MUTUM THAIMON SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr.M. Devananda Singh, learned counsel appearing on behalf of the petitioner as well as Mr.D.N. Guburdhan, learned counsel appearing on behalf of the State respondents.

(2.) Both the writ petitions involve a common question of law to be adjudicated. Accordingly at the request of the learned counsel appearing for the parties, both the cases were taken up together for hearing and are disposed of in/by this common judgment and order.

(3.) The petitioner in W.P.(C) No.96 of 2014 was initially recruited as Assistant Engineer (Mechanical) by order dated 15.5.1980. After working as Assistant Engineer for about 20 years, by order dated 7.1.2000 under Annexure-A/5 he was promoted to the post of Executive Engineer on ad hoc basis for a period of six months or until the post is filled up on regular basis whichever is earlier. This ad hoc promotion was effected in view of a dispute with regard to the inter se seniority amongst/between the Assistant Engineers.