KHUMANLAMBAM NILAROTON SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) I have heard Mr. Kh. Binoykumar, learned counsel appearing on behalf of the petitioner and Mr. R. S. Reisang, learned Addl. Government Advocate.

(2.) THE petitioner's grievance is that he is going to retire from service on attaining superannuation on 28. 2. 2005 after serving as Sericulture Inspector for a period more than 29 years of which a period more than 5 years on ad hoc basis and period of about 24 years on regular basis without getting any promotion during the said whole period of about 29 years.

(3.) THERE is no dispute in respect of the following facts : the petitioner was initially appointed as Sericulture Demonstrator in the Industries Department, Manipur on 18. 7. 1969 on ad hoc basis basing on the recommendation of a duly constituted DPC against a clear vacant post (Annexure-A/1 ). His service was confirmed vide order passed on 2. 3. 1979 with effect from 18. 7. 1973 retrospectively against a permanent post (Annexure-A/2 ). He was promoted to the next higher post of Sericulture Inspector on ad hoc basis, vide order dated 31. 12. 1975 issued by the Director of Industries, Government of Manipur (Annexure-A/3), on the recommendation of the DPC and with the approval of the Government for a period of 3 months. While serving as Sericulture Inspector from 31. 12. 1975 onwards without any break and also getting all the benefits such as increment of pay and relevant allowances etc. , an order dated 30. 1. 1981 (Annexure-A/3/1) was issued giving promotion to the petitioner to the post of Inspector (Seri.) on regular basis w. e. f. 12. 1. 1981 on the recommendation of the DPC and with the approval of the Government of Manipur. The petitioner is to retire from service 28. 2. 2005 on superannuation.