STATE OF MANIPUR Vs. ALL MANIPUR PUBLIC HEALTH ENGINEERING DEPARTMENT WORKERS AND EMPLOYEES ORGANIZATION

JUDGEMENT

(1.) Heard Dr. R.K. Deepak, learned counsel appearing for the review petitioners; Shri Ch. Robinchandra, learned counsel appearing for the private respondent and Shri S. Samarjeet, learned CGC appearing for Respondent No. 4.

(2.) The instant review petition has been filed against the order dated 10/8/2016 passed by this Court in writ petition being WP(C) No. 369 of 2015 by which this Court has directed the petitioners and proforma respondents to calculate the pension or the family pension, as the case may be, and pay the same to the retired work-charged employees and family pension to the members of the deceased work-charged employees.

(3.) The facts and circumstances which have led to the filing of the present review petition, are that while in service, a large number of work-charged employees had served for more than 15 years after they being converted to work-charged employees in the year 1999 and thereafter, they were terminated from service in terms of various orders issued by the Chief Engineer, PHED, Manipur during the period from 2011 to 2014. Despite several requests being made to the concerned authorities for grant of pension or the family pension, the petitioners and proforma respondents failed to consider their requests which prompted the private respondent organization to file the said writ petition being WP(C) No. 369 of 2015. While considering the said writ petition, this Court had examined the provisions of the Terminal Benefits Rules, 1978 and decided the same vide judgment and order dated 10.08.2016, para 5 thereof reads as under:-