STATE OF MANIPUR Vs. IBEHAIBI DEVI

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 30.10.2015 passed by the learned Single Judge in WP(C)No. 145 of 2013 holding therein that the petitioners, who got retired in between 28.2.2006 to 31.7.2008 from the post of Associate Professors and one petitioner from the post of College Librarian are entitled to monetary benefits w.e.f. 1.4.2010.

(2.) The facts which are relevant leading to filing of the aforesaid writ application are that pursuant to revision of pay of the Universities and College Teachers by the UGC, the State Government, upon being represented by the teachers relating to adoption of the UGC scale also and taking into account the recommendation of the Ministry of Human Resources Development, Govt. of India, Department of Higher Education and also the recommendation of the University Grants Commission, came with the notification dated 18.2011 revising the scale of the college teachers working under the Department of Higher Education. One of the clauses of the said notification, clause 3 does stipulate about the date of the enforce-ability of the said notification which reads as follows:

(3.) At the same time, Rule 7 does speak about the Rule relating to the pension etc. being applicable as that of other State Government employees. The said rule reads as follows: