L DHANESWARORI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) In these three Writ Petitions, the three petitioners have prayed for directions on the respondents to allow them to continue in the post of Draftsman Grade-II in the PHE Department, Government of Manipur, till the same are filled up on regular basis and to consider the case of the petitioners for regularisation of their appointments as such Draftsman Grade-II in the PHE Department, Government of Manipur, forthwith.

(2.) In Civil Rule No. 119/92 the facts of the case are that pursuant to Govt. order dated 11.7.91 (Annexure-A/1), the petitioner was appointed as Draftsman Grade-II in the PHE Department, Government of Manipur against an existing Vacancy oh adhoc basis for a period of six months from the date she joined her duties and posted in the Rural Water Supply Circle No.II by an order dated 7.8.91 of the Chief Engineer, PHE Department, Manipur (Annexure-A/2). The petitioner joined in her duties on 8.8.91 (FN) as such Draftsman Grade-II in Rural Water Supply Circle No. II, PHE, Lamphelpat and continued in the said post upto the end of October, 1992 as would be evident from the office order dated 20.10,92 of the Superintending Engineer, PHE, Rural Water supply Circle No. 2 (Annexure-A/7). Her service was extended again from 1.11.92 upto 31.3.93 by order dated 16.3.93 of the Chief Engineer, PHE (Rural,) Manipur (Annexure-A/8). Apprehending that she may be removed from service, she filed the present writ petition being Civil Rule No. 119/92 and on 1.4.93, an interim order was passed by this Court directing the respondents that until, further orders the petitioner shall not be ousted, if she is continuing in service.

(3.) The facts in Civil Rule No. 1261/92 are that pursuant to Govt. order dated 11.7.91 the petitioner was appointed as Draftsman Grade. II in the PHE Department, Manipur against an existing vacancy on adhoc basis for a period of six months from the date she joined her duties and was posted in the Imphal PHE Division by order dated 17.8.91 of the Chief Engineer, PHE Department, Manipur (Annexure-A/1), where she joined. Thereafter by an order dated 14.8.92 of the Chief Engineer,. PHE Department, Manipur (Annexure-A/2), she was again appointed in the said post upto October, 1992 on adhoc basis or till the post was filed up on regular basis. She then moved this Court in Civil [Rule No. 1261/92 and in a Misc. Case filed in the said Civil Rule, this Court passed an interim order dated 30.10.92 directing the respondents not to oust the petitioner till the post was filled up on regular basis.