NGAIRANGBAM MODHURCHAND SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Kaminikumar, learned counsel appearing for the petitioners and Mr. N. Ibotombi, learned senior counsel assisted by Mr. M. Devananda, learned counsel appearing for respondent No. 2 and S. Vijayanand Sharma, learned senior panel counsel appearing for respondent No. 1.

(2.) Issue notice, returnable within 4(four) weeks. Since all the respondents have been represented, no formal notice is called for.

(3.) The counsel for the petitioners prayed for passing an interim order and in support of his prayer for passing an interim order, the counsel submitted that all the petitioners have been appointed/engaged on contract basis on the recommendation of the selection committee after following the process of public employment, like public advertisement for the recruitment and also after passing the selection process. It is the case of the petitioners that from the date of their initial engagement/appointment on contract basis, they have been rendering their services for last about 5(five) to 19(nineteen) years to the satisfaction of the authorities. It is the contention of the petitioners that on the basis of a judgment rendered by the Court in the case of State of Punjab and Ors v. Jagjit Singh and Ors. Reported in (2017) 1 SCC Page 148, the petitioners along with other contract employees of RIMS, submitted representations to the competent authorities for enhancing their monthly emoluments to the minimum pay scale given to regular employees of RIMS who are holding corresponding posts.