N. RANJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Sh. Athoi Singh, learned counsel appearing for the petitioner and Mr. Shyam Sharma, learned Government Advocate appearing for the respondents.

(2.) The only issued raised in the present writ petition is whether the petitioner is entitled to the regularization of his adhoc service w.e.f. 24/5/1986 as provided under the Office Memorandum dtd. 31/5/1986 issued by the Department of Personnel and Administrative Reforms (PD), Government of Manipur.

(3.) The petitioner was initially appointed as Village Level Worker (VLW) in the Directorate of Rural Development and Panchayati Raj, Manipur on adhoc basis for a period of six months by an order dtd. 30/10/1984 issued by the Secretary to the Government of Manipur. It is the case of the petitioner that the period of his adhoc service were extended from time to time by the Government. While the petitioner was serving as a Village Level Worker on adhoc basis, the Department of Personnel and Administrative Reforms (PD), Government of Manipur issued an Office Memorandum dtd. 31/5/1986 laying down the policy of the State Government for regularization on adhoc service. In the said Office Memorandum, it is, inter alia, laid down that all persons appointed on adhoc basis on or prior to 31/12/1984 to Class - III and IV posts against the vacancies of the direct recruit quota and who continued to hold their respective post on adhoc basis on 24/5/1986 and who fulfill all the requirements excepting age limit laid down under the relevant recruitment rules for appointment to such post may be regularized w.e.f. 24/5/1986 without a reference being made to the relevant Departmental Promotion Committees.