NINGOMBAM RAJESH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) I heard Mr. M. Devananda, learned counsel for the petitioner and Mr. BP Sahu, learned senior counsel for the respondents No. 2 and 3. By consent of both the parties, this writ petition had been taken up and disposed of at the admission stage itself.

(2.) The facts of the case is that the petitioner is a Graduate in Commerce from Manipur University and had completed PGDCA, ADHNT, CCNA, 'O' Level and CCC courses and is an IT and Networking Professional Institute of Technology, Manipur (NITM) and worked in the MANITRON from 15/2/2008 to 18/5/2010. His service was also employed by the State Election Commission (SEC), Manipur as Computer Operator from 24/11/2010 to 24/2/2011 engaging in the computer work of under ADC, Lamphel and Maintenance of Election Records.

(3.) The further case of the petitioner is that while working in the MANITRON, petitioner along with another incumbent was sent on deputation to the National Institute of Technology, Manipur, (NITM) vide letter bearing No.1/4/120/MEDC/OS:/1219 Dated 20/05/2013 and were informed to report to the Assistant Registrar, NIT from 20/05/2013 itself. As a consequence petitioner joined to the NITM as directed. Subsequent to the letter dated 20/05/13, the Registrar, NIT Manipur issued Experience certificate bearing No.NITM. 1/(13-Estt)/2013-2293 dated 24.09.2014 certifying that petitioner has been deputed to the NITM a Data Entry Operator in the Department of Administration from MANITRON since 20th May, 2013.