A BIREN SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. H. S. Paonam, Mr. M. Hemchandra and Mr. Y. Nirmolchand, learned counsel for the petitioners and Mr. Th. Ibohal, learned GA appearing on behalf of all the respondents.

(2.) SINCE these writ petitions 5 (five) in numbers involve common questions of law and similar facts, these are heard jointly and disposed of by a common Judgment and order. Facts of each of the case are being discussed in separate paragraphs of the common Judgment and order.

(3.) THE writ petitioner of WP (C) No. 759 of 2006 was initially appointed as LDC (Lower Division Clerk) in the Directorate of Education (S), Government of Manipur vide order of the Director of Education (S), Government of Manipur dated 8. 1. 1973 (Annexure-A/1 to the present writ petition ). The petitioner also passed the examination for Office Procedure held on 19. 8. 1973 and result of the said examination was published on 15. 2. 1974. The name of the petitioner appear at Sl. No. 14 in the said notification dated 15. 2. 1974. The petitioner had also undergone successfully the Accounts Training in the year, 1984. Ultimately, the petitioner was promoted to the post of UDC (Upper Division Clerk) on the recommendation of the DPC vide order of the Director of Education (S), Government of Manipur dated 23. 6. 1989 (Annexure-A/4 to the present writ petition ). It is alleged that while the petitioner was working as Dealing Assistant, he was placed under suspension on the charge that the petitioner had played an instrumental role in the illegal withdrawal of pension, arrear pension and arrear pay amounting to Rs. 12 crores (twelve crores) from the Government account by the retired Headmasters/head Pandits of Lower Primary Schools under the Department of Education (S), Government of Manipur vide order of the Director, Education (S), Government of Manipur being No. 1/11/05-SE (S), Imphal the 25th May, 2005 (Annexure-A/5 to the present writ petition ).