NAMEIRAKPAM THOIBI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Ch. Nikel, learned counsel appearing for the petitioner and Mr. Jagat, learned Government Advocate appearing for the respondents.

(2.) THERE is no point in keeping the present writ petition pending because of the nature of the reliefs sought for in the present writ petition.

(3.) IT is also stated that term of appointment of the petitioner on contract basis had been extended from time to time. By an order of the Government of Manipur dated 3.9.2002 the term of deputation of the petitioner's appointment as Assistant Graduate Teacher in the practicing school, Kakching attached to DIET, had been extended for another period of 2(two) years w.e.f. 07.01.2002.