STATE OF MANIPUR Vs. KSH IBIBAL SINGH

JUDGEMENT

(1.) These two writ appeals are directed against the Judgment and Order dated 21.2.95 passed by the learned Single Judge in Civil Rule 434/90 and Civil Rule 418/90. In these two writ appeals, common question of law and facts has been raised and as such, they are being disposed by this common order.

(2.) We have heard Mr. T. Nandakumar, learned counsel for the appellants as well as Mr. S. Jayanta, learned counsel for the respondent at length.

(3.) The facts given rise to the filing of the present appeal may be summarily recited. The writ petitioner in Civil Rule 434/90 was appointed as Casual Artist Grade-II in the department of Drama Unit of the Publicity department by an order dated 30th Nov. 1967. Thereafter, by an order dated 30th August, 1969 he was appointed Artist Grade-I. From the order dated 1.12.75 at Annexure-3, it clearly appeared that on the recommendation of the D.P.C. held on 27.11.75, Gradation list Grade-I Artist has been prepared in order of merit. In the said list, name of the petitioner appeared in serial No. 1. By another order dated 22.11.78 Annexure-4, it appears that on the recommendation of the Screening Committee and on the terms and conditions laid down in the contract and on his acceptance of the terms and conditions of the contract, the writ petitioner was again appointed as Artist Grade-I with usual allowances as permissible under the rules.