A. SURJAMUKHI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri S. Samarjeet, learned Advocate appearing for the petitioner and Shri Th. Vashum, learned Government Advocate appearing for the respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of certiorari or any other appropriate writ to quash and set aside the letters dated 15-01-2016 and dated 10-10-2019 issued by the Director of Commerce and Industries, Government of Manipur and the Director of Handloom and Textiles, Manipur rejecting the regularization of the officiating service of the petitioner as the Data Compiler-cum-Registration Assistant and also to issue an order similar to that of the order dated 19- 01-2018 passed by this Court in WP(C) No.78 of 2016 directing the respondents to regularize the officiating appointing of the petitioner for the period from 18-12-1987 till February, 2015 for grant of pensionary benefits.

(3.) ***