MEINAM SUJATA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Ng. Jotindra Luwang, learned counsel appearing for the petitioner and Shri Athouba Khaidem, learned Government Advocate appearing for the respondents.

(2.) The subject matter in issue relates to the claim of the petitioners for regularization of their ad-hoc services as the Lower Division Clerks in the Department of Command Area Development Authority, Government of Manipur.

(3.) ***