STATE OF MANIPUR Vs. MAISNAM MANI SINGH

JUDGEMENT

(1.) Heard Mr. Y. Ashang, learned counsel representing the appellants as well as Mr. Y. Nirmolchand, learned counsel representing the writ petitioners/respondents. We have also perused the entire materials on record.

(2.) This writ appeal is directed against the judgment and order dated 19.5.2009 passed by the learned Single Judge in WP(C) No.709/2005 allowing the writ petition filed by the respondents herein. By the said judgment and order, direction has been issued to provide the benefit of pay revision to the respondents/writ petitioners w.e.f. 1.1.1996 instead of 1.6.2004 as was provided under the impugned order dated 22.6.2004. By the said order, while the respondents/writ petitioners had been provided with the benefit of revised pay scale notionally w.e.f. 1.1.1996 but the cash payment was made effective w.e.f. 1.6.2004.

(3.) It was the contention of the writ petitioners that, the other employees of the Municipal Council in which the petitioners have been working as Executive Officers having been provided with the benefit of revised pay scale with cash payment w.e.f. 1.1.1996, there cannot be earthly reason as to why the petitioners, who are also the employees of the same Municipal Council should be deprived of cash payment w.e.f. 1.1.1996. It will be pertinent to mention here that the Government of Manipur has adopted the Municipal Services (Revised Pay) Rules 1999 w.e.f. 1.1.1996 in respect of all its employees. It is an admitted fact that the Municipal Council has also adopted the said ROP Rules w.e.f. 1.1.1996.