NAMEIRAKPAM THOIBI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Ch. Nikel, learned counsel appearing for the petitioner and Mr. Jagat, learned Government Advocate appearing for the respondents.

(2.) THERE is no point in keeping the present writ petition pending because of the nature of the reliefs sought for in the present writ petition.

(3.) GIST of the facts leading to the filing of the present writ petition is noted; the petitioner and 3(three) others were engaged on contract basis as Accountant in the vocationalisation of education Unit, SCERT vide order of the Director, SCERT dated 08.01.1999. In pursuance of the said order, the petitioner joined her service as Accountant in the SCERT on contract basis.