BRAHMACHARIMAYUM MANORANJAN SHARMA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Ms. Geetarani Waikhom, learned counsel appearing for the petitioners as well as Mr. Shyam Sharma, learned G.A. for the respondents.

(2.) The petitioners are Mandols and Zilladars serving in the Revenue Department, Government of Manipur. They were initially appointed on ad-hoc basis and were subsequently regularized by Order dated 31.12.2013 issued by the Under Secretary (Revenue), Government of Manipur. The petitioners have not been paid their pay and allowances for the period from 01.09.2010 to 30.12.2013 for rendering their ad-hoc services as Mandols and Zilladars in the Revenue Department, Government of Manipur. Being aggrieved, they had approached this Court by filing writ petition being W.P(C) No. 769 of 2014 which was disposed of by Order dated 30.01.2015 and the relevant paragraph reads as under:

(3.) The present writ petition has been filed by the petitioners as the respondents have failed to comply with the directions passed by this Court on 30.01.2015 in W.P(C) No. 769 of 2014.