AHANTHEM KUNJO SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Sh. Athoi Singh, learned counsel appearing for the petitioner; Mr. Th. Vashum, learned GA appearing for the respondents No. 1 and 2 and Mr. S. Samarjeet, learned senior panel counsel appearing for the respondent No. 3.

(2.) There is no dispute with regard to the facts of the present case. The petitioner was initially appointed as Hindi Graduate Teacher on adhoc basis for a period of six months in the Department of Education (S), Government of Manipur. The period of adhoc service of the petitioner was extended by the Government from time to time by issuing various orders and the petitioner continued to render service as a Hindi Graduate Teacher. While the petitioner was rendering service as a Hindi Graduate Teacher on adhoc basis, the Government of Manipur formulated a scheme for regularization of all the adhoc services of the employees under the Manipur Government by issuing an Office Memorandum dtd. 31/5/1986. In the said Office Memorandum, it is, inter alia, provided that those adhoc emplo-yees who were appointed upto 31/12/1984 and continued to work in their respective posts till the issuance of the said Office Memorandum and who fulfilled the requisite qualifications should be regularized w.e.f. 24/5/1986.

(3.) Pursuant to the issuance of the said Office Memorandum, the then Director of Education (S), Government of Manipur, issued an order dtd. 30/8/1986 appointing the petitioner along with other persons temporarily on regular basis to the posts of Hindi Graduate Teacher with effect from 24/5/1986.