HIGH COURT EMPLOYEES ASSOCIATION Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri H.S. Paonam, learned Senior Advocate appearing for the petitioner; Shri N. Kumarjit, learned Advocate General, Manipur for the State respondents and Shri A. Bimol, learned Senior Advocate appearing for the High Court of Manipur.

(2.) The petitioner has filed the above writ petition praying for issuing a writ of certiorari to quash and set aside the letter dtd. 14/7/2017 as not sustainable in the eyes of law and also to issue a writ of mandamus to direct the State respondents to extend the benefits of Principal Seat Pay to the employees of the High Court of Manipur along with its arrears within a stipulated period of time.

(3.) Facts and circumstances as narrated in the writ petition, are that the petitioner is an association called "the High Court Employees Association, Manipur" (hereinafter referred to as "the petitioners' association") which is formed by the employees of the High Court of Manipur (hereinafter referred to as "this Court") and the present writ petition is being filed by the petitioners" association through its General Secretary who is duly authorized by it.