OINAM RAJENDRA SINGH Vs. NAOREM JUGESHWOR SINGH

JUDGEMENT

(1.) In order to give a quietus to a seemingly egoistic long drawn battle between the two persons claiming to the post of in-charge Principal, we are inclined to pass the following order in the hope that the series of unwanted litigation will come to an end.

(2.) The appellant is the 3rd respondent in the writ petition. His appointment order dated 6.9.2018 as in-charge Principal was set aside by the learned Single Judge in W.P(C) No.863 of 2018 on 15.03.2019 primarily holding that the present appellant/3rd respondent in the writ petition was appointed as in-charge Principal replacing the 1st respondent/writ petitioner, who was then incharge Principal. The learned Single Judge allowed the writ petition holding as follows:-

(3.) The learned Single Judge held that the order appointing the appellant/3rd respondent as in-charge Principal is bad in law by relying upon the order passed in W.P(C) No.496 of 2016, Dr. Ngangkham Ibotombi Singh v. State of Manipur and ors. which followed the decision of the Hon'ble Supreme Court in the case of State of Haryana and ors. v. Piara Singh reported in (1992) 4 SCC 118. The principle applied therein is that one temporary employee should not be replaced by another employee.