MUTUM SAPANA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Ms. Th. Babita, learned counsel appearing for the petitioner as well as Mr. Sukumar, learned G.A. appearing on behalf of respondent Nos. 1 & 2.

(2.) The petitioners are Non-Teaching employees of Government Aided Thambal Marik College, Oinam Bishnupur District, Manipur. Presently, there are 97 (Teaching) and 62 (Non-Teaching) staff in the Thambal Marik College, Oinam.

(3.) By an Order dated 28.06.2018 issued by the Commissioner (Hr. and Tech. Edn.), Government of Manipur sanction was accorded for taking over of 6 (six) (Government Aided) Colleges along with 519 teaching staff including Principals and 207 Principals of non-teaching staff in different categories of posts by the Government in public interest. Amongst the 6 (Government Aided) Colleges earmarked in the Order dated 28.06.2018, the Thambal Marik College, Oinam appear at serial No. (v). However, as no steps were taken for absorbing the case of the petitioners, they filed a writ petition before this Court which was registered as WP(C) No. 668 of 2018 with the prayer not to leave out the case of the petitioner at the time of giving appointment as Government employees. During the pendency of the writ petition, the Government submitted a cut off date i.e. 17.12.2016 for appointment of the petitioners as Government employees. This Court accordingly disposed of WP(C) No. 668 of 2018 by Order dated 10.12.2018 with a direction that the petitioners and other employees who are aggrieved by the decision of the Government may submit their representations to the Government and the Government shall consider the representation within 3 (three) months.