YENGKHOM SHAMU SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri M. Hemchandra, learned Senior Advocate appearing for the petitioners and Shri Y. Ashang, learned Government Advocate appearing for the respondents.

(2.) By the instant writ petition, the petitioners have prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to comply with the judgment and order dated 29/09/1997 passed by the Hon'ble Gauhati High Court, Imphal Bench in CR No.523 of 1995 in its totality thereby extending the benefit of past service for the purpose of retiral and pensionary benefits which have been repeatedly upheld by this Court and others including the Hon'ble Supreme Court.

(3.) Facts and circumstances as narrated in the writ petition, are that the petitioners were initially appointed as Muster Roll/Casual Forest Guards in the Department of Forest, Government of Manipur vide various orders issued by the respondents during the period from 1987 to 1992 and since then, they had been working uninterruptedly for more than 20 to 25 years till the date of their regularisation.