K. DEVANANDA SHARMA Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Shri H.S. Paonam, learned Sr. Advocate appearing for the petitioner and Smt. Th. Sobhana, learned Government Advocate appearing for the respondents.

(2.) BOTH the writ petitions arise out of similar set of facts and therefore, the same are being disposed of by this common judgment and order.

(3.) 1 Being aggrieved by the issuance of the letter dated 08 -05 -2014, the petitioner has questioned the validity and correctness of it by filing a writ petition being W.P. (C) No. 501 of 2014 wherein this Hon'ble Court was pleased to pass an order dated 18 -07 -2014 granting status -quo as regards the petitioner's status as on that date. On 23 -07 -2014, when the said writ petition being W.P. (C) No. 501 of 2014 was listed for further consideration, the learned Government Advocate produced a copy of the Government's order dated 16 -07 -2014 by which the service of the petitioner was terminated retrospectively with effect from 30 -04 -2013 on attaining the age of 60 years. On the same day, the petitioner approached the Principal of the Ideal Girls' College requesting him to furnish a copy of the pension and pay related orders and in response thereto, the Principal of the Ideal Girls' College furnished a copy of the said letter dated 16 -07 -2014 along with its letter dated 24 -07 -2014.