POTSANGBAM RANJANA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. L. Raju, learned counsel appearing for the petitioner and Mr. A. Vashum, learned Government Advocate appearing for the respondents.

(2.) The present writ petition had been filed with the prayer for quashing the impugned order dtd. 30/6/2017 issued by the Principal Secretary, Education (S), Government of Manipur thereby rejecting the claim of the petitioner for payment of her pay and allowances for the period from 1/4/2001 till 29/12/2016 coupled with the prayer for directing the respondents to release the petitioner's pay and allowances for the period from 1/4/2001 till 29/12/2016 within a stipulated period.

(3.) The brief facts of the present case is that the petitioner was initially appointed as Craft Instructor (Pottery) in the Directorate of Education (S), Government of Manipur on ad-hoc basis for a period of six months by an order dtd. 1/7/1998 issued by the Director of Education (S), Government of Manipur. The period of ad-hoc service of the petitioner was extended from time to time till 31/3/2001 by issuing various orders with the approval of the Government. It is to be pointed out here that the extension of the period of ad-hoc service of the petitioner was done ex-post facto, for example, the ad-hoc service of the petitioner for the period from 1/4/1999 to 30/9/1999 was extended by issuing an order only on 6/12/2005 by the Commissioner of Education(S), Government of Manipur. So also the ad-hoc service of the petitioner for the period from 1/10/1999 to 31/3/2000, 1/4/2000 to 30/9/2000 and 1/10/2000 to 31/3/2001 was extended ex-post facto by issuing orders dtd. 4/8/2006, 20/10/2006 and 10/1/2007 respectively by the Commissioner of Education (S), Government of Manipur.