Y. IBEHAIBI DEVI AND ORS. Vs. STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Mr. N. Ibotombi, learned senior counsel assisted by Mr. A. Rommel, learned counsel for the petitioners and Mr. Y. Ashang, learned Government Advocate for the State respondents.

(2.) IN this writ petition, the petitioners 9 (nine) in number, who were all working in various Government colleges, have approached this Court for a direction to allow them to enjoy the pensionary benefits as enjoyed by other government employees of the State of Manipur.

(3.) IN this writ petition, as mentioned above, we are not concerned with the revision of pay as such but only with the pensionary benefits. Mr. N. Ibotombi, learned senior counsel submits that the petitioners have no grievance at all with any of the provisions of the order dated 12.8.2011 which revised the pay scale as well as granting various benefits including pensionary benefits as mentioned therein. However, the problem arose at the time getting retiral benefits. All the petitioners as mentioned above, retired between the period 28 -2 -2006 to 31 -7 -2009. According to the petitioners, the petitioners are entitled to all the retiral benefits as mentioned under the Office Memorandum dated 5.5.2010 issued by the State Government regulating the grant of pensionary benefits. However, when the issue arose for giving retirement benefits, the authorities issued the impugned clarificatory order dated 24.12.2011 depriving certain retiral benefits which are mentioned in the aforesaid Office Memorandum dated 5.5.2010. According to the petitioners, in terms of the aforesaid Office Memorandum dated 5.5.2010, they are entitled to the cash payment/actual benefits from 1.4.2010 as mentioned in para No. 3.1 of the Office Memorandum dated 5.5.2010 and read with subsequent changes made by the order dated 20.9.2011. Para 3.1 is reproduced hereinbelow: - -