NINGTHOUJAM BASANTA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Ng. Jotindra, learned counsel appearing for the petitioner and Mr. Y. Ashang, learned G.A. appearing for the respondents.

(2.) THE present petitioner filed the present writ petition about 11 years after the order of Governor of Manipur dated 19.5.199 for accepting the unconditional resignation tendered by the writ petitioner for assailing it only on the ground that the said order of the Governor of Manipur dated 19.5.1999 is arbitrary and malafide. For better appreciation of the case of the present writ petitioner, brief facts of the petitioner's case in thumbnail is recapitulated.

(3.) ON the recommendation of the Manipur Public Service Commission the petitioner was appointed as Fisheries Extension Assistant against the vacancy due to deputation of one Fisheries Extension Assistant for a period of three years w.e.f. 06.10.1974. Later on, vide order of the Governor of Manipur being No.12/1/93 - Fy(AQ) Imphal, the 13 th Dec.1993 service of the petitioner as Fishery Extension Assistant had been regularized w.e.f. 24.6.1976. By an order of the Governor of Manipur dated 20.11.1982 the petitioner was appointed by promotion to the post of Fishery Officer on ad hoc basis in the Directorate of Fisheries, Manipur. Later on, his ad hoc service of Fishery Officer had been regularized on the recommendation of a duly constituted DPC held on 9.10.1984 vide order of the Governor of Manipur dated 22 nd Oct. 1984.