POTSANGBAM (N) BHAIGYABATI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. L. Anand, learned counsel appearing on behalf of the appellants; Mr. S. Nepolean, learned Government Advocate appearing on behalf of the State respondent Nos. 1, 4 and 5; and Mr. S. Suresh, learned counsel appearing on behalf of respondent Nos. 2 and 3.

(2.) The instant writ appeal has been filed challenging the impugned judgment and order dtd. 25/7/2019 passed in W.P.(C) No. 690 of 2010 by the Ld. Single Judge with the following prayer:

(3.) The appellants/petitioners are the retired Primary Teacher who were initially appointed under the Department of Education (S), Government of Manipur vide different orders issued by the State Government. From time to time, the service conditions of the appellants/petitioners were upgraded and enjoyed senior scale of pay upon considering their length of service in the grade and were also allowed to enjoy revised pay of scale from time to time attached to their respective post, by the respondents and for no fault or misrepresentation on the part of the appellants/petitioners. As such, the appellants/petitioners were allowed to enjoy (Pre-revised) scale of pay under R.O.P Rules, 1990 vide orders bearing No. 8/2/92-ED dtd. 31/3/1992; 8/1/92-ED, dtd. 28/3/1992;8/30/80-ED(VI) dtd. 22/3/1992 and No. 46/2/87-ED (Jr) (III) dtd. 26/5/1992 respectively.