KHADANGBAM SUBOL SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri B.P. Sahu, learned Senior Advocate appearing for the petitioner and Shri A. Vashum, learned Government Advocate appearing for the State respondents.

(2.) By the instant writ petition, the petitioners have prayed for issuing a writ of Certiorari or any other appropriate writ or order or direction to quash and set aside the letter dated 14.07.2016 issued by the Director of Commerce and Industries, Manipur in respect of the posts of Instructors (Carpentry/ Foundary/ Tailoring and Cutting/ Weaving), Skill Artisans/ Demonstrators (Black Smithy/ Wood Carving, Carpentry, Foundary, Tailoring and Cutting) and Peon and also for issuing a writ of Mandamus to direct the respondents to regularise/ absorb their services through a Screening Committee.

(3.) The facts of the case as narrated in the writ petition, are that the petitioners were engaged as Skill Artisans (Doll and Toys), Winder, Sweeper, Demonstrator (Tailoring), Demonstrator (Foundary), Carpet Weaving, Blacksmith, Brass and Bell Metal vide various orders issued on various dates i.e., 1.9.1981, 21.8.1982, 21.8.1984, 18.5.85, 5.6.1986, etc. as mentioned in para No. 2 of the writ petition and their engagements were extended from time to time, as a result of which they have been continuing in that capacity till date.