MD NURUL HAQUE Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Y. Nirmolchand, learned counsel appearing for the petitioners and also Mr. Jagat, learned G.A. appearing for the State respondents.

(2.) THESE writ petitions, involving the same issue filed by the same person, are taken up for disposal by this common judgment and order. In order to avoid repetition of facts, only the fact leading to the filing of the present writ petition, W.P(C) No.164 of 2005, is briefly noted.

(3.) PETITIONER 's father, (Late) Md. Abdul Rahaman, was serving as Primary Teacher of the Nungaipokpi L.P. School and while he was serving in that capacity, he died on 3.3.2002. The Director of Education (S), Govt. of Manipur issued the order dated 13.3.2002 for terminating the service of the petitioner's father, i.e. (Late) Abdul Rahaman as Primary Teacher.