MUTUM THAIMON SINGH Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) THIS Miscellaneous Application has been filed for modification of the order dated 17.9.2014 passed in the Review Petition No. 37 of 2014 and also seeking for a direction to the respondents to pay the scale of pay admissible to the post of Executive Engineer, i.e. Rs. 10,000 -15200/ -

(2.) THE brief background of the case is that the petitioner had been initially appointed as an Assistant Engineer (Mechanical) by order dated 15.8.1980. After working as Assistant Engineer for about 20 years, by order Dt. 7.1.2000, he was promoted to the post of Executive Engineer on ad hoc basis for a period of 6(six) months or until the post is filled up on regular basis whichever is earlier. Thereafter, he was promoted to remain in -charge of the post of Superintending Engineer due to exigency of work in addition to his normal duties without any extra remuneration by order dated 7.3.2003. Again, by order dated 2.3.2009 he was directed to remain in -charge of the post of Additional Chief Engineer, PWD Manipur in addition to his normal duties without any extra remuneration. By order Dt. 12.1.2011, he was again directed to remain in -charge of the post of Chief Engineer (Works), PWD Manipur in the existing grade pay without any extra remuneration until further orders.

(3.) AFTER dismissal of the Review Petition, present Misc. Application has been filed to modify the order Dt. 17.9.2014 solely on the ground that the petitioner was initially promoted to the post of Executive Engineer on 27.7.1995 without any condition and thereafter again another order of promotion was passed on 7.1.2000 with certain conditions.