S.BIMOLA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.Ng.Jotindra, learned counsel for the petitioner. Also heard Mr.Moses Pao, appearing on behalf of Mr.S.Suresh, learned ASG for respondent Nos.1 and 2, Mr.Y.Nirmolchand, learned senior counsel for respondent No.3 and Ms.Sundari, learned GA for respondent Nos.4 and 5.

(2.) The petitioner was initially appointed on temporary basis as Clerk-cum-typist (VAB) for a period of three months in the office of the Manipur State Social Welfare Advisory Board, Imphal by an order dated 24.10.1985 issued by the Chairman, Manipur State Welfare Advisory Board. Thereafter, by another order dated 1.3.2013 issued by the Chairperson, Manipur State Social Welfare Board, the petitioner, on the recommendation of the DPC, was appointed as LDC of Manipur State Social Welfare Board, Imphal against the vacant post.

(3.) The case of the petitioner is that although she has been regularized as LDC under the Manipur State Social Board, no order has been passed with regard to counting the past service of the temporary service of the petitioner for pensionary and retiral benefits in terms of the relevant rules.