L. PALANDRO SINGH Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Shri M. Hemchandra, learned counsel appearing for the petitioner; Smt. Th. Sobhana, learned Government Advocate appearing for the respondent Nos. 1 and 2 and Shri K.R. Pamei, learned counsel appearing on behalf of Shri S. Rupachandra, learned ASG for the respondent No. 3.

(2.) BEING aggrieved by the failure on the part of the respondents to release payment of pension, the present writ petition has been filed by the petitioner praying for appropriate order or direction for payment of pension/retirement benefits.

(3.) ACCORDING to the petitioner, he was initially appointed to the post of Assistant Agricultural Officer in the Department of Agriculture, Manipur vide order dated 31 -12 -1973 issued by the Director of Agriculture and was promoted to the post of Agriculture Officer vide order dated 06 -11 -1979 issued by the Secretary (Agriculture). On the recommendation of a D.P.C. held on 28 -07 -1999, the petitioner was appointed by promotion to the post of Deputy Director on 02 -08 -1999 and was thereafter appointed on promotion to the post of Joint Director of Agriculture vide order dated 15 -07 -2008 issued by the Commissioner (Agriculture) and was further appointed on promotion to the post of Additional Director of Agriculture, Manipur vide order dated 15 -12 -2008 issued by the Commissioner (Agriculture). On the recommendation of a D.P.C. held on 27 -05 -2010, the petitioner was appointed on promotion to the post of Director of Agriculture, Manipur, vide order dated 08 -06 -2010 issued by the Under Secretary (DP), which he continued to hold till his retirement on attaining the age of superannuation with effect from 30 -11 -2012 vide order dated 30 -11 -2012 issued by the Deputy Secretary (DP), Government of Manipur.