KSH MOIRANGTHOU SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) In all the aforesaid Civil Rules, the prayer which is common to all is to grant petitioners' regular pay scale and other retrial benefits available to Government employees should be extended to the petitioners. Situated as such, they are being disposed by this common judgment.

(2.) I have heard Mr. Th. Ibobi Singh, learned counsel for the petitioners as well as Mr. Jagatchandra , learned Government Advocate.

(3.) These batches of writ petitions illustrates a classical example as to how the Home Guard personal are being paid Starving Wages even after putting in several years of service. The illustration given below will clearly support this contention.