KHUNDRAKPAM SURJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The present writ petition had been filed assailing the order dtd. 15/7/2021 issued by the Commissioner (Hr. and Tech. Edn.), Government of Manipur rejecting the representation dtd. 8/8/2018 submitted by the petitioners requesting for counting or linking up the period of their ad-hoc services rendered by them prior to their regular appointment as qualifying service for the purpose of pensionary and other retiral benefits coupled with the prayer for directing the respondents to link up the period of their ad-hoc services rendered by the petitioners as qualifying service for the purpose of pensionary and other retirement benefits. Heard Mr. Ng. Jotindra Luwang, learned counsel appearing for the petitioners and Mr. Ashang, learned Government Advocate appearing for the respondents.

(2.) The facts of the present case in brief is that both the petitioners No. 1 and 2 were initially appointed as Workshop Attendants in the Government Polytechnic under the Education Department (Technical Sec. ), Government of Manipur for a period of three months on 22/3/1999 and 7/5/1999 respectively. Thereafter, the period of their ad-hoc services were extended from time to time by the Government by issuing various orders and the petitioners rendered their services as Workshop Attendants on ad-hoc basis continuously and without any break till they were appointed as Workshop Attendants on regular basis on the recommendation of a DPC vide order dtd. 30/4/2008 issued by the Controller of Technical Education, Manipur. After their regular appointment, the Controller of Technical Education, Manipur issued two separate orders, both dtd. 18/8/2017 thereby allowing the petitioners to enjoy their due annual normal increment from the date of their initial appointment to the post of Workshop Attendants on ad-hoc basis.

(3.) It is the case of the petitioners that they fulfilled all the essential qualifications prescribed in the relevant recruitment rules at the time of their appointment as Workshop Attendants in the Government Polytechnic under the Education Department (Technical Sec. ), Government of Manipur and they always discharged their duties very sincerely and faithfully and their superior Officers never found the petitioners unfit, unsuitable or inefficient in their service, conduct and character.