THANGJAM SURCHANDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioners to quash the order dated 11.4.2018 passed by the second respondent and to direct the official respondents to rectify the date of entry into Government service and the date of appointment to the post as 14.12.1998 in place of 02.12.2013 in respect of petitioner no.1; as 30.01.1999 in place of 02.12.2013 in respect of petitioner no.2 and 10.3.2000 in place of 02.12.2013 in respect of petitioner no.3 appeared in the combined inter se seniority list.

(2.) The case of the petitioners is that they were initially appointed as Civil Supply Inspectors on ad hoc basis in the Directorate of Consumer Affairs, Food and Public Distribution, Manipur on 14.12.1998, 30.01.1999 and 10.03.2000 respectively and their services were extended from time to time upto 01.12.2013 without any break on satisfaction of their services. As such the petitioners are still continuing in their respective service till the regularization without any break.

(3.) During the extension of ad hoc service, petitioner nos.1 and 2 approached this Court by filing W.P.(C) No.34 of 2000 and by an order dated 01.02.2000, the said writ petition was disposed of by directing the respondents to extend their services and to pay their salary for the period they have served till the post are filled up on regular basis. It was also directed that the post held by them on ad hoc basis shall be filled up on regular basis as soon as Assembly elections are over and lifting of ban.