MD. RAHMAN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. I. Lalitkumar, learned senior counsel appearing for the petitioner and Mr. S. Nepoelan, learned G.A. appearing for the respondents.

(2.) Prayer in the writ petition reads as follows :

(3.) Case of the petitioner is that the petitioner was initially appointed as Chowkidar at Leishanthem L.P. School, Thoubal against a regular vacant post on a substitute basis vide Government order dated 04.12.1990 issued by the Director of Education (S), Government of Manipur.