NINGOMBAM INAOMACHA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Ng. Jotindra, learned counsel appearing for the petitioners and Mr. S. Napolean, learned Government Advocate for the respondents.

(2.) The prayers in the writ petition are as follows :

(3.) The writ petition has been filed challenging the orders dated 17- 02-2014, 21-02-2015 and 14-05-2015, issued by the Director of Health Services, Manipur (Annexure-A/23, A/27 and A/29 respectively) whereby and whereunder the claim for payment of wages of the three petitioners for a period referred to in the prayers, was declined by the Director of Health Services, Manipur, holding that for the said period for which the request for payment is made, the contract services of the petitioners were not extended by the competent authority.