W. SANJEEV KUMAR Vs. MANIPUR UNIVERSITY

JUDGEMENT

(1.) Heard Ms. Babita Th, learned counsel for the petitioners.

(2.) The petitioners who are 17 nos. of contract employees in Manipur University in various capacities and they have been working for the last 10 to 20 years. Their applications for regularization have been rejected by the university vide order dtd. 24/11/2025 passed by Registrar, M.U. and it is stated that similarly situated persons were regularized vide order dtd. 10/4/2007 and the petitioners have been treated differently.

(3.) Issue notice.