KAMEI PEIKHOLLU Vs. STATE OF MANIPUR

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners to quash the impugned orders dtd. 5/1/2017 and 1/3/2021 and the notification dtd. 10/3/2021 and to direct the respondents to re-appoint the petitioners by issuing appointment orders to the petitioners to the post of Quality Inspector, Lower Division Clerk, Office Assistant, Sore Handler and Peon-cum-Chowkidar as per the notifications dtd. 16/12/2016 issued by the Director, Consumer Affairs Food and Public Distribution), Manipur.

(2.) Heard Mr.A.Mohendro, learned counsel for the petitioners and Mr.N.Kumarjit, learned Advocate General for the respondents.

(3.) Since the challenge in these writ petitions and the issue involved are one and the same, all the writ petitions were heard together and disposed of by this common order.