Ningombam Parishbala Devi & 6 Ors vs State Of Manipur & Another

Ahanthem Bimol Singh, J

(Video Conference)

Heard Ms. Geetarani Wakhom, learned counsel appearing for the petitioners.

Issue notice returnable within 3(three) weeks.

Mr. Y. Ashang, learned GA accepts notice on behalf of respondent Nos. 1 & 2 and hence, no formal notice is called for.

The case of the petitioners is that they are serving as LDC in the Department of Education (Higher & Technical), Manipur and their only prayer made

in the present writ petition is for directing the respondents to pay their pay and allowances from the period from 24-03-2006 till 30-12-2013 in respect

of petitioner nos. 1-5 and for the period from 12-4-2007 to 30-12-2013 in respect of petitioner nos. 6 & 7 for the services rendered by them as LDC

on Adhoc basis.

It has been submitted by Ms. Geetarani Waikhom, learned counsel for the petitioner that the persons similarly situated like the petitioner have already

approached this Court claiming similar relief like the present writ petitioners and the said writ petition filed by those persons, had already been allowed

by this Hon’ble Court by directing the authorities to consider the claim of the petitioners and in case they are found to have rendered service, their

pay and allowances should be released. It has also been submitted that in compliance with the order passed by this Court, the State Government has

issued necessary orders thereby releasing the due pay and allowances of those persons. Learned counsel for the petitioner submitted that the present

writ petition is squarely covered by the orders dated 10-08-2018 passed by this Court in WP(C) No. 854 of 2017 and order dated 10-06-2020 in

WP(C) No. 270 of 2020 and the present writ petition can be disposed of in terms of the aforesaid two orders.

Mr. Y. Ashang, learned GA submitted that he needs some time to examine the claim of the petitioners and to get necessary instruction from the

authorities. In view of the submission made above, learned GA is directed to consider as to whether the present writ petition is covered by the

aforesaid orders passed by this Court as mentioned herein above.

List this case again on 25-02-2022.

An endeavor shall be made to dispose of the present writ petition on the next returnable date.

A copy of this order shall be furnished to the learned counsel for the parties through their WhatsApp/e-mail.