KHANGEMBAM JAYANTA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The petitioners in the present writ petition are challenging the impugned order dtd. 20/9/2021 passed by the Commissioner (Revenue), Govt. of Manipur, by which the claim of the petitioners for payment of pay/salary and remuneration as entitled to Government servants for the period from 1/9/2010 to 30/12/2013, has been denied on the ground that their unauthorised engagements by individual officers for this period, does not create any responsibility on the State Government.