THE STATE OF MANIPUR Vs. TALAT MUHAMMED

JUDGEMENT

(1.) STATE has preferred this writ appeal against the judgment and order of the learned Single Judge dt. 19.3.2000 passed in WP(C) No. 1145 of 2006.

(2.) THE respondent No. 1 was initially appointed as a Road Mohorrir on officiating basis against a vacancy caused due to officiating promotion of one Section Officer and such appointment was to continue till regularisation of officiating promotion of the Section officer. Similarly the respondent No. 2 was also appointed as Road Mohorrir on officiating basis against the vacancy caused due to officiating promotion of one Road Mohorrir to the post of Section Officer Grade -II and such appointment was to continue till regularisation of officiating promotion of the said Road Mohorrir to the post of Section Officer Grade -II. In pursuance of such appointment orders, both the respondents joined as Road Mohorrir and continued to serve at different places on being transferred. Their services were also regularised by order dt. 4.11.1999.

(3.) IN appeal, only one ground has been taken by the State and it is stated that the order dt. 4.11.1999 by which both the respondents were regularised in service, is a fake order issued by the then Director in collusion with the respondent Nos. 1 and 2 and that the DPC held on 30.10.1999 had not recommended names of the respondents - 1 and 2 for regularisation as Road Mohorrir nor the Govt. had, at any point of time, approved such regularisation. The further ground taken in the appeal is that the respondent No. 1 was never recommended by the DPC and his name was fraudulently inserted by erasing someone else's name.