STATE OF MANIPUR Vs. OKRAM PRAMODINI DEVI

JUDGEMENT

(1.) These three Writ Appeals have been filed by the State against the common judgment dated 07.4.2015 of the learned single Judge in three writ petitions.

(2.) The undisputed facts are that the respondent, Shri K. Manojkumar Singh while working as a Librarian in LMS Law College was made to retire on superannuation on attaining the age of 62 years w.e.f. 31.3.2014. The other respondent, Smt. O. Pramodini Devi, while working as a Librarian in Imphal College was also made to retire on superannuation on attaining the age of 62 years w.e.f. 31.12.2013. Both of them were made to retire by order of the Deputy Secretary, Higher Education, Govt. of Manipur dated 28.1.14. While the matter stood thus and the respondents were waiting to get their retirement benefits, another order was passed by the Dy. Secretary, Higher Education on 25.4.2014 modifying his earlier order dated 28.1.2014 and directing retirement of both the respondents on attaining the age of 60 years i.e. with effect from 31.3.2012 and 31.12.2011 respectively. The said order of the Dy. Secretary, Higher Education dated 25.4.2014 is quoted below:

(3.) Challenging the above order, both the respondents made separate representations and when the representations were not considered, they challenged the said order by filing two writ petitions before this Court. Shri K. Manojkumar Singh filed WP(C) No. 392 of 2014 whereas Smt. O. Pramodini Devi filed WP(C) No. 393 of 2014 challenging the order of the Deputy Secretary, Higher Education dated 25.4.2014 in Annexcure- A/5 to the writ appeal.