YUMNAMCHA DILIP KUMAR Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Th. Manihar, the learned counsel appearing for the petitioner; Shri A. Romenkumar, the learned counsel appearing for the 44 private respondents, Shri K. Jagat, the learned Government Advocate appearing for the respondent Nos. 1 and 2 and Shri A. Bimol, the learned Sr. Advocate appearing for the JNIMS.

(2.) The instant writ petition has been filed by the petitioner who is the president of the People Action for National Democratic Movement (hereinafter referred to as the PANDAM ) praying for issuing an appropriate writ / direction declaring the order dated 17.12.2016 issued by the Director, JNIMS as null and void; quashing and setting aside the same.

(3.) The facts of the case as narrated in the writ petition are that on the eve of election of the 11th Manipur Legislative Assembly, the Director, JNIMS issued an order dated 17.12.2016 for regularisation of as many as 303 Grade-III and IV contract employees of the JNIMS wherein it has been stated that the said order was issued as per the decision of the Cabinet, in its meeting held on 29.11.2016, with the approval of the Finance Department vide U.O. dated 13.12.16 and the directions issued by the Health Department, Government of Manipur.