BADAN KRISHNA SINHA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THIS is the second journey of the petitioner to this Court for the same relief.

(2.) THE petitioner joined government service in 1986 and retired from service on superannuation w.e.f. 28.02.1989 while serving as Director of Horticulture and Soil Conservation, Govt. of Manipur. The main three prayers in the writ petition are as follows: -

(3.) IT is the further case of the petitioner that during pendency of contempt petition, Under Secretary (DP), Govt. of Manipur issued a letter on 5th September, 2011 to the Accountant General, Manipur stating therein that the pension of the petitioner had been wrongly fixed on the basis of pay scale of Rs. 3700 instead of Rs. 5300 per month. Though such a letter was written by Under Secretary (DP), Govt. of Manipur, final order in compliance of the order of the Court was passed on 26th September, 2012 stating therein that the petitioner shall be entitled to pension on basis of scale of pay of Rs. 3700 -5000 as revised by the Manipur Services (Revised Pay) Rules, 1990 and also subsequent modification brought into the said rules. Challenging such fixation of pension, this writ petition has been filed for the relief mentioned earlier.