MOIRANGTHEM BINOY SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Hemchandra, learned senior counsel assisted by Mr. Rohitkumar, learned counsel for the petitioner. Also heard Ms. Sundari, learned GA appearing on behalf of all the respondents.

(2.) The petitioner was initially appointed as an Assistant Teacher by order dated 23-11-1994 in the Selungkhong L.P School with effect from the date of his joining under Die-in-harness Scheme. Thereafter, the petitioner was transferred and posted at Kumbi High School by an order dated 2nd August, 1995. Since the initial appointment of the petitioner, he has been serving and discharging his duties as an Assistant Teacher/Primary Teacher under the Education (S) Department, Government of Manipur for the last about 18 years.

(3.) In the meantime, the Director, Education (S), Government of Manipur issued an order dated 19-07-2012 allowing the Teachers/Lecturers of Primary/Junior/ High/Higher Secondary Schools to enjoy Trained/Senior/Trained Senior Scale of pay attached to their respective posts. The names of the Teachers/Lecturers were shown in Annexure-A appended to the order dated 19th July, 2012. In the Annexure-A, the name of the petitioner appears at Sl. No. 26 wherein, he is shown to be posted at Kumbi High School and the date of effect for senior scale is shown as 24-11-2006.