M. MANICHAND SINGH Vs. THE STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Shri N. Surendrajit, learned counsel appearing for the petitioner and Miss L. Monomala Devi, learned Government Advocate appearing for the respondents.

(2.) THE petitioner has filed the above writ petition praying inter alia that the respondents be directed to make retrospective appointment of the petitioner to the post of Farm Manager w.e.f. 17 -10 -1996 or w.e.f. 05 -05 -1997 from which other persons similarly situated were regularly appointed.

(3.) THE said writ petition was disposed of by the Gauhati High Court, Imphal Bench vide order dated 26 -09 -2012 by which the Hon'ble High Court directed the respondents therein to regularly appoint the petitioner as Farm Manager against the available vacancies in the post of Fish Farm Manager in the Department of Fisheries, Government of Manipur.