MD TAHER ALI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Devananda, learned counsel appearing for the petitioner and also Mrs Sobhana, learned G.A. appearing for the respondents.

(2.) THE only prayer sought for in the present writ petitions is for a direction to the State respondents to regularize the ad hoc service of the petitioners with effect from 24.5.1986 mentioned in the Office Memorandum (policy decision of the Government of Manipur) being No.3/2/85 -DP (I) Imphal, the 31 st May, 1986 under which the ad hoc services of the petitioners had been regularized.

(3.) FOR deciding the case of the petitioners as to whether the petitioner is entitled to the relief sought for in the present writ petition, it is required to note the facts leading to the filing of the writ petition; accordingly a short fact of the petitioner's case is recapitulated.