P.Y. SHANGLUN Vs. STATE OF MANIPUR REPRESENTED BY THE COMMISSIONER/SECRETARY

JUDGEMENT

(1.) HEARD Ms Bisheshwori, learned counsel appearing for the petitioner and also Mr. Jagat, learned Government Advocate appearing for the respondents.

(2.) THIS Court passed an order dated 19.09.2012 in the present writ petition, the operative portion of which read as follows:

(3.) THE present writ petitioner was appointed as School Mother of Thourcham Government L.P. School in the scale of pay of Rs.30 (fixed) vide CEO, Manipur TC Order No. TE -G/5/62 -63 dated 4.2.1963. Pursuant to the said appointment order the petitioner joined her service as Mother in Thourcham Government L.P. School. While the petitioner was serving as Mother in Thourcham Govt. LP School, by an order of the competent authority, the petitioner was deputed to Chandel Autonomous District Council. As her service was required, the petitioner continued to serve in the Autonomous District Council. Since the petitioner is regular employee of the Education Department of the Govt. of Manipur even if she was allowed to serve in the Chandel District autonomous Council, the Zonal Education Officer, Chandel, Govt. of Manipur issued a letter 10th being No.9/13/03 -ZEO(CDL) Chandel, the December, 2008 requesting the Addl. Director of Education (Hills), Govt. of Manipur to issue termination order for the petitioner in the scale of pay of Rs.2550 - 3200/ - p.m. with effect from 20.02.2008 on attaining the age of superannuation at an early date.