STATE OF MANIPUR Vs. LOITONGBAM ONGBI IBEMHAL DEVI

JUDGEMENT

(1.) By this judgment and order of ours we propose to dispose of the following six appeals: <FRM>JUDGEMENT_413_GAULT3_2001Html1.htm</FRM>

(2.) First four appeals arise out of a common judgment of the learned Single Judge dated 25.8.1998. First three writ petitions, namely, Civil Rule No. 62/1997,1015/1997 and 246/ 1996 against which first three writ appeals have been filed were allowed whereas Civil Rule No. 3 74/1995 out of which Writ Appeal No. 135/1998 has arisen was dismissed by the learned Single Judge. Civil Rule No. 132/ 1997 as well as Civil Rule No. 425/1998 out ofwhich Writ Appeal No. 155/1998 and Writ Appeal No. 102/2000 have arisen were allowed vide judgments dated 1.9.1998 and 9.5.2000 respectively in the same terms as in judgment dated 25.8.1998 vide which 3 (three) Civil Rules, mentioned above, were allowed. Writ Appeals at serial Nos. 1 to 3 and 5 and 6 have been filed by the State Government whereas Writ Appeal at serial No. 4 i.e. Writ Appeal No. 135/1998 has been filed by the writ Petitioner of Civil Rule No. 374/1995.

(3.) Before coming with the grip of the cases, some provisions of the Rules called Terminal Benefits for work-charged staff of PWD, IFC, PHE, MI, Electricity, Manipur Rules, 1978 (hereinafter called "Rules") may be noticed. These Rules came into effect with effect from 18.9.1978. Rule 6 of the Rules provide for the benefits which are available to the permanent work-charged staff. Rule 6 is in the following terms :