SINAM KULA SINGH Vs. ACCOUNT GENERAL (A&E), MANIPUR AND OTHERS

JUDGEMENT

(1.) All the civil rules raise the same question of law and facts and as such, as agreed to by the learned counsel for the parties, they are taken up together.

(2.) I have heard Shri L. Nandakumar and Shri BI Sharma, learned Advocates for the petitioners and Shri Ibotombi Singh, learned Central Govt Standing Counsel and Shri L. Shyamkishore Singh, learned Govt Advocate.

(3.) Civil Rule No.387 of 1992 has been filed by one Shri S. Kula Singh and it is submitted that in this petition there are 75 petitioners involved. Of them 57 are employees of the Govt of Manipur, who retired between 31st of March, 1982 and 31st of Dec., 1985 and the remaining 18 are the family members of the employees of the State Govt servants who did while in service during the said period.