LAITONJAM NABADWIP SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioners to quash the impugned order dtd. 10/1/2019 and to regularize the services of the petitioners within a time frame so as to enable them to enjoy the service benefits as well as retirement benefits received by the other regular Government employees and also to extend similar service benefits received by K.Birjit Singh or 8 Muster Roll/Casual Employees.

(2.) The case of the petitioners is that the first petitioner was engaged as Demonstrator/Skilled Artisan, while the second petitioner was engaged as Skilled Artisan at Rs.11.00 per day for a period of three months and one month respectively and the services of the petitioners were extended from time to time and had been continuing in service till date. One K.Birjit Singh was earlier engaged as casual worker on 18/6/1986 and thereafter by the order dtd. 20/7/1998 of the Director of Commerce and Industries appointed the said K.Birjit Singh to the post of Skilled Artisan (Bamboo and Cane) against the post creation order dtd. 3/3/1978 vide Md. Kumar Jaman, Skilled Artisan retired on 31/1/1994. By the order dtd. 25/6/2010, 8 Muster Roll/Casual employees of Commerce and Industries Department have been regularized in pursuance of the order dtd. 17/8/1995 passed in C.R.No.778 of 1993 on the file of the Gauhati High Court.

(3.) Further case of the petitioners is that the petitioners and some others were stagnating as Muster Roll/Casual employees for years. The Director of Commerce and Industries vide letter dtd. 14/7/2016 requested requisition of candidates for appointment to various posts, including the posts in which the petitioners and other incumbents have been engaged decades together. Being aggrieved, the petitioners and others have filed W.P.(C) No.626 of 2016 before this Court. By the order dtd. 10/5/2018, this Court disposed of the writ petition by issuing certain directions. Since no action was taken, the petitioners and others have filed Contempt Case No.88 of 2019 before this Court and the same was closed on 20/8/2019 by producing a copy of the impugned proceedings dtd. 10/1/2019.