SALAM DHANESHWAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. O. Chittaranjan, learned counsel appearing for the petitioners and Mr. A. Vashum, learned Government Advocate appearing for the respondents.

(2.) The facts of the present case in a nutshell is that the petitioner No. 1 was initially appointed as Substitute Teacher for a period of six months in Education (S) Department by an order dtd. 1/4/1991 issued by the Director of Education (S), Government of Manipur. The petitioner No. 2 was initially appointed as Assistant Arts Graduate Teacher on ad-hoc basis for a period of six months by an order dtd. 27/2/1991 issued by the Commissioner (Education), Government of Manipur. The petitioner No. 3 was initially appointed as Assistant Graduate Teacher on ad-hoc basis for a period of six months by an order dtd. 28/2/1991 issued by the Commissioner (Education), Government of Manipur. The period of ad-hoc services of all the petitioners were extended from time to time by the Government by issuing various orders and the petitioners rendered their services on ad-hoc basis continuously and without any break till the date they were appointed on regular basis.

(3.) On the recommendation of the Screening Committee held on 29/8/1994 and 30/8/1994 and the approval of the Government, all the petitioners were appointed as Graduate Teachers on regular basis in the Education (S) Department by order dtd. 31/8/1994 issued by the Director of Education (S), Government of Manipur. Thereafter, the petitioners rendered their services as Graduate Teachers on regular basis. The present writ petition had been filed with the prayer for directing the respondents to consider the case of the petitioners for granting retrospective regularization with effect from the date of their initial ad-hoc appointment only for the purpose of pensionary and other retiral benefits.