PRAMOSHAKHI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. HS Paonam, learned senior counsel assisted by Ms. Lekhakumari, learned counsel appearing for the petitioners, Mr. Y. Ashang, learned GA appearing for the respondents No. 1, 2 and 4, Ms. Sirawon Newmai, learned counsel appearing for the respondent No.3, Mr. K. Modhusudon, learned counsel appearing for the respondent No. 5 and Mr. N. Ibotombi, learned senior counsel assisted by Mrs. N. Savitri, learned counsel appearing for the respondent No. 6.

(2.) The brief facts of the present cases are that prior to 8/12/2016, Jiri College, Jiribam was a Government Aided College. As per resolution No. 3 of the meeting of the Governing Body, Jiri College, Jiribam held on 31/8/2016, the Chairman of the said Governing Body was pleased to appoint the respondents No. 5 and 6 as Assistant Professor in Political Science and History in the said Aided College on temporary basis, vide order dtd. 31/8/2016 issued by the Secre-tary,Governing Body, Jiri College, Kadamtala, Jiribam, Manipur. Subsequently, by an order dtd. 8/12/2016 issued by the Commissioner (Hr. and Tech. Edn.), Government of Manipur, the Governor was pleased to accord sanction to the taking over of Jiri (Govt. Aided) College, Jiribam along with 40 (forty) number of approved teaching staff, 27 (twenty-seven) number of un-approved teaching staff, including the respondents No. 5 and 6, 18 (eighteen) number of approved non-teaching staff and 14 (fourteen) number of un-approved non-teaching staff in different categories of posts by the Government in public interest under the terms and conditions mentioned in the said order.

(3.) The petitioners, who claimed to have submitted 2 separate applications dtd. 16/6/2016 and 28/10/2016 respectively to the President and the Chairman of the Governing Body of the Jiri College, Jiribam, filed 2 (two) separate writ petitions registered as WP (C) No. 219 of 2017 and WP (C) No. 788 of 2017 in this Court with a prayer for quashing and setting aside the order dtd. 8/12/2016 issued by the State Government in respect of inclusion of the respondents No. 5 and 6 as Assistant Professors of Political Science and History in Jiri College as well as for issuing a direction to consider the case of the petitioners for their appointment as Assistant Professor of Political Science and History in Government Aided Jiri College and consequently for initiating process for their absorption as Assistant Professors in the Jiri College consequent upon taken over of the said College by the Government.