O. SUNITA DEVI & 31 ORS. Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Hemchandra, learned senior counsel for the petitioner. Also heard Mr. Sukumar, learned GA appearing on behalf of all the respondents.

(2.) The petitioners were initially appointed as Muster roll/ Casual Forest Guard in the Department of Forest, Government of Manipur by different orders between 1987-1992. Since then, the petitioners are working uninterruptedly for the last 20-25 years as Muster Roll/Casual Forest Guard, Animal Attendant, LDC, Male Chowkidar, Driver, Khalesi, Watchman etc., in the Department of Forest, Government of Manipur.

(3.) The petitioners have filed the present writ petition praying for a direction to fully comply with the Judgment and Order dated 29-09-1997 passed in CR No. 523 of 1995 by the Gauhati High Court, Imphal Bench whereby, the benefit of past service for the purpose of retiral and pensionary benefits were extended.