STATE OF MANIPUR Vs. N. APABI SINGH

JUDGEMENT

(1.) These two writ appeals raise common issues of fact and law, and are resultantly being disposed of by way of this common order.

(2.) In sum and substance, the State of Manipur assails the common judgment and order dtd. 18/7/2022 rendered by the learned Single Judge in Writ Petition (C) No. 2 of 2017 and Writ Petition (C) No. 61 of 2019; whereby they were directed, to regularize the services of the private respondents herein, who were employed as Drivers in the Department of Veterinary and Animal Husbandry, Government of Manipur; on contracts extended expost facto from time to time commencing from the year 2010 onwards.

(3.) The facts, as are necessary for the determination of these connected appeals are briefly elaborated as follows :