AKOIJAM DORENDRO SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. S. Jayanta Singh, learned Sr. Counsel assisted by Mr. Ch. Nickel Singh, learned counsel appearing on behalf of the petitioners as well as Mr. R. S. Reisang, learned Govt. Advocate appearing on behalf of the state respondents.

(2.) BECAUSE of the similar reliefs sought for in these 4 (four) writ petitions, i. e. (1) W. P. (C) No. 604/2006; (2) W. P. (C) No. 453/2004; (3) W. P. (C) No. 663/2004 and (4) W. P. (C) No. 312/2005, basing on the similar facts and circumstances as well as laws, for the convenience of the court as well as for the parties, these 4 (four) writ petitions are taken up for disposal by a common judgment and order; although facts of each of the writ petition are being discussed in separate paras as under : writ Petition (C) No. 604 of 2006 writ petitioners 5 (five) in number passed High School Leaving Certificate Examination from the Board of Secondary Education Manipur and completed the Vetenary Field Assistant Training Course and they are eligible for regular appointment to the post of Veterinary Field Assistant in the Department of Veterinary and Animal Husbandry Services, Manipur under the recruitment rules. Because of availability of sustentative vacancies in the posts of Veterinary Field Assistant and also exigency of services of the Veterinary Field Assistants in the Directorate of Veterinary and Animal Husbandry Services, Govt. of Manipur, they applied for appointment to the post of Veterinary Field Assistant. It is said that after due consideration of eligibility of the petitioners for appointment to the post of Veterinary Field Assistant they were appointed to the post of Veterinary Field Assistant in the Department of Veterinary and Animal Husbandry Services, Manipur vide orders of the Director of the Veterinary and Animal Husbandry Services, Govt. of Manipur being No. 7/g/ha/94-Vt. Imphal the 20th May 1999 on ad hoc basis for a period of 2 (two) months and 29 days, a copy of which is available at Annexure-A/5 to the present writ petition. The terms of ad hoc services of the petitioners as Veterinary Field Assistant had been extended from time to time vide orders being No. 7/g/ha/94-Vt Imphal the 24th August, 1999; it is said that they are still continuing to serve as ad hoc Veterinary Field Assistant. WRIT PETITION (C) NO. 453 OF 2006 10 (ten) writ petitioners also passed the High School Leaving Certificate Examination from the Board of Secondary Education, Manipur and they also successfully completed the Elementary Animal Husbandry and Veterinary Science Examination Certificate course for Veterinary Assistant from the Veterinary Assistant Training Centre, Govt. of Manipur. It is said that the Directorate of Veterinary and Animal Husbandry Services, Manipur was in need the services of the Veterinary Field Assistant and accordingly they applied for appointment as Veterinary Field Assistant against the substantive vacant posts of Veterinary Field Assistants. WRIT PETITION (C) NO. 663 OF 2004 the writ petitioners 5 (five) in number also had passed their High School Leaving Certificate Examination from the Board of Secondary Education, Manipur and also they had successfully completed the Certificate course for Veterinary Field Assistant training from the Veterinary Field Assistant Training Centre, Govt. of Manipur. They are eligible for regular appointment to the post of Veterinary Field Assistant in the Directorate of Veterinary and Animal Husbandry Services, Govt. of Manipur. WRIT PETITION (C) NO. 312 OF 2005 the writ petitioners 3 (three) in number also passed the High School Leaving Certificate Examination from the Board of Secondary Education, Manipur and they also successfully completed the Certificate course for the Elementary Animal Husbandry and Veterinary Science for the Veterinary Field Assistant from the Veterinary Field Assistant Training Centre, Porompat, Govt. of Manipur. They are also eligible for regular appointment to the post of Veterinary Field Assistant in the Directorate of Veterinary and Animal Husbandry Services, Govt. of Manipur.

(3.) A letter dated 25. 5. 1999 was issued by the respondent No. 3 (i. e. Director of Veterinary and A. H. Services, Govt. of Manipur) to all the Employment Exchange Officers of Manipur for requisition of suitable candidates against 29 (twenty-nine) vacant posts of Veterinary Field Assistant in the Department of Veterinary and Animal Husbandry Services, Govt. of Manipur. In the said letter, it is clearly mentioned that sponsor of the eligible candidates by the Employment Exchanges should be completed on or before 8. 6. 1999 and also that of the Departmental Promotion Committee/selection Committee (for short 'dpc') meeting will be held on 14. 6. 1999 to recommend the suitable candidates for appointment to the said vacant posts. In response to the said letter/requisition letter dated 25. 5. 1999 issued by the respondent No. 3, the writ petitioners and other eligible candidates applied for regular appointment to the said 29 posts of Veterinary Field Assistant in the Department of Veterinary and Animal Husbandry Services, Govt. of Manipur.