KSHETRIMAYUM JITENDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. A. Sachikumar, learned counsel appearing on behalf of the petitioner and Mr. S. Nepolean, learned Government Advocate appearing on behalf of the Government respondents.

(2.) Time was granted to the learned Government Advocate to obtain instructions on one or two occasions but no instruction has been placed by the learned Government Advocate as he was not furnished any instruction by the Government. Considering the grievance of the petitioner and the relief sought for in this writ petition, I propose to dispose of this case at this stage as there will be meaningful purpose to keep the case pending any further.

(3.) It is stated that the petitioner was earlier employed in an aided school under the District Council of Chandel and thereafter, the school was taken over by the Government of Manipur vide order dated 16.8.2000 along with some posts including the post of Hindi Graduate Teacher held by the petitioner. A DPC headed by the Director of Education (S) as Chairman was held on 7.5.2003 and on the recommendation of the DPC with the approval of Government, the petitioner was appointed as Hindi Graduate Teacher. After having appointed as a regular Hindi Graduate Teacher, the petitioner was transferred from one place to another. In the meantime, Finance Department, Government of Manipur, issued certain instruction, which is known as Manipur Government Employees List (for short "MGEL") and as per instruction contained in the aforesaid Finance Department's order, posts in the Department are to be identified with post creation orders and the holders of the post are also to be identified so as to enable the Government to maintain the exact number of regular employees holding sanctioned posts. In the aforesaid process, the name of the petitioner had been identified as one holding a regular post of Hindi Graduate Teacher at Kwatha Junior High School under DI, Moreh and by order dated 17th April, 2006, the petitioner was transferred from Kwatha Junior High School to Khomidok Khabi Arapti Primary School. It is submitted by Mr. Sachikumar, learned counsel for the petitioner, that as per department wise list of employees working under the Government of Manipur, prepared by the Finance Department, the name of the petitioner is shown as a regular Hindi Graduate Teacher and his DDO Code number is 1507036.