MOIRANGTHEM BABUYAIMA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.N.Ibotombi Singh, learned senior counsel appearing for the petitioner and Mr.Y.Ashang, learned GA appearing on behalf of the respondents.

(2.) THE present petition has been filed seeking for a direction to consider the case of the petitioner for regular appointment as Fish Farm Assistant under the Fishery Department, Government of Manipur.

(3.) THE said writ petition, C.R.No.1001 of 1992 was disposed of vide order dated 17.12.1998 by directing the State Government to consider regularization of the officiating appointment of the petitioner. According to the learned senior counsel for the petitioner, however, instead of regularizing the officiating appointment of the petitioner, Government of Manipur converted the officiating to a contract appointment, thus causing further prejudice to the petitioner.