LAWS(MANIP)-2015-2-1

M. SHYAMKISHWOR SINGH Vs. THE STATE OF MANIPUR AND ORS.

Decided On February 02, 2015
M. Shyamkishwor Singh Appellant
V/S
The State Of Manipur And Ors. Respondents

JUDGEMENT

(1.) HEARD Shri H. Ishwarlal, learned counsel appearing for the petitioner, Shri K. Jagat, learned Government Advocate appearing for the respondents No. 1, 3 and 4 and Shri S. Rupachandra, learned ASG appearing for the respondent No. 2.

(2.) THE above petition has been filed by the petitioner praying for quashing the order dated 14 -03 -2012 issued by the Director of Education(S), Government of Manipur and also for directing the respondents for payment of pension as per basic pay scale of Rs. 6500 -10500/ -.

(3.) CONSEQUENT upon and on their passing the Senior Basic Training/Junior Basic Training Examination, the petitioner and a large number of other teachers were allowed to enjoy the trained scale of pay of Rs. 1250 -1975 (pre -revised) w.e.f. the date indicated therein vide order dated 04 -10 -1990 issued by the then Director of Education (S), Government of Manipur. On 03 -08 -1991 the Commissioner, Education (S), Government of Manipur issued a resolution that the recommendation of the State Education Commission which revised the basic scale of Head Master, J.B. Schools at Rs. 1400 -2660/ - after 15 years of service in the grade, would be considered and a decision thereof be taken.