NGANGOM TIKENDRAJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) These batches of writ petitions involved common question of law and facts and as such, they are being disposed of by this common judgment.

(2.) I have heard Mr. T. Nandakumar and Mr. N. Surjamani, learned counsel for the petitioners and Mr. A. Nilamani Singh and Mr. B.P. Sahu, learned counsel for the respondents,

(3.) The order dated 31.1.94 (Annexure-A/18) has been assailed in C.R. No. 108 of 1994. The impugned order reads as under : "The Governor of Manipur is pleased to order that Shri R.D. Mukherjee, Executive Engineer (Elec), Electricity Department, Manipur is to hold the current charge of the post of Superintending Engineer against the post vacated by Shri G.B. Sharma with immediate effect until further order without extra remuneration. (Emphasis supplied)