(1.) Heard Mr. Ashok Potsangbam, assisted by Mr. S.N. Singh, learned counsel for the appellants and Mr. B.P. Sahu, learned counsel for the respondent. Learned counsel for the appellants prays that since this appeal has been filed against certain directions given by the learned Single Judge, vide order dated 18.4.2002, in Contempt Case (C) No. 330/2001, may be treated as if given in a writ petition and this appeal may be treated as a writ appeal. We order accordingly.
(2.) This appeal has arisen out of the order dated 18.4.2002, passed by the learned Single Judge in Contempt Case (C) No. 330/2001. The facts necessary to dispose of this appeal may be noticed.
(3.) An association of Part-time Lecturers of Govt. Colleges in Manipur filed a writ petition claiming regularisation as Lecturers. After the disposal of the writ petition, the association filed writ appeal No. 152/1997. The Division Bench, vide order dated 3.9.98, gave the following relief to the association / its members :-