THOUDAM BRAJAGOPAL SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. H.NK Singh, learned senior counsel appearing for the petitioner and Mr. Sh.Yangya, learned Govt. Advocate appearing for the respondents.

(2.) THE present petition has been filed seeking for regularisation/link up of the service of the petitioner from the date of his initial appointment to the date of re -appointment for the purpose of pensionary benefits and also to give notional benefit as had been given to his juniors and other similarly situated persons.

(3.) THE claim of the petitioner in short, therefore, is that the petitioner should be treated to be initially appointed on regular basis with effect from the initial date of appointment on 8.9.1983 and not from 26.10.1990.