MOIRANGTHEM KARAMCHAND SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner to quash the impugned order dated 26.10.2018 and to direct the respondents to regularise the services of the petitioner as Legal Officer/OSD (Legal)/Legal Assistant notionally in the Department of Labour, Government of Manipur with effect from the date when the services of 21 incumbents regularised to the posts of Legal Officer/OSD (Legal)/Legal Assistant in different departments under the Government of Manipur.

(2.) The case of the petitioner is that he was selected and appointed to the post of OSD (Legal) in the Labour Department on 20.05.2010 and the same was approved by the State Cabinet. Thereafter, the contract service of the petitioner was extended from time to time. In the month of October, 2010, the State Government has taken a policy decision to regularize various contract OSD (legal)/Legal Assistant working in different departments as Legal Officer and a memorandum to that effect was prepared. Altogether, 21 post of OSD Legal were proposed for creation and the same was placed before the State Cabinet on 15.11 .2016. Subsequently, by a letter dated 22.11.2016, the State Cabinet approved the same and 21 persons were regularised as OSD (Legal)/Legal Assistant or Legal Officer, however, the case of the petitioner was left out.

(3.) The petitioner submitted a representation to the Hon'ble Minister for Labour and Employment with a request to consider his case for regularisation. In the mean time, on 3.11.2017, the Deputy Secretary (Labour and Employment) wrote a letter to the second respondent conveying the approval of the Government in re-engaging the petitioner for a period upto 31.1.2018.