KAMEI KHAMPU Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Kh. Tarunkumar, learned counsel appearing for the petitioner and Mr. A. Vashum, learned Government Advocate appearing for the respondents.

(2.) The facts of the present case in brief is that the petitioner was initially engaged as a District Programme Manager (DPM) in the State Health Society, National Health Mission, Manipur on contract basis for implementation of a Scheme for the period from 28/11/2016 to 28/2/2017 on the terms and conditions as set out in the agreement executed on 1/12/2016 between the State Health Society, National Health Mission, Manipur, and the petitioner. The relevant terms and conditions as set out in the said agreement are as under:-

(3.) The undertaking as mentioned in Para 7 of the aforesaid agreement and executed by the petitioner is as under:-