LAWS(MANIP)-2018-9-3

LOUREMBAM IBOYAIMA Vs. STATE OF MANIPUR

Decided On September 20, 2018
Lourembam Iboyaima Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Shri A. Romenkumar, learned counsel appearing for petitioner No.2 to 5; Shri R.K. Banna, learned counsel appearing for the petitioner No.1; Shri Y. Nirmolchand, learned, Senior Advocate assisted by Shri L. Raju, learned counsel appearing for the respondent University and Smt. Th. Sobhana, learned Government Advocate appearing for the State respondent.

(2.) By the instant writ petition, the petitioners have prayed for issuing a writ of certiorari to quash the Notification dated 23.05.2018 issued by the Registrar, Manipur Technical University and to issue a writ of mandamus to direct the respondents to provide regular appointment to the petitioners from the date of their initial appointment.

(3.) Facts and circumstances as narrated in the writ petition, are that the Manipur Technical University (hereinafter referred to as "the University") came to be established pursuant to the promulgation of an ordinance called "The Manipur Technical University Ordinance, 2016 vide Notification dated 23.4.16 and in order to make the University functional, the Registrar issued a Notification for appointment to the posts of Assistant Professor on contract basis in respect of some subjects including Humanities (Communication); Computer Engineering; Electrical Engineering Mathematics; Civil Engineering and Mechanical Engineering. The petitioners being eligible applied for appointment to the posts of Assistant Professor and after the interview having been held, the Selection Committee recommended the names of the petitioners for appointment to the posts of Assistant Professor against the posts shown as against their names. On the basis of the said recommendation, the petitioners were appointed on contract basis vide orders date 08.08.2016, 30.07.2016 and 15.07.2016 issued by the Vice-Chancellor and their contractual appointment was extended for six months or till the regular appointees joined the said posts, whichever was earlier, vide order dated 30.12.2016 issued by the Vice-Chancellor.