CH. DEEPENDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Ibotombi, learned senior counsel appearing for the appellants and Mr. Y. Ashang, learned GA appearing for the respondents.

(2.) The present writ appeal had been filed by eight appellants, who are the petitioners in the writ petition, assailing the judgment and order dtd. 12/8/2022 passed by the learned Single Judge in WP(C) No. 102 of 2021.

(3.) The appellants No. 1 to 4 possesses post-graduate degree in Obstetrics and Gynaecology and they were initially appointed as Senior Residents in the Department of Obstetrics and Gynaecology, Jawaharlal Nehru Institute of Medical Sciences, Porompat (JNIMS) in the month of February, 2011. The appellant No. 5 possess educational qualification of Ph.D. in Medical Science (Microbiology) and she was initially appointed as Tutor/ Demonstrator in the Department of Microbiology, JNIMS on 1/12/2010. The appellant No. 6 possess post-graduate degree in Pharmacology and he was initially appointed as Tutor in the Department of Pharmacology, JNIMS on 1/7/2014. The appellant No. 7 possess post-graduate degree in Physical Medicine and Rehabilitation and he was initially appointed as Senior Resident in the Department of Physical Medicine and Rehabilitation, JNIMS on 1/12/2010. The appellant No. 8 possess post-graduate degree in Pathology and she was initially appointed as Tutor/ Demonstrator in the Department of Pathology in JNIMS on 1/12/2010. All the appellants have rendered more than six years of regular service in the teaching posts of Senior Resident/ Tutor/ Demonstrator in their respective Departments in JNIMS and they have also got more than one year of teaching experience after obtaining their PG degree in the same subject.