THONGKHOHAO HAOKIP Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. I. Denning, learned counsel appearing for the petitioner and Mr. S. Nepolean, learned G.A. appearing for the respondents.

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

(3.) The petitioner, resident of New Samtal Village, Moreh Sub-Division, District Chandel has filed this writ petition stating that by imposition of the scheme under the Rastriya Madhyamik Shiksha Abhiyan (RMSA) in the New Samtal Junior High School, Chandel, the respondents are trying to interfere with the existing schools and that also deprive of its status which is enjoyed as High School because the school teachers of New Samtal Junior High School, Chandel are not being absorbed considering the service rendered in the Junior High School. Various preferences are given to teachers under the RMSA. The issue raised by the petitioner has been emphasized in memorandum (Annexure - A/8) dated 20.09.2010 supported by various letters issued by the officers of Education Department (Annexure- A/9), (Annexure - A/10) and (Annexure - A/11).