NINGTHOUJAM LOLI SINGH & 11 ORS. Vs. PRINCIPAL ACCOUNTANT GENERAL & 2 ORS.

JUDGEMENT

(1.) Heard Mr. D. Julius Riamei, learned counsel for the petitioners. Also heard Mr. S. Suresh, learned ASG appearing for the respondent No. 1 and Mr. Shyam Sharma, learned GA appearing for the respondents No. 2 and 3.

(2.) Some of the petitioners are retired while others are working employees of the Excise Department, Government of Manipur under different capacities. They are aggrieved by the wrong fixation of scale of pay during implementation of the Assured Career Progression Scheme.

(3.) Prior to filing this writ petition, the petitioners had also made a representation dated 18-12-2008 before the Principal Accountant General, Manipur for redressal of their grievances. However, on consideration of the same, it appears that the petitioners had approached the wrong authority inasmuch as the grievances of the petitioners can only be redressed by the respondents No. 2 and 3.