STATE OF MANIPUR Vs. A. S. RINGAM

JUDGEMENT

(1.) Heard Mr. M. Rarry, learned Special State Counsel appearing on behalf of the appellants; Mr. Kh. Tarunkumar, learned senior counsel appearing on behalf of respondent No. 1; and Mr. S. Samarjeet, learned Sr. PCCG appearing on behalf of respondent No. 2.

(2.) The present writ appeal has been filed by the State of Manipur under IV-A 3 (2) of the Manipur High Court Rule against the impugned Judgment and Order dt. 19/12/2019 passed in W.P.(C) No. 282 of 2014 by the Hon'ble Single Judge praying for:

(3.) The above referred to W.P.(C) No. 282 of 2014 was filed by the respondent No. 1/petitioner seeking direction on the proforma respondent No. 2/third respondent to pay pension at Rs.5,390.00 which is 50% of his last pay/emoluments in pursuance with Rule 49(2) of the Manipur Civil Service Pension Rule, 1977 with a further direction on the proforma respondent No. 2/third respondent to pay the respondent no.1/petitioner of his retirement gratuity at Rs.2,76,770.00 in pursuance with Rule 50(1)(a) of the Manipur Civil Service Pension Rule, 1977 by refunding the deducted amount of Rs.22,589.00 to the respondent No.1/petitioner.