LAISHRAM NINGTHEMBA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Gyanjit, learned counsel appearing for the petitioners; and Mr. R.K. Umakanta, learned Government Advocate for respondent No. 4.

(2.) The prayers in the writ petition is as follows :

(3.) The brief facts of the case are that the writ petitioners who are now serving as Junior Marketing Executives had earlier filed a writ petition being W.P. (C) No. 836 of 2000 before this Hon'ble Court seeking for a direction for revising the pay scale with respect to the post of Junior Marketing Executives to the scale of Rs. 4000-6000/- p.m. as the same was the scale of pay attached to the post of Marketing Executive serving in other line Departments of the Government of Manipur which came into effect consequent to adoption of R.O.P. 1999 as adopted by the Government of Manipur in all its Departments such as the Department of Commerce and Industries, Government of Manipur.