HAOBAM SUNIL SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) 1. This Civil Review arises out of Civil Rule No. 1054/89 disposed of by a. Division Bench of this Court on 20.8.1990. The Hon"ble Judges constituting the Bench are not now available in this Court and so the matter has been placed before this Bench for disposal.

(2.) We have heard Mr. Koteshwar Singh, learned counsel for the review applicant. Mr. A. Nilamani Singh, learned counsel for respondent No. 3 and Mr. H.S. Paonam counsel for the respondent No. 1.

(3.) By the aforesaid Judgment, following the principles laid down by the Apex Court in Direct recruitment of Class-II Engineering Association- Vs-State of Maharashtra, (1990) 2 SCC 715 the earlier Division Bench allowed the writ petitioner (Ad-hoc) to count the benefit of entire period of service for pay, increment, seniority, Pension and other Pensionary benefit, while directing retrospective regularisation. The operative portion of Judgment runs as under:-