STATE OF MANIPUR & ORS. Vs. S. RAJNIKANTA SINGH & ORS.

JUDGEMENT

(1.) Heard Mrs. Momota Devi Oinam, learned Addl. AG assisted by Ms. Beedyasaree M., learned Jr. GA for the State appellants and heard also Mr. Serto T. Kom, for the Respondent no.1 and Mr. S. Samarjeet, learned CGC for the Respondent no. 2.

(2.) The present appeal has been filed by the State against the judgment and order dated 04.07.2005 passed in WP(C) No. 720 of 2005 by which the learned Single Judge of the Imphal Bench of the Gauhati High Court directed the appellants to extend the benefit of the judgments passed in WA No. 154/98 and WP(C) No. 1445/2003 for payment of family pension under the Terminal Benefit for Work Charged Staff of PWD/IFCD/PHED/ MI/Electricity Rules, 1978.

(3.) To deal with this appeal, only the necessary and relevant facts may be mentioned.