NAOREM SURCHAND SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) UNDER the Manipur Services (Revised Pay) Rules, 1999 as amended by the Manipur Services (Revised Pay) (1st Amendment) Rules, 1999, non-functional pay scale of Rs. 4000/- to Rs. 6000/- per month was given to all the Drivers (light vehicle) in all the departments, Government of Manipur except the Constable Drivers of the Police Department, Government of Manipur. The petitioners, Constable Drivers (ten in numbers) filed the present joint writ petition, being aggrieved by refusal of extending the said non-functional pay scale of Rs. 4,000/- to Rs. 6,000/- per month by the respondents to them.

(2.) HEARD Mr. N. P. C. Singh, learned Senior Advocate assisted by Mr. N. Romeo, learned counsel for the petitioners and also Mr. Jalal Uddin, learned Government Advocate appearing for the respondents.

(3.) THE factual panorama in the present case are that the petitioners are all Constable Drivers and they were initially appointed vide orders No. 107/sp (CR)/87 dated 9. 9. 1987 and No. 107/sp (CR)/88 dated 10. 10. 1988 respectively on the recommendation of a duly constituted DPC as Constable Drivers in the Police Department, Government of Manipur. The petitioners, No. 1 to 6 had completed 10 (ten) years of regular service as Constable Drivers on 9. 9. 1997 and petitioner Nos. 7 to 10 also have completed 10 (ten) years of regular service as Constable Drivers on 14. 10. 1988.