SUCHITRA WANGKHEM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.Kh. Tarunkumar, learned senior counsel for the petitioners; Mr.Salam Samarjeet, learned counsel for the first respondent and Mr.B.P.Sahu, learned senior counsel for the respondents 2 and 3.

(2.) This writ petition has been filed by the petitioners to direct the respondents to regularize the services of the petitioners to the posts which they have been holding for more than 10 years continuously.

(3.) The learned senior counsel appearing for the petitioners submitted that the petitioners have been appointed/engaged on contract basis as Superintendent; Junior Assistant; Hostel Supervisor and Technical Assistant in National Institute of Technology, Manipur on 20/7/2010; 13/8/2010; 3/8/2011 and 19/12/2011 respectively. He would submit that though they were initially appointed for a limited period, subsequently their services were extended from time and still they are working on contractual engagement and the last extension given to them was with effect from 9/9/2021 for a period of six months.