ROSHNICHAND TOURANGBAM Vs. THE STATE OF MANIPUR

JUDGEMENT

(1.) Heard A. Bimol, the learned counsel appearing for the petitioners and Shri K. Jagat, the learned Government Advocate appearing for the respondents.

(2.) The instant writ petition has been filed by the petitioners praying for issuing a writ of Mandamus directing the respondents to grant financial up -gradation as provided under the ACP Scheme within a reasonable period.

(3.) According to the petitioners, they were initially appointed as Supervisors (ICDS) in the Social Welfare Department, Government of Manipur between 04 -05 -1995 to 27 -02 -2002, by issuing various Government orders, on the recommendation of a Class­III DPC and as per the Recruitment Rules called the Social Welfare Department, Government of Manipur Supervisor (ICDS) Recruitment Rules, 1995, the post of Supervisor is classified as Class­III post.