SINAM ONGBI SUSHILA DEVI Vs. STATE OF MANIPUR THROUGH THE COMMISSIONER/SECRETARY

JUDGEMENT

(1.) HEARD Mr.H.Iswarla, learned counsel for the petitioner, Ms.Sobhna, learned GA appearing on behalf of respondent Nos.1, 2, 3 and 4 as well as Mr.C.Kamal, learned CGSC appearing for respondent No.5.

(2.) ONLY the brief fact sufficient for deciding the matter in issue, in the present writ petition, is noted. The petitioner's husband, late Shri S.Ibomcha Singh was working as Head Clerk in the office of the Divisional Forest Officer Working Plan Division No.1 at Mantripukhri. The Principal Chief Conservator of Forest, Government of Manipur issued order being No.2/8/2003/Forests (Pt.1) dated 24.02.2004 that the petitioner's husband attained the age of superannuation on 29.02.2004 and his service is terminated on superannuation w.e.f. 29.02.2004. For easy reference, the said order of the Principal Chief Conservator of Forests dated 24.02.2004 is quoted hereunder:

(3.) SUBSEQUENTLY , the Principal Chief Conservator of Forests, issued corrigendum being No.2/8/2003/Forests (Pt.I) dated 24.09.2004 that please read as "from the afternoon of 31.12.2003" instead of "from the afternoon of 29.2.2004" occurring at para 3 issued vide this office order of even number dated 24th February, 2004. The said corrigendum dated 24.09.2004 (Annexure -A/2 to the writ petition) read as under: