LAWS(MANIP)-2021-11-4

KHARAMJAM OJIT SINGH Vs. STATE OF MANIPUR

Decided On November 22, 2021
Kharamjam Ojit Singh Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) The Department of Personnel and Administrative Reforms (Personal Division) issued a Notification dtd. 18/10/1995 notifying "Department of Education (Schools), Manipur (Primary Teacher Recruitment Rules, 1995)" (Rules of 1995 in short) under proviso to Art. 309 of the Constitution of India wherein the qualification for Primary Teachers has been shown as Higher Secondary or Pre University (2 Yrs. course) or its equivalent from a recognized University/Board.

(2.) The petitioner No. 1 was appointed as Science Graduate Teacher on Adhoc basis for a period of 3(three) months by order dtd. 23/1/1999. The petitioner No. 2 was appointed as Primary Teacher on adhoc basis by order dtd. 16/6/1997 for a period up to 12/9/1997. The petitioner No. 3 was appointed as Science Graduate Teacher on adhoc basis for a period of 3(three) months by order dtd. 20/1/1999. The petitioner No. 4 was appointed as Assistant Science Graduate Teacher on adhoc basis for a period of 6(six) months by order dtd. 2/2/1999. The petitioner No. 5 was appointed as Assistant Science Graduate Teacher on adhoc basis for a period of 6 (six) months by order dtd. 7/11/1998. The petitioner No.6 was appointed as Primary Teacher for a period of 3(three) months on adhoc basis by order dtd. 22/1/1999. The petitioner No.7 was appointed as Primary Teacher on adhoc basis for a period of 3(three) months by order dtd. 28/10/1998. The petitioner No.8 was appointed as Assistant Science Graduate Teacher on adhoc basis for a period of 3(three) months by order dtd. 30/1/1999. The petitioner No.9 was appointed as Assistant Arts Graduate Teacher on adhoc basis for a period of 3(three) months by order dtd. 1/2/1999 and the petitioner No.10 was also appointed as Primary Techer on adhoc basis for a period up to 12/9/1997 by order dtd. 16/6/1997. All the petitioners were appointed on adhoc basis against substantive vacancies.

(3.) The petitioner was also appointed as Assistant Science Graduate Teacher on adhoc basis for a period of 3(three) months by order dtd. 22/1/1999 against a substantive vacancy.