MD SHAHIR AHMED Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.Y.Nirmolchand, learned counsel for the petitioner as well as Ms Sundari, learned GA appearing for all the respondents. 2

(2.) PURSUANT to the order of this court dated 29.08.2012 passed in the present writ petition, the State respondents had filed their joint affidavit in opposition dated 21.09.2012 in the present writ petition.

(3.) BOTH the parties admit that the present petitioner was regularly appointed as Primary Teacher in the scale of Rs.4000 -6000 per month with D.A and other allowances under the Die -in -harness Scheme, vide order No.46/21/98 -ED(V)(I)(Pt) dated 26.06.2006. As there was some spelling mistakes in the name of the petitioner in the said order dated 26.06.2006, a corrigendum dated 11.09.2006 had been issued correcting the spelling mistake of the name of the petitioner; and the correct name of the petitioner is "Md.Shahir Ahmed".