JOHN HAUZEL Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Ng. Jotindra, learned counsel appearing for the petitioners in WP(C) No. 721 of 2020, Mrs. G. Pushpa, learned counsel appearing for the petitioner in WP(C) No. 679 of 2020 and Mr. A. Vashum, learned G.A. appearing for the respondents.

(2.) WP(C) No. 721 of 2020 had been filed by 9 (nine) petitioners with a prayer for quashing the impugned order dtd. 23/10/2020 and for directing the respondents to count the period of the petitioners ad-hoc services prior to their regularisation as qualifying services for the purpose of availing pensionary and other retiral benefits. WP(C) No. 679 of 2020 had been filed by the wife of (L) Y. Hembabu Singh, who was serving as Supervisory (Credit) on regular basis in the Commerce and Industries Department, Government of Manipur, with a prayer for directing the respondents to count the period of ad-hoc service rendered by her late husband prior to his regular appointment for the purpose of availing pensionary and other retiral benefits. As the facts and issues raised in the present 2 (two) writ petitions are common and interlinked, the said 2 (two) writ petitions were heard jointly and the same are being disposed of by this common judgment and order.

(3.) In WP(C) No. 721 of 2020, petitioner Nos. 1 and 2 were initially appointed as Extension Officer (Industry) on 5/4/1999 on ad-hoc basis in the Commerce and Industries Department, Government of Manipur for a period of 3 (three) months. Petitioner No. 3 was initially appointed as Progress Assistant on 5/4/1999 on ad-hoc basis in the Commerce and Industries Department, Government of Manipur for a period of 3 (three) months. Petitioner Nos. 4 and 5 were initially appointed as Inspectors (Statistics) on 5/4/1999 on ad-hoc basis in the Commerce and Industries Department, Government of Manipur for a period of 3 (three) months. Petitioner No. 6 was initially appointed as Inspector (SSI) on 3/12/1991 on ad-hoc basis in the Commerce and Industries Department, Government of Manipur for a period of 6 (six) months. Petitioner no. 7 was initially appointed as Supervisor (Infra) on 5/4/1999 on ad-hoc basis in the Commerce and Industries Department, Government of Manipur for a period of 3 (three) months. Petitioner No. 8 was initially appointed as Inspector (Planning and Survey) on 5/4/1999 on ad-hoc basis in the Commerce and Industries Department, Government of Manipur for a period of 3 (three) months and petitioner No. 9 was initially appointed as LDC on 30/12/1997 on ad-hoc basis in the Commerce and Industries Department, Government of Manipur for a period of 3 (three) months.