M/5017587 Wo/Ph S Rannbirjit Singh; & ... vs Ajay Kumar Bhalla; & Anr
2025 Latest Caselaw 464 Mani

Manipur High Court

M/5017587 Wo/Ph S Rannbirjit Singh; & ... vs Ajay Kumar Bhalla; & Anr on 4 April, 2025

KABORAMBA Digitally
          KABORAMBAM
                    signed by

M SANDEEP SANDEEP SINGH
          Date: 2025.04.07                                                             Item No. 1-5
SINGH     10:39:57 +05'30'
                                   IN THE HIGH COURT OF MANIPUR
                                             AT IMPHAL
                                      CONT CAS (C) No. 108 of 2020
                      M/5017587 WO/PH S Rannbirjit Singh; & Anr.
                                                                                    Petitioners
                                               Vs.
                      Ajay Kumar Bhalla; & Anr.
                                                                                  Respondents
                                                 With
                                      CONT CAS (C) No. 45 of 2021
                                                 With
                                      CONT CAS (C) No. 55 of 2020
                                                 With
                                      CONT CAS (C) No. 56 of 2020
                                                 With
                                    MC [CONT CAS (C)] No. 141 of 2022
                                           BEFORE
                      HON'BLE THE CHIEF JUSTICE MR. D. KRISHNAKUMAR
                                          ORDER

04.04.2025 Mr. Kh. Lupenjit, learned counsel, appears for the petitioners.

Mr. Kh. Samarjit, learned DSGI, placed before this Court a copy of

the proceeding dated 27.03.2025 and states that pursuant to the directions passed

by this Court, respondent department has complied with the order of this Court. By

the aforesaid proceeding, the petitioners in CONT. CAS (C) No. 55 of 2020 and

CONT. CAS (C) No. 56 of 2020 are granted the benefits of the judgments and are

entitled for re-fixation of pay at par with ITBP and CRPF, however, in so far as the

petitioners in CONT. CAS (C) No. 108 of 2020 and CONT. CAS (C) No. 45 of 2021

are concerned, they are not entitled for the benefits and therefore, the claim of the

petitioners in the aforesaid contempt petitions have been rejected.

In the light of the above proceeding, the present contempt petitions

and the miscellaneous application stand closed.

If he petitioners are aggrieved, they are at liberty to challenge the

same before appropriate forum.

The

CHIEF JUSTICE Sandeep