LOMINSONG KOM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. L. Raju, learned counsel appearing for the petitioners and Mr. S. Nepolean, learned G.A. appearing for the respondents.

(2.) Prayer in the writ petition reads as follows :

(3.) The petitioners are all retired Head Pandits and widows of some of the retired Head Pandits/Head Masters. These petitioners filed W.P.(C) No. 925 of 2006 for quashing impugned office letter dated 08.03.2006 which directed for recovery of alleged excess payment made to the retired teachers in the form of higher pensions. This writ petition is still pending and impugned orders were also stayed.