STATE OF MANIPUR Vs. RATNA DEVI

JUDGEMENT

(1.) Heard Mr. S.Nepolean, learned Government Advocate for appellants in WA No.19 of 2019 and Mr. H.S.Paonam, learned senior counsel for the appellant in WA No.23 of 2019.

(2.) Before the learned Single Judge, there was an interim order on 26.10.2018 which reads as follows:-

(3.) The WA No.23 of 2019 has been filed by Smt. Thoudam Nandarani Devi, pleading that the appellant, Smt. Thoudam Nandarani Devi, Associate Professor, was appointed on a three year term to the post of Nursing Registrar and she was not holding an additional post of Associate Professor, whereas the private respondent/writ petitioner, Smt. Khundrakpam Ratna Devi, is holding the post of Associate Professor and is also given in-charge as Nursing Registrar. This differentiation has been overlooked by the learned Single Judge and therefore, the decision of the Hon'ble Supreme Court in the State of Haryana vs. Piara Singh & ors . (1992) 4 SCC 118 will not be applicable to the facts and circumstances of the case. On the above plea, the appeals have been canvassed by both Smt. Thoudam Nandarani Devi, the appellant in WA No.23 of 2019 and the State in WA No.19 of 2019.