KHANGEMBAM IMOBA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THE decision rendered in this writ petition shall govern the disposal of the connected writ petition, W.P.(C) No.691 of 2007, because both the writ petitions involve identical points.

(2.) THIS is a petition filed by the writ petitioners (five in number) under Article 226/227 of the Constitution of India for claiming following reliefs.

(3.) BY impugned order dt 31.3.2005 (Annexure - A -8 ) their services were discontinued on the ground of expiry of tenure and being purely contractual in nature. It is this order which is sought to be impugned by the petitioners in this petition.