Ashok Kumar Gaur, J. - (1.) The present petitioners are legal representatives of late Shri Chiranji Lal Rao, who was working as Lecturer in Hindi subject in G.P. Women Government College, Imphal. The initial service rendered by late Shri Chiranji Lal Rao was, from the year 1966 and ultimately, he sought voluntary retirement. which was accepted w.e.f. 1st June, 1987. The last pay certificate dated 3rd August, 1987 was issued to late Shri C.L.Rao and his total salary was Rs.3216.30. The Pension Payment Order was sent to Accountant General (A&E) Rajasthan for payment of pension to late Shri C.L.Rao at Treasury, Jaipur. The Government of Manipur vide its order dated 3rd October, 1998 was pleased to revise the pay-scale of Teachers w.e.f. 1.1.1986 and in consequence thereto, the emoluments in new pay-scale were prescribed to different employees but the name of late Shri C.L.Rao was not included.
(2.) The demand being not satisfied with respect to revision of pay, late Shri C.L.Rao filed S.B.Civil Writ Petition No.2020/1995 before this Court and this Court vide order dated 13th September, 1996 held that petitioner-Chiranji Lal Rao was entitled to be placed in senior scale of pay of Rs.3000-5000 w.e.f. 1.1.1986 and State of Manipur had already issued orders to this effect dated 9th August, 1996. Late Shri Rao was to submit representation/application to the authorities concerned for payment of arrears of pay, retiral benefits and for issuance of revised Pension Payment Order.
(3.) The Office of Accountant General (A&E), Jaipur has issued the order dated 9th August, 1996 (Annex.10) wherein a recovery of sum of Rs.11933.00 has been ordered to be effected from the emoluments of late Shri C.L.Rao. It is an admitted position that late Shri C.L.Rao has expired on 24th March, 1998.;