KSHETRIMAYUM TEJKESHWARE SINGH Vs. MANIPUR UNIVERSITY

JUDGEMENT

(1.) Heard Mr. N. Ibotombi learned senior counsel assisted by Mr A. Rommel learned counsel appearing for the petitioner; Mr. B.P. Sahu, learned senior counsel assisted by Ms R.K. Tanya, learned counsel appearing for the respondents No. 1 and 2, Mr. S. Kamin-ikumar, learned CGSC appearing for the respondent No. 3 and Mr. S. Jasobanta, learned counsel appearing for the respondents No. 4 and 5.

(2.) The relevant facts required for deciding the above issue are that before his appointment as a Production Assistant of the Audio Visual Research Centre (AVRC) in Manipur University, the petitioner was serving as Upper Division Assistant (UDA) on regular basis w.e.f. 24/2/1993 to 24/8/1998 in the Gauhati High Court, Imphal Bench. While serving as UDA in the Gauhati High Court, Imphal Bench, the petitioner was appointed as Production Assistant of the Audio Visual Research Centre in the Manipur University for the term w.e.f. 24/8/1998 till 31/3/1999 vide office order dtd. 31/8/1998 issued by the Registrar, Manipur University. It is the case of the petitioner that the term of his appointment as Production Assistant was extended from time to time and that while he was holding the post of Production Assistant of the AVRC, the petitioner was appointed as a Producer of Educational Multimedia Research Centre in the Manipur University on regular basis by an order dt. 22/11/2011 issued by the Director (EMMRC), Manipur University.

(3.) While the petitioner was serving as a Producer of EMMRC, the Deputy Registrar (Admn.), Manipur University, issued an Advertisement No. 3/2019 dtd. 10/10/2019 inviting applications from Indian nationals for filling up the post of Controller of Examinations, Finance Officer and Director, EMMRC. Under the said Advertisement, The essential qualifications prescribed for the post of Director, EMMRC are as under:-