STATE OF MANIPUR Vs. YAIKHOM JOYKUMAR SINGH

JUDGEMENT

(1.) Unemployment and its attendant evils still loom large in an ideal-driven society aiming at Utopia, akin to the characteristic elephant in the room! Diverse, if not contradictory, decisions on the fate and destiny of those who secured employment through less than conventional means continue to fuel litigation on concomitant issues and in particular, regularization of services.

(2.) Presently, the State of Manipur is in appeal against the judgment and order dtd. 14/1/2021 passed by a learned Judge of this Court in W.P(C) No.895 of 2018. Thereby, the learned Judge allowed the writ petition, set aside the impugned order dtd. 13/7/2018 and directed the authorities to regularize the services of the writ petitioner as a Peon/Grade-IV in the office of the Sub-Divisional Officer, Bishnupur, against an existing vacancy.

(3.) Heard Mr. Samarjit Hawaibam, learned Government Advocate, appearing for the appellant; and Mr. Anjan Prasad Sahu, learned counsel, appearing for respondent No.1, the petitioner in W.P(C) No.895 of 2018.