STATE OF MANIPUR Vs. ARAMBAM SUBHAS SINGH

JUDGEMENT

(1.) Heard Mr.Nepolean, learned GA for the State appellants and also heard Mr.H.S.Paonam, learned senior counsel for the respondent No.1 and Mr.C.Kamal, learned CGSC for respondent No.2.

(2.) THE present writ appeal has been preferred against the judgment and order dated 14.8.2012 passed in WP(C) No.500 of 2011.

(3.) ACCORDING to the State appellants, the writ petitioner was initially appointed as Joint Director on in -charge basis vide order dated 30.11.1995 and even though he was recommended for regular appointment in the Grade -II/Joint Director vide order dated 27.5.2008 the said order was subsequently reviewed and superceded and he retired from service w.e.f. 31.12.2005 on attaining the age of superannuation as an in -charge Joint Director. Therefore, it is the case of the State appellants that before the petitioner retired from service, he was not serving as Grade -II/Joint Director on regular basis or on officiating basis and as such, the direction issued by the learned single Judge is not in conformity with the Pension Rules and Fundamental Rules as mentioned above.