(1.) Heard Shri N. Surendrajit, learned Advocate appearing for the petitioner and Shri S. Nepolean, learned Government Advocate appearing for the respondents.
(2.) The validity and correctness of the Government order dated 31- 07-2013 issued by the Under Secretary (Vety. and Animal Husbandry), Government of Manipur is under challenge in this writ petition.
(3.) Facts and circumstances as narrated in the writ petition, are that the petitioner joined the service as Veterinary Assistant Surgeon on 09-02-1979 on the recommendation of the Manipur Public Service Commission. After the petitioner and her colleagues having served for about 15 years, the Government of Manipur, in exercise of the power conferred by the proviso to Article 309 of the Constitution of India, framed the rules called "the Manipur Veterinary and Animal Husbandry Service Rules, 1994" (hereinafter referred to as the "the Rules, 1994"), for which a notification dated 12-10-1994 was issued, which came into force on 17-10-1994. Rule 7 of the Rules, 1994 provides the procedure for initial appointment/ absorption or for that matter, the constitution of the services of all Officers/ Veterinary Doctors serving in the Department of Vety. and A.H, Government of Manipur in their corresponding grades as prescribed under Schedule-III of the Rules, 1994.