LAWS(MANIP)-2021-5-2

THONGAM SANATOMBA SINGH Vs. STATE OF MANIPUR

Decided On May 10, 2021
Thongam Sanatomba Singh Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Ms. G. Pushpa, learned Advocate appearing for the petitioner and Mr. Th. Vashum, learned Government Advocate for the respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a direction to the respondents to include the name of the petitioner in the list of employees of Pombikhok Government Aided Junior High School so as to consider his appointment to the post of Hindi Matriculate Teacher.

(3.) ***