MOIRANGTHEM KUNJAHARI SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. T. Rajendra, learned senior counsel assisted by Mr. Shakir Khan, leaned counsel appearing for the petitioner and Mr. A. Vashum, learned GA appearing for the respondents.

(2.) WP(C) No. 388 of 2021 had been filed challenging the order dtd. 13/1/2021 issued by the Director of Education (S), Manipur effecting transfer and posting of the petitioner from Ngaikhong High School to Ngaikhong Junior High School. WP(C) No. 389 of 2021 had been filed challenging the order dtd. 13/1/2021 issued by the Director of Education (S), Manipur appointing the respondent No. 3 as Headmaster-in-charge of Ngaikhong High School as a stopgap arrangement till a regular Headmaster/ Mistress is posted at the school. As the parties in the two writ petitions are the same and the issues involved in the two writ petitions are interrelated, the present two writ petitions are disposed of by this common order.

(3.) The case of the petitioner is that he was initially appointed as Assistant Science Graduate Teacher on 2/12/1987 in the Department of Education (S), Government of Manipur and he was posted at Sumkhohen Junior High School, Churachandpur District. After serving for about thirteen years in the said school, the petitioner was transferred to Thinungei Phubala High School in Bishnupur District. Thereafter, the petitioner was again transferred to Ngaikhong High School in Bishnupur District on 28/12/2013. After serving for about seven years in Ngaikhong High School, the petitioner was again transferred to Ngaikhong Junior High School in Bishnupur District on 13/1/2021 vide order dtd. 13/1/2021 issued by the Director of Education (S), Manipur. On the same day of issuing the last transfer order of the petitioner, the Director of Education (S), Manipur issued another order dtd. 13/1/2021 appointing the respondent No. 3 as Headmaster-in-charge of Ngaikhong High School at his Grade Pay without any extra remuneration and as a stopgap arrangement till a regular Headmaster/ Mistress is posted at the school. Having been aggrieved by the said two orders, the petitioner assailed the same by filing the present two writ petitions.