KHAIDEM NARENDRAJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) WP (C) No.727 of 2019 has been filed by the petitioners to quash the impugned show cause notice dtd. 6/2/2018 and the office memorandum dtd. 19/8/2019 and to direct the respondents to review and reconsider the decision of the State Government for the proposed action against the petitioners in terms of the impugned show cause notice as well the office memorandum.

(2.) WP (C) No.208 of 2022 has been filed by the very same petitioners to quash the impugned order dtd. 25/2/2021 and its corrigendum dtd. 26/2/2022 and consequently, direct the respondents to allow the petitioners to join their respective service as Store Keeper as has done in the case of other similarly situated numbering 31 Civil Supply Inspectors, who were appointed along with the petitioners.

(3.) WP (C) No.209 of 2022 has been by the petitioners seeking a writ of mandamus directing the respondents to consider the case of the petitioners and to issue necessary orders retaining the service of the petitioners as Store Keeper in the CAF and PD Department like other similarly situated Civil Supply, Inspectors who have been regularised earlier.