KHUNDRAKPAM MOHON SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The present writ petition had been filed with the prayer for quashing the impugned order dtd. 1/12/2020 issued by the Commissioner (Arts and Culture), Government of Manipur, rejecting the representation of the petitioner for appointing him as Junior Lecturer (Vocal) in Government Music College and also for issuing a writ of Mandamus directing the respondents to appoint/ absorb the petitioner as Junior Lecturer (Vocal) in the Government Music College now renamed as Shree Shree Balmukunda Dev Government Music College, Imphal.

(2.) The facts of the present case, in a nutshell, are that the petitioner was appointed as Junior Lecturer (Vocal) on contract basis initially for a period of six months in the Government Music College, Imphal. Thereafter, the period of his contract service was extended from time to time by the Government and by the last extension order dtd. 18/9/1998, the period of contract appointment of the petitioner was extended upto 31/3/1999. The Government Music College was subsequently renamed as Shree Shree Bal Mukunda Dev Government Music College, Imphal and the said College is under the control of the Secretariat, Arts and Culture, Government of Manipur.

(3.) The All Manipur Government Arts and Culture Department Casual/ Contract Employees and Workers Union and two other persons filed a writ petition being Civil Rule No.148 of 1998 in the Gauhati High Court, Imphal Bench, with the prayer for issuing a direction to the authorities to regularize their Contract/ Casual service either by preparing a scheme on rational basis or after creation of post. The said writ petition was allowed by the Gauhati High Court, Imphal Bench, vide its judgment and order dtd. 7/12/1998 passed in Civil Rule No. 148 of 1998 and the operative portion of the said judgment and order are as under:-