NONGMEIKAPAM IBOBI SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This Writ petition is filed by the petitioner praying for setting aside the impugned letter dtd. 6/11/2017 and the order dtd. 12/6/2018 with a further prayer to direct the respondent by directing them to allow the petitioner to enjoy the benefit of arrear pay salary and allowance including leave and gratuity under ROP 2010 w.e.f 1/4/2010 to 31/8/2012 which was fixed at rupees 8,81,454/-within a stipulate period.

(2.) The deceased petitioner, a Government Employee, retired from the post of the Chief Executive Officer of the Manipur Khadi and Village Industries Board, Manipur in the month of August, 2012 on attaining the age superannuation. While he was in service, he was appointed to the post of Financial Advisor and Accounts Officer of the Board in the scale of pay of Rs.8000.0013.5000/- p.m. vide order dtd. 6/2/2008 which was issued under sub Sec. (1) of Sec. 13 of the Manipur Khadi and Village Industries Board Act, 1966.

(3.) It is the case of the petitioner that while he was serving as Financial Advisor and Chief Accounts Officer of the Manipur Khadi and Village Industries Board, the Principal Secretary (Commerce and Industries), Govt of Manipur issued an order on 9/3/2010 whereby he was appointed to the post of Chief Executive Officer in the scale of pay of Rs.10,000.0015,000/- p.m., vice one Shri Th.Birgopal Singh, who retired with immediate effect. The said order further stated that he would continue to look after all matters handled by the Financial Advisor and the Chief Accounts Officer in addition to his new work assignments.