LONGJAM KULAP SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner to call for the records pertaining to the order dated 10.8.2017 passed by the second respondent and to direct the respondents to link-up the ad-hoc services of the petitioner for the purpose of pro-rata pension and other retirement benefits from the date of his initial ad-hoc appointment till the date of his regular appointment to service under the Department of Education (S), Government of Manipur i.e., with effect from 09.02.1979 to 30.04.1991.

(2.) The facts in a nutshell run thus: The petitioner was initially appointed as Hindi Teacher in Nari Kalyan Vidyalaya High School on 09.02.1979 on ad-hoc basis in the scale of pay of Rs.240-390/- with other allowances admissible under the Rules for a period of 6 months or till regular appointment is made, whichever is earlier, against the vacancy that arose due to the death of one K.Sobita Devi. On 10.8.1979, the Joint Director of Education, issued an order transferring the petitioner and posted him at Heigrujam High School and he had also joined in the said school on the same date.

(3.) The Additional Director of Education had issued an order dated 27.3.1984 appointing the petitioner as Assistant Hindi Teacher on regular/temporary basis in the scale of pay of Rs.500-20-640-EB-25-840-30-1020 with DA and other allowances in Heigrujam High School vice L.Naba Singh promoted. Since the petitioner got appointment on deputation to the post of RGT (Hindi) in Navodaya Vidyalaya Samiti, he had tendered his resignation from the post of Assistant Hindi Teacher and the same was accepted by the Director of Education with effect from 30.4.1991 as the petitioner was absorbed permanently in Navodaya Samiti. Thus, the petitioner was serving as Hindi Teacher under the Department of Education with effect from 9.2.1979 to 30.4.1991.