ISLAHUDDIN SHAH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This appeal has been filed against the judgment and order dated 15.12.98 passed by the Learned Single Judge of this Court in Civil Rule No. 679/98.

(2.) The brief facts of the case are that the petitioner was ordered to work as Accounts officer-in-Charge by order dt. 24.2.93 in addition to his normal duty and he continued to hold the post of Accounts Officer till 28.2.98 and he retired on that date itself.

(3.) The petitioner claims that during the period for which he held the post of Accounts Officer in charge till his retirement, he is entitled to salary for the post which he has not been paid. The law on this pout has been settled by the following three decisions of the Apex Court-