STATE OF MANIPUR THROUGH THE COMMISSIONER Vs. STATE TRANSPORT WORKERS' UNION

JUDGEMENT

(1.) The decision rendered in this appeal shall also govern the disposal of other connected Writ Appeal Nos. 71 of 2008, Ref. WP (C) No. 539 of 2005 and Writ Appeal No. 74 of 2008, Ref. (WP (C)) No. 167 of 2003, since all these appeals involve identical points and arise out of common order. This is an appeal filed by the respondent of WP (C) No. 4 of 2005 under Chapter V-A of the Gauhati High Court Rules against the judgment and order dated 23.06.2008 passed in the aforesaid writ petition by the learned single Judge.

(2.) By impugned order, the learned single Judge allowed the writ petition filed by the Respondent No. 1 herein and quashed the order dated 29.7.2003 of Commissioner (TPT), Government of Manipur and in consequence issued a writ of mandamus to give benefit of the Revision of Pay Scale 1999 (in short hereinafter referred to as ROP 1999) to the members of the writ petitioner's union, i.e. (employees of MSRTC) within four months.

(3.) So the question which arise for consideration in this writ appeal filed by the State of Manipur is whether learned single Judge was justified in allowing the writ petition and in consequence was justified in issuing a writ of mandamus as directed therein in Para 17 of the impugned order.