IRUNGBAM SHYAM SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri L. Raju, learned counsel appearing for the petitioners and Shri Niranjan Sanasam, learned Addl. GA for the State respondents.

(2.) By this instant writ petition, the petitioners have prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to regularise them to the post of LDCs.

(3.) Facts and circumstances of the case as narrated in the writ petition, are that the petitioners were initially appointed as LDCs vide order dated 05.11.1999 issued by the Director (RDRD), Manipur on the recommendation of a screening committee in its meeting held on 31.10.1999. Although the appointment was made on temporary basis/ capacity, it was specifically mentioned in the appointment order that the appointees including the petitioners, should be adjusted against future regular/ substantive vacancies which will arise from time to time in order of serial number as reflected therein and until then, their services should not be disturbed. In view of the said conditions contained in the appointment order dated 05.11.1999, as many as 15 (fifteen) temporary LDCs who were above the petitioners in the recommended list, were adjusted vide order dated 11.12.2006 issued by the Director (RDPR), Manipur including 2(two) temporary LDCs, namely T. Noni Devi and K. Sangeeta Devi.