S DHNABIR SINGH Vs. PROMOTEE ASSISTANT ENGINEERS ASSON

JUDGEMENT

(1.) We have heard all the writ appeals analogously as they are against the common judgment dated 16.5.97 passed by the learned Single Judge of this Court in CRs 673/94,5127 88, 822/94, 520/96, 521/96,332/95,235/93, 525/95,49/96,1145/96,904/96 & 780/96.

(2.) We have heard Mr N. Kotishwar Singh, learned counsel for appellants in WAs 88/97, 92/97, 93/97 and Mr. NPC Singh, learned counsel for appellants in WAs 82/97,85/97, 86/97, 87/97, 91/97 and 105/97. Other advocates did not appear in the respective appeals. We have heard Mr H.N.K. Singh, learned counsel for respondents in WAs 82/ 97,88/97 and Mr. A. Nilamani Singh, learned counsel for respondents in WAs 91/97 and also Mr H.S. Paonam, learned counsel for respondent No. 1 and 19 in Ws 85/97, none appears for the State of Manipur.

(3.) WAs 92/97 has been filed by 2 persons who were the respondents 4 and 10 in CR 520/95. WA 91/97 has been filed by the persons who were respondents 2 and 19 in CR 904/96. In WA 85/97 the appellants were the respondents 9 and 13 in CR 332/95. The respondents 10 and 16 have filed WA 88/97. WA 105/97 has been filed by 3 persons who were respondents in the respective Civil Rule. WA 122/97 has been filed by the persons who were the respondents 1, 3, 4, 6 and 7 in CR 6(73/94. WA 86/97 has been filed by the appellants who were the respondents 9 and 11 in CR 520/95. In WA 87/97 the appellants are the respondents 9 and 11 in CR 521/95. The appellants in WA 130/97 are the respondents in the respective Civil Rule. WA 150/97 has been filed by the appellant who were the respondent No. 21 in CR 673/94.