REGENT COMPUTRONICS PVT. LTD.

Md. Manouwer Ali Appellant

V/S

THE STATE OF MANIPUR Respondents

Referred Judgements :-

BALESHWAR DASS ARHANT PRASAD JAIN VS. STATE OF UTTAR PRADESH [REFERRED]
NARENDER CHADHA VS. UNION OF INDIA [REFERRED]
G C GUPTA VS. N K PANDEY [REFERRED]
DELHI WATER SUPPLY AND SEWAGE DISPOSAL COMMITTEE VS. R K KASHYAP [REFERRED]
DIRECT RECRUIT CLASS II ENGINEERING OFFICERS ASSOCIATION VS. STATE OF MAHARASHTRA [REFERRED]
A K BHATNAGAR T KANNAN VS. UNION OF INDIA [REFERRED]
STATE OF WEST BENGAL VS. AGHORE NATH DEY:BISWANATH GHOSH:MAJHARUL ISLAM KHAN:AGHORE NATH DEY:BISWANATH GHOSH [REFERRED]
UNION OF INDIA VS. B JAYARAMAN [REFERRED]
RAM JANAM SINGH STATE OF UTTAR PRADESH VS. STATE OF UTTAR PRADESH:RAJENDRA SINGH MALHAN [REFERRED]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED]
V SREENIVASA REDDY VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED]
P MOHAN REDDY VS. E A A CHARLES [REFERRED]
UNION PUBLIC SERVICE COMMISSION VS. GIRISH JAYANTI LAL VAGHELA [REFERRED]
INDU SHEKHAR SINGH VS. STATE OF U P [REFERRED]
K MADALAIMUTHU VS. STATE OF TAMIL NADU [REFERRED]
STATE OF UTTARANCHAL VS. DINESH KUMAR SHARMA [REFERRED]
STATE OF MANIPUR VS. Y TOKEN SINGH [REFERRED]
A P COOPERATIVE OIL SEEDS GROWERS FEDERATION LTD VS. D ACHYUTA RAO [REFERRED]
R K MOBISANA SINGH VS. KH TEMBA SINGH [REFERRED]
COMMISSIONER MUNICIPAL CORPORATION HYDERABAD VS. P MARY MANORANJANI [REFERRED]
STATE OF BIHAR VS. UPENDRA NARAYAN SINGH [REFERRED]
STATE OF RAJASTHAN VS. JAGDISH NARAIN CHATURVEDI [REFERRED]
AMAR SINGH VS. UNION OF INDIA [REFERRED]

JUDGEMENT

(1.) Heard Mr.A.Bimol, learned counsel for the petitioners. Heard also Mr. Y. Ashang, Addl. G.A., for the State Respondents, Mr. A. Mohendro, learned counsel for the private respondents no. 3 to 46, referred to as the contesting private respondents and Mr. P. Tamphamani, learned counsel for the respondents no. 47 to 61.

(2.) The petitioners have challenged the seniority list dated 15.12.2014 (Annexure-A/5 to the writ petition) for the post of Inspectors in the office of Registrar, Co-Operative Society, Manipur alleging that though the petitioners were regularly appointed earlier in the year 1994, the private respondents, who were regularly appointed subsequently in the year 1999, have been placed above the petitioners.

(3.) The petitioners contend that the petitioners were initially appointed as Inspectors on officiating basis during the period 06.12.1990 and 17.02.1992. As the petitioners continued to serve for a long period, they approached the Hon'ble Gauhati High Court for regularisation of their services by filing writ petitions being C.R. No.6 of 1993, C.R. No.8 of 1993, C.R. No.37 of 1993, C.R. No.1481 of 1992, and C.R. No.42 of 1992. In the said writ petitions, the Gauhati High Court passed an interim order on 30.3.93 to the effect that the petitioners shall not be ousted from service.

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MD. MANOUWER ALI Vs. THE STATE OF MANIPUR

Referred Judgements :-

JUDGEMENT

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