STATE OF MANIPUR; COMMISSIONER/SECRETARY, IFCD GOVT OF MANIPUR; CHIEF ENGINEER, IFCD(WING-I), GOVT OF MANIPUR Vs. LAISHRAM KHOGENDRA SINGH

JUDGEMENT

(1.) This writ appeal is directed against the judgment and order of the learned Single Judge dated 20.7.2011 passed in W.P(C)No. 1014 of 1999.

(2.) Brief facts leading to filing of the appeal are as follows:

(3.) When the writ application was taken up for hearing before the learned Single Judge, it was contended by Mr. RK Nokulsana, learned Sr. Counsel appearing for the respondents that all the respondents have served the department as daily wage earners on Muster Roll basis for 25-28 years and their cases have not been considered for regularisation. The then counsel appearing for the IFCD on the basis of a written instruction dt. 19.7.11 submitted before the Court that in order to mitigate hardship of the respondents, a decision has been taken departmentally for converting the Muster Roll services of the respondents to work-charge establishment of IFCD. On the basis of the above instruction, the learned Single Judge disposed of the writ petition directing the present appellants to bring the respondents under work-charged establishment by 31st of January, 2012. The said order was not complied with by the department. A review petition was filed by the department vide Review Application No.1/2012. The above Review Application was disposed of on 30.5.2013 granting liberty to the appellants to file an appeal against the order and accordingly the present appeal has been filed.