M.DWIJAMANI SINGH Vs. STATE OF MANIPUR REPRESENTED BY THE PRINCIPAL SECRETARY EDUCATION

JUDGEMENT

(1.) HEARD Mr.Tamphamani, learned counsel for the petitioner and also Mr.Jagat, learned GA appearing for the respondents. As prayed for and agreed to by learned counsel for the parties, this writ petition is taken up for disposal at this stage with an innocuous direction. For passing this type of order, it is not required to delve deep into the factual matrix leading to the filing of the present writ petition.

(2.) IT would be sufficient to mention that the petitioner joined his service as Assistant Teacher in the Aided School, i.e. Paragon UJB School, Tamei on the recommendation of the Selection Board/DPC meeting held in the month of July, 1987 (Annexure -A/1 to the writ petition). The petitioner continued to serve in that capacity till he attained the age of superannuation i.e. 31.08.2011. It is stated in the writ petition that the petitioner has not been paid his pay and allowance for the period from 1.1.2007 to 31.08.2011 because of non -sanctioning of the grant -in -aid by the concerned authority of the Government of Manipur. The petitioner also had approached the concerned authority for releasing his pay and allowance for the said period i.e. 1.1.2007 to 31.08.2011. The concerned Addl. Director of Education (S/V), Government of Manipur, after holding necessary inquiry, under his letter being No.46/1/96 -ED(G) dated 12.07.2012 requested the Principal Secretary, Education (S), Government of Manipur for sanctioning a sum of Rs.8,06,135/ - (Rupees eight lakhs and six thousand one hundred thirty five) as grant in aid to the said Kwakta Sabal Primary School (Aided), from where the petitioner retired as teacher. For easy reference, the said letter of the Addl.Director of Education (S/V), Government of Manipur is quoted hereunder:

(3.) IN view of the above factual backdrop, this writ petition is disposed of by directing the Principal Secretary (Education), Government of Manipur to take necessary decision on the letter of the Addl. Director, Education (S/V) dated 12.07.2012 within a period of four months from the date of receipt of certified copy of this order. The petitioner has to approach the concerned authority with a certified copy of this order for necessary action and compliance. With the above direction the writ petition is allowed.