THANGJAM IBOPISHAK SINGH, S/O (L) TH KANHAI SINGH OF WANGKHEI THANGJAM LEIKAI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) These two petitions are heard together as common issues are involved and are being disposed of by this common judgment.

(2.) We will first consider W.P. (C) No. 704 of 2014.

(3.) The case of the petitioner is that the petitioner was appointed as a Tutor in Manipuri and ultimately retired as a Tutor(Manipuri). The petitioner was discharging her duties and responsibilities as a Tutor teaching Manipuri in the Ideal Girls' College. As per the decision of the Government of Manipur, the age of retirement of teachers was extended from time to time, from 60 to 62 years in 2010, and thereafter, in 2013 from 62 to 65 years. According to the petitioner, since the petitioner was appointed as a Tutor in Manipuri, which is a teaching post and accordingly was teaching, she is entitled to serve like any other teachers till attaining the age of 65 years.