R K BIREN SINGH; L SHARATCHANDRA SINGH Vs. STATE OF MANIPUR; DISTRICT RURAL DEVELOPMENT AGENCY, CHURACHANDPUR; DISTRICT RURAL DEVELOPMENT AGENCY, CHANDEL; LOKTAK DEVELOPMENT AUTHORITY; W IBOYAIMA SINGH

JUDGEMENT

(1.) Heard Mr. N. Kumarjit, learned Senior counsel assisted by Mr. P. Tamphamani, learned counsel for the petitioners, Mr. R.S. Reisang, learned Senior counsel assisted by Mr. Shyam Sharma, learned G.A., Mr. S. Biswajit, learned counsel for the State respondents as well as Mr. B.P. Sahu, learned Senior counsel assisted by Mr. Tapan, learned counsel for the private respondent no. 4 in W.P.(C) No. 59 of 2016.

(2.) These two writ petitions W.P.(C) No. 903 of 2013 and W.P.(C) No. 59 of 2016 are heard together and disposed of by this common judgment and order considering the interconnectedness of the issues involved in these two writ petitions.

(3.) W.P.(C) No. 903 of 2013 was filed by two petitioners, namely, Sri R.K. Biren Singh and Sri L. Saratchandra Singh. Of the said two writ petitioners, Sri R.K. Biren Singh has retired during the pendency of this petition and has not pursued his claims as submitted by the Ld. Senior counsel for the petitioners and as such, it may not be necessary to refer to the factual positions concerning petitioner No. 1 unless required. The second writ petitioner, Sri L. Saratchandra Singh has pursued his claim challenging the order dated 10.09.2013 by which representation filed by the two writ petitioners against the order treating them as deputationists by considering their absorption as void, thus making them liable to be repatriated to the parent department was not accepted by the authorities.