TH. TONGNEILAL VAIPHEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) W.P.(C) No.53 of 2021 has been filed by the petitioners seeking to quash the notification dtd. 11/12/2020 issued by the Director of Education (S), Manipur.

(2.) W.P.(C) No.518 of 2021 has been filed by the petitioners to quash the notifications dtd. 19/7/2021 issued by the Director of Education (S), Manipur and to direct the respondents to re-engage the services of the petitioners in their respective posts.

(3.) Since the issue involved is one and the same, both the writ petitions were heard together and disposed of by this common order.