SALAM CHANDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri R.K Nokulsana, learned Senior Advocate assisted by Shri Sanajaoba, learned Advocate appearing for the petitioners and Smt. Momota Oinam, learned Addl. Advocate General, Manipur assisted by Ms. Beedyasaree, learned Advocate appearing for the respondents.

(2.) By the instant writ petition, the petitioners have prayed for issuing a writ of mandamus or any other appropriate writ to the respondents to show cause as to why the services of the petitioners shall not be regularized or in the alternative, the services of the petitioners shall not be converted into work-charged establishment.

(3.) Facts and circumstances as narrated in the writ petition, are that the petitioners were appointed/ engaged vide various orders issued by the competent authority against the sanctioned posts after undergoing a selection process. After having received the appointment / engagement orders, the petitioners joined their services and since then, they have been serving without any break to the satisfaction of their superior officers. The fact that the petitioners did render their services without any break and had completed more than 30 years on Muster Roll basis, is verified by the Assistant Engineers and after proper verification, the Executive Engineer of the respective division issues certificates of engagement/ appointment of the petitioners.