NINGOMBAM BINA DEVI Vs. THE STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. H.S. Paonam, learned Senior counsel assisted by Mr. S. Dijeshwar, Adv., for the petitioners. Also heard Mr. R.S. Reisang, learned Senior G.A. assisted by Mr. H. Debendra, learned G.A. for the State respondents.

(2.) Brief facts of the case common to these two petitions, as may be relevant may be stated as follows. There was an advertisement issued by the Social Welfare Department for recruitment to 75 posts of Supervisors (ICDS) from fresh candidates and from Anganwadi Workers, in terms of the official letter dated 18.06.2009. As per the aforesaid advertisement, 56 Supervisors were to be appointed from amongst the fresh candidates and 19 from Anganwadi workers. The petitioners being eligible had applied for the said posts. In the aforesaid advertisement, the pay scale of Supervisors (ICDS) was shown to be Rs. 5,000 -150 -8,000/ - p.m. as fixed by the ROP of 1999.

(3.) On the basis of the recommendation of the Selection Committee held from 20.11.2010 to 01.12.2010, 84 persons were appointed as Supervisors vide order dated 2.08.2011 in the pay scale of Rs. 5,000 -150 -8,000/ - p.m. (as per the ROP of 1999). The appointments of 84 candidates were made by orders dated 2nd August, 2011. Though the aforesaid appointments were made subsequent to the enforcement of the ROP of 2010, the newly appointed Supervisors were given the pay scale of Rs. 5,000 -150 -8,000/ - p.m. in terms of ROP 1999.