NAOREM JUGESHWOR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Julius Riamei, learned Advocate appearing for the petitioner; Shri Y. Ashang, learned Government Advocate appearing for the State respondents and Shri M. Devananda, learned Advocate appearing for the private respondent.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate to direct the respondent Nos.1 and 2 to cancel order dated 06.09.2018 issued by the respondent No.1.

(3.) Facts and circumstances as narrated in the writ petition, are that the petitioner is a Ph.D. Degree holder in Mathematics and was initially appointed as the Lecturer, Thambal Marik College, Oinam (hereinafter referred to as "the College") on 31.08.1996 and thereafter, on 06.08.2007 the petitioner was appointed as Senior Lecturer of the College and while he was serving in that capacity, on 18.02.2015 the Secretary, Governing Body of the College issued an order stating that the petitioner was appointed temporarily as the Principal in-charge of the College with immediate effect until further orders.