RAJKUMAR KHERODA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) By this writ petition, the petitioners, (47 in numbers), who are the selected candidates for appointment to 146 posts of Hindi Graduate Teachers under the Centrally Sponsored Scheme for the State of Manipur, for which the Central Government sanctioned as first and last installment of total grant of Rs. 83.26 lakhs, towards salaries of 484 posts of Hindi Graduate Teachers in High/Junior Schools, pray for quashing the order of the Government of Manipur being No. 11/1/03-SE (S) Pt. Imphal 21.9.2007 for cancelling the order of the Government of Manipur for extension of terms of the said 146 posts of Hindi Graduate Teachers beyond 31.3.2002 w.e.f. 1.4.2007.

(2.) Heard Mr. M. Devananda, learned Counsel appearing for the petitioners as well as Mr. H. Debendra, learned Counsel appearing for the State respondents.

(3.) Some of the selected candidates including some of the petitioners for the said 146 posts of Hindi Graduate Teachers had approached this Court by filing two writ petitions being W.P. (C) Nos. 1356/01 and 991 of 2006 for the reliefs viz.: