R.K. ANGOUSANA SINGH Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Shri A. Modhuchandra, learned Advocate appearing on behalf of the petitioner, Shri S. Rupachandra, learned ASG appearing for the respondent No. 3 and Shri Samarjit Hawaibam, learned Government Advocate for the respondents No. 1 and 2.

(2.) THE present writ petition has been filed by the petitioner praying for direction to the respondents to grant additional pension along with retiral benefits for the service rendered by him as the State Chief Information Commissioner, Manipur with effect from 13 -09 -2011 with interest thereon.

(3.) SHRI A. Modhuchandra, the learned counsel appearing for the petitioner has submitted that in view of the provisions under Section 16(5) of the Right to Information Act read with Section 6 of the Chief Election Commissioner and other Election Commissioners (Conditions of Services) Act, 1991, the petitioner is entitled to pension or in other words, to get additional pension for the service rendered by him as the State Chief Information Commissioner, Government of Manipur. Despite number of representations being submitted to the concerned authorities including the Chief Secretary, Government of Manipur and the Senior Deputy Accountant (A & E), Manipur, the petitioner has not been granted additional pension, till date, for the service rendered by him as the State Chief Information Commissioner, Government of Manipur. The learned counsel appearing for the petitioner has relied upon the decision rendered on 08 -11 -2013 by the Hon'ble Gauhati High Court, Aizwal Bench in W.P. (C) No. 60 of 2013 wherein the Hon'ble High Court has held as under: