STATE OF MANIPUR Vs. OINAM MANISANA SINGH

JUDGEMENT

(1.) Heard Mr. Th. Vashum, learned GA appearing on behalf of the appellants and Mr. T. Rajendra, learned senior counsel appearing on behalf of the respondent.

(2.) The instant writ appeal has been instituted against the judgment and order dtd. 7/2/2022 passed by the Hon'ble Single Judge of this High Court in W.P.(C) No. 137 of 2018 with the following prayer:

(3.) Mr. Th. Vashum, learned GA appearing for the appellants submits that the respondents/writ petitioners were appointed as Graduate Teachers (Science and Arts) and LDCs in the erstwhile 13 (thirteen) Government Aided High Schools in the Hill Districts of Manipur the respective School Management Committee as approved by the Department of Education (S), Government of Manipur. Vide Government's order dtd. 22/2/2016, the aided schools were converted into full-fledged Government High Schools. The respondents/writ petitioners were all approved staffs of the said 13 (thirteen) Government Aided High Schools. In the said order dtd. 22/2/2016, it was specifically mentioned that all the 52 (fifty two) approved staffs @ 3(three) Graduate Teachers and 1 (one) LDC for each school who were approved by the Education (S) Department will be retained after conversion. In the order, it was also mentioned that the services of the staffs as Government employees will commence from the date of the conversion but, their pay and next date of increment will be protected after the particulars of their services are duly verified by the Director of Education (S), Government of Manipur.The order dtd. 22/2/2016 reads as follows: