HEMAM JAMUNA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.B.P.Sahu, learned senior counsel for the appellant; Mr.S. Suresh, learned Assistant Solicitor General for the Union of India; and Mr.M.Devananda, learned counsel, assisted by Mr.K.Doungel, Deputy Director (Admn.), RIMS, Imphal, and Mr.Santosh Achom, L.D.C., RIMS, Imphal.

(2.) The unsuccessful petitioner in W.P(C) No.208 of 2020 is the appellant. Her challenge in the said writ petition was to the order dated 01.05.2020 issued by the Deputy Director (Admn.), Regional Institute of Medical Sciences (RIMS), Imphal, Manipur. By order dated 22.07.2020, a learned Judge of this Court dismissed the said writ petition. As a result, the services of the appellant as the Professor-cum-Principal of the College of Nursing, RIMS, Imphal, were terminated w.e.f. 30.04.2020, vide order dated 27.07.2020 issued by the Director, RIMS, Imphal.

(3.) By interim order dated 25.03.2021 passed in M.C(W.A) No. 52 of 2020 filed in this appeal, this Court directed the respondents not to fill up the post of Professor-cum-Principal of the Nursing College, RIMS, Imphal.