HOVUTO SEMA AND ORS. Vs. IMKONGLEMBAAO AND ORS.

JUDGEMENT

(1.) This proceeding has been initiated seeking following reliefs.

(2.) It was further directed therein that the case of the petitioners was to be considered by the Committee individually on the basis of seniority-cum-merit and in doing so, the committee shall adopt all positive approach, coupled with an empathy for each of the employees. The Committee was to submit its report within 2 (two) months. However, the entire process for regularisation of the services of the petitioners was to be completed within 4 (four) months there-from.

(3.) When the aforesaid order was not complied with, the petitioners once again approached this Court by filing a writ petition which was numbered as WP(C) No. 316(K) of 2005. While disposing the said writ petition, this Court vide its order dated 08.08.2006 directed the State/respondents to regularise the services of the petitioners in accordance with the relevant scheme meant for regularisation of the services of the employees and to pay lawful dues to the petitioners. Such exercise was also required to be carried out within 3 (three) months from the date of the order.