NENGKHOTING KIPGEN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. H. S Paonam, learned senior counsel assisted by Mr. A. Arunkumar, learned counsel for the petitioner. Also heard Mr. S. Rupachandra, learned Addl. AG, Manipur assisted by Ms. Joan Kipgen, learned counsel appearing for the State respondents.

(2.) The petitioner is the sister of (L) Letkhogin Kipgen who died on 29-11-2017. The late brother of the petitioner was initially appointed as Assistant Arts Graduate Teacher on substitute basis at Gailam Junior High School, Sadar Hills, Kangpokpi in the Education Department, Government of Manipur vide order dated 12-07-1988. The petitioner's late brother thereafter, was continuously serving till 23-10-2017.

(3.) However, despite his continuous service, the respondents had paid his salary only up to the month of May, 2006. From the month of June, 2006 up to 23-10-2017, the pay and allowances of the petitioner's brother has not been paid. The petitioner on the basis of authorization letter dated 25-09- 2019 issued by the other sisters of (L) Letkhogin Kipgen has filed this writ petition praying for release of the pay and allowances of her late brother from the month of June, 2006 up to 23-10-2017.