PUKHRAMBAM JUGESWAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Kh. Binoykumar, learned counsel appearing for the petitioners, Mr. R.S. Reisang, learned Sr. G.A. appearing for the respondents - 1 and 2 as well as Mr. C. Komol, learned CGSC appearing for the respondent No.3 respectively.

(2.) THESE writ petitions, seeking similar reliefs basing on the similar facts and law, are taken up for disposal by common judgment and order. Only the facts common to all the writ petitions are tersely mentioned.

(3.) (i) The writ petitioner of W.P(C) No.5 of 2007 Shri Pukhrambam Jugeswar Singh, (ii) husband of the writ petitioner of W.P(C) No. 146 of 2007 (late) Shri Oinam Bijoychandra Singh, (iii)writ petitioner of W.P(C) No. 1203 of 2006 Shri Moirangthem Kunjakishore Singh and (iv) writ petitioner of W.P(C) No.1212 of 2006, Shri Manoharmayum Rajendra Sharma were regularly appointed as Head Masters of the Primary School on the recommendation of Class III DPC held on 3.4.1998 and in pursuance of the Government's approval conveyed vide letter No.12(D)/73/94 - SE(S) dated 12.6.1998 vide order of the Director of Education (S), Govt. of Manipur dated 5.8.1998.