STATE OF MANIPUR, REPRESENTED BY COMMISSIONER /SECRETARY, AGRICULTURE, GOVT OF MANIPUR Vs. T GUNACHANDRA SINGH, S/O T GOURAHARI SINGH

JUDGEMENT

(1.) Heard Mr. Y. Nirmolchand, learned senior counsel appearing for the appellants and Mr. M. Hemchandra, learned senior counsel for the respondents.

(2.) The present appeal has been preferred against the order dated 03.04.2006 passed by the learned Single Judge in W.P.(C) No. 1339 of 2005, by which the learned Civil Judge directed the respondents/appellants herein to regularise the ad-hoc service of the petitioner as VEW from 22.02.1991 to 25.05.1994 for the purpose of counting qualifying service for pension and retiral benefits.

(3.) Certain relevant facts leading to the present appeal may be stated as follows :