SHRI THINGOM KULACHANDRA SINGH Vs. THE MANIPUR UNIVERSITY

JUDGEMENT

(1.) Heard Shri H.S. Paonam, the learned Senior Advocate appearing for the petitioner; Shri B.P. Sahu, the learned Senior Advocate assisted by Shri M. Tapan, the learned counsels appearing for the respondent No. 1 and Shri M. Devananda, the learned counsel appearing for the respondent Nos. 2 & 3.

(2.) The instant writ petition has been filed by the petitioner praying for the following reliefs: -

(3.) According to the petitioner, he initially joined his service as Lecturer Engineering in Civil at the Government Polytechnic, Imphal on the recommendation of a DPC held in association with the MPSC vide order dated 16 -10 -1986. After having served for about eight years as Lecturer in the Government Polytechnic, Imphal, he was deputed to the Manipur Institute of Technology (MIT), Takyelpat, Imphal vide order 24 -09 -2004 as Professor (Civil Engineering) w.e.f. 01 -01 -2004 and thereafter, the petitioner along with four others were absorbed in the MIT by Resolution No. 3 of the 9th Executive Committee Meeting of the Manipur institute of Technology Society held on 10 -10 -2005 w.e.f. 01 -01 -2004.