SANATOMBA HAOBAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned Government Advocate for respondent No.1 and learned counsel for the respondents No.2 and 3.

(2.) W.P.(C) No.371 of 2018 has been filed by the petitioner seeking to quashed the order dated 13.4.2018 passed by third respondent refusing to regularize the contract service of the petitioner in terms of the Recruitment Rules and to direct the respondents to consider the case of the petitioner for regularization of his contract appointment in terms of the order dated 12.4.2017 passed by this Court in WP(C) No.254 of 2017.

(3.) W.P.(C) No. 357 of 2018 has been filed by the petitioner seeking to quash the order dated 16.4.2018 passed by the third respondent terminating the contract appointment of the petitioner before the expiry of the period of contract appointment and also sought a mandamus directing the respondents to allow the petitioner to continue as Under Secretary, Council of Higher secondary Education (COHSEM), Manipur, Imphal.