OINAM MUHINDRO SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) W.P.(C) No.53 of 2019 has been filed by the petitioner to quash the impugned notification dtd. 10/1/2019 issued by the Director of Education (S), Government of Manipur, thereby notifying for appointment to the post of Vigyan Mandir Officer [for short, "VMO"] by way of transfer from amongst the Lecturers in Science subject of Government Higher Secondary Schools as per the existing Recruitment Rules of VMO issued vide notification dtd. 22/7/2005, thereby notifying to submit the duly filled Proforma on or before 3.00 p.m. of 30/1/2019 and also quash the last pay certificate dtd. 23/1/2019 issued by the Additional Director of Education (S), Government of Manipur, coupled with a prayer to direct the Director of Education (S) to accept the application submitted by the petitioner on 21/1/2019 and to forward the said application with duly filled Proforma submitted by the petitioner to the Director of Education (S) in view of the interim orders dtd. 19/11/2018, 23/11/2018 and 16/1/2019 passed in W.P.(C) No.1060 of 2018 so as to enable to consider the case of the petitioner as VMO as he has been discharging duties as on 19/11/2018 and 23/11/2018 while passing the status quo order.

(2.) W.P.(C) No.1060 of 2018 has been filed to set aside the impugned transfer order dtd. 15/11/2018 issued by the Joint Secretary, Education (S), Government of Manipur, thereby transferring the petitioner to the post of Lecturer from the post of VMO on the ground that the probationary period given in the order was for two years and the same is not yet completed.

(3.) Since the issue involved in these petitions is one and the same, both the writ petitions were heard together and disposed of by this common order.