THE ALL MANIPUR PUBLIC HEALTH ENGINEEERING DEPARTMENT WORKERS AND EMPLOYEES ORGANISATION Vs. THE STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Ch. Robinchandra, the learned counsel appearing for the petitioner; Shri K. Jagat, the learned Government Advocate appearing for the respondent Nos.1 to 4 and Shri S. Rupachandra, the learned ASG appearing for the respondent No. 5.

(2.) By the instant writ petition, the petitioner organisation has prayed for issuing a direction to the respondents to grant pension to the retired work -charged employees and family pension to the members of the deceased work -charged employees under the provisions of the Terminal Benefits for Work -Charged Staffs of PWD/IFCD/PHED/MI and Electricity (Manipur) Rules, 1978 (hereinafter referred to as the"The Terminal Benefits Rules, 1978".

(3.) The facts as averred by the petitioner organisation in the writ petition, are that the petitioner organisation is an organisation registered vide Registration No.734 of 2011 issued by the Registrar, Trade Unions, Manipur and formed by the Grade -III and IV work - charged employees of the PHE Department to espouse the cause of its members. The instant writ petition is filed by the petitioner organisation on behalf of its 40 work -charged employees who had retired and some of them had died.