A. GOJENDRA SHARMA AND ORS. Vs. THE PRINCIPAL SECRETARY/COMMISSIONER/SECRETARY (EDN./S), GOVT. OF MANIPUR AND ORS.

JUDGEMENT

(1.) Heard Shri M. Hemchandra, learned counsel appearing for the petitioners in W.P. (C) No. 61 of 2015 and W.P. (C) No. 325 of 2015, Shri H.S. Paonam, learned Senior Counsel assisted by Shri S. Gunabanta, learned counsel appearing for the petitioners in W.P. (C) No. 209 of 2015; Shri S. Rupachandra, learned ASG appearing for the respondent No. 4 in W.P. (C) No. 61 of 2015 and W.P. (C) No. 209 of 2015, Shri S. Suresh, learned counsel appearing for the respondent No. 4 in W.P. (C) No. 325 of 2015 and Shri K. Jagat, learned Government Advocate appearing for the State Respondents.

(2.) The subject matter in issue relates to the validity and correctness of certain portion in the last para of the impugned Government orders dated 28-11-2014 issued by the Principal Secretary (Finance), Government of Manipur directing to release arrear pension/family pension for the period from April, 2005 to December, 2006 (21 months) after making full recovery of excess drawal. Since the above three writ petitions arise out of identical sets of facts, the same are being disposed of by this common judgment and order.

(3.) [3.1] The petitioners in writ petitions being W.P. (C) No. 61 of 2015 and W.P. (C) No. 209 of 2015 are some of the retired Head Pandits/Head Masters of LP Schools/Primary Schools/JB Schools under the Zone I, II, III, IV, Sadar Hills, Chandel and Ukhrul enjoying pension after their retirement from service. The writ petition being W.P. (C) No. 325 of 2015 is filed by the All Manipur Retired LP/JB/Primary Head Pandit/Head Master Association and its members are also the retired Head Pandits/Head Masters of the LP Schools/Primary Schools/JB Schools of their respective schools under Zone I, II, III, IV and Sadar Hills, Government of Manipur.