L. TOHLUTSON KOM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Ng. Jotindra, learned counsel appearing for the petitioners and Mr. Jagat, learned counsel appearing for the respondents.

(2.) FOR the judgment and order proposing to pass by this Court, it is not required to mention the facts in detail leading to the filing of the present writ petition. It is stated that the petitioners, three in number, who are holding the substantive post of Assistant Managers/Development Officers(DIC) were promoted on ad hoc basis as Functional Manager (EI/Infra/KVI) vide order of the Govt. of Manipur dated 21.11.1998 in respect of the petitioner No.1, order dated 25.5.1999 in respect of the petitioner No.2, and order dated 26.4.2000 in respect of the petitioner No.3.

(3.) IT is further stated in para 23 of the writ petition that the petitioners are still employed as Functional Managers(EI/Infra/KVI) in the department of Commerce & Industries, Manipur ever since 21.11.1998, 25.5.1999 and 26.4.2000 respectively without any break. For easy reference, para 23 of the writ petition is quoted below: