THOKCHOM SUBADANI DEVI Vs. WAIKHOM SHARATKUMAR SINGH

JUDGEMENT

(1.) HEARD Mr. M. Rarry, learned counsel appearing for the applicant/respondent, Mr. H. Dijeshwor, learned counsel appearing for the respondent/writ petitioner as well as Mr. Jagat, learned G.A. appearing for the respondent Nos - 1 and 3 respectively.

(2.) BY this application, the applicant(respondent No.5 in the writ petition) is praying for vacation/modification of the interim order dated 8.10.2010 passed by this Court in W.P.(C ) No. 510 of 2012. It is made clear at the very out set that any observation made in this order shall not cause any prejudice to the parties at the time of final hearing of the connected writ petition, i.e. W.P(C) No. 510 of 2012 inasmuch as any observation in this order is only a prima facie view of this Court at this stage for the interim matter.

(3.) CHAPTER IX of the Manipur Education Code, 1982 prescribes service Rule for the employees of the Government Aided School and also staffing pattern for the Government Aided School and their recruitment. Section IV (Title - Staffing pattern for Aided Schools and their Recruitment) reads as follows: