GOTIMAYUM IBOTOMBI SHARMA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) By this Common Judgment Writ Petition Nos. 1861 of 2001, 1117 of 2002 and 1948 of 2001 are being disposed of.

(2.) I have heard Mr. Kh. Binoykumar Singh, learned senior counsel and Mr. Kh. Benoy Singh, learned counsel for the petitioners and Mr. N. Ibotombi, learned State Counsel assisted by Mr. K. Kumar and Mrs. Th. Sobhana counsel for the respondents.

(3.) The writ petitioner in Writ Petition (C) No. 1861 of 2001 was initially appointed as Work Charged employee under the Public Works Department, Government of Manipur on 1.12.1969. He was retrenched from service and again appointed. Eventually he was reappointed on 1.12.1966 and he continued in service till his retirement on 30.6.2000. In between he was also confirmed in service by the order dated 3.8.1994.