OINAM MANISANA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. T. Rajendra, learned counsel appearing for the petitioners and Mr. K. Jagat, learned GA appearing for the respondents.

(2.) During the pendency of the present writ petition, 15 (fifteen) petitioners out of 32, i.e., petitioners no. 3, 4, 5, 9, 10, 12, 15, 16, 18, 21, 22, 24, 25, 27 and 29 have already crossed the age of superannuation.

(3.) The brief facts of the present case are that all the petitioners were appointed as Graduate Teachers (Sciences and Arts) and LDCs in erstwhile 13 (thirteen) Government Aided High Schools in the Hill Districts of Manipur by the respective School Managing Committees. Subsequently, their appointments were approved by the competent authorities of the department of Education (S), Government of Manipur, by issuing different orders in this regard and the petitioners rendered their services as approved Teachers/LDCs in their respective aided schools.