing Director as on 8.2.2007 when the impugned order in Annexure -A/7 was passed. It was further contended that for the above reason, the order passed in Annexure -A/7 is without any authority. It was also further contended by Mr. R.K. Nokulsana, learned Sr. Counsel appearing for the petitioner that Annexure -A/3 clearly lays down that apart from adoption of Manipur Service (Revision of Pay) Rules 1989 vide resolution No. 6 of the Corporation passed in its 24th Meeting of the Board of Director, further decision was taken to adopt all subsequent revision of pay made by the Government of Manipur and therefore the revision of pay of 1999 stands automatically adopted. Therefore, the petitioner is entitled to the above revision of pay prescribed under the 1999 rules.