MD KAMALUDDIN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri L. Shashibhushan, the learned counsel appearing for the petitioner and Shri K. Jagat, the learned Government Advocate appearing for the respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of Mandamus directing the respondents to issue termination/retirement order of the petitioner; to release his monthly salary w.e.f. the month of December, 2008 till February, 2009 after deducting the amount already paid which is Rs. 2,58,259/- (rupees two lakh fifty eight thousand two hundred and fifty nine) only and also to pay the retirement benefits.

(3.) According to the petitioner, on the recommendation of a DPC,he was initially appointed as a Hindi Teacher for U.J.B vide order dated 11-08-1976 issued by the Chief Executive Officer, District Council, Manipur West Autonomous District, Manipur and was accordingly posted at Makui U.J.B. School. While the petitioner was working as a Hindi Teacher at Makui U.J.B. School, he was transferred and postedat HaoreibiMakhaLeikai Government High Madrassa vide order dated 11-05-1982 issued by the respondent No. 2, the Director of Education (S), Government of Manipur and in pursuance of the said transfer order, the petitioner was released on 18-05-1982 so as to enable him to join his new place of posting and on being released, he did join his new place of posting as the Assistant Teacher which is an undergraduate post at HaoreibiMakhaLeikai Government High Madrassa.