SONPAO HAOKIP Vs. STATE OF MANIPUR

JUDGEMENT

(1.) These batches of writ petitions are inter-linked and as such they are being disposed of by this common judgment.

(2.) I have heard Mr. B.P. Sahu, learned counsel for the petitioners in C.R. No.5 of 1993 and C.R. 342 of 1995. Mr. I. Lalitkumar Singh, learned counsel for the petitioners in C.R. No. 330 of 1996 and C.R. 355 of 1995. Mr. H.S. Paonam, learned counsel for the pititioners in C.R. No. 282 of 1996 and C.R. No. 1197 of 1994 and Mr. R.K. Sanajaoba Singh, learned counsel for the respondents in C. Misc. Appln. No. 727 of 1995 on behalf of all the respondents.

(3.) The facts giving arise to the filing of these batches of writ petitions are cumbersome and may be bniefly stated. The Government of Manipur created 100 posts of Matriculate Teachers for the scholless villages in the Hill areas by an order No. 3/157/84-SE(S)Pt dated 20.4.1987. By another order dated 30.5.1987, 84 posts of Matriculate teachers have been created out of which 54 posts were meant for schoolless villages in the hill areas. This would show altogether 154 posts of Matriculate Teachers were created for schoolless villages in the Hill areas. Out of 154 posts so created 57 posts had already been filkd up. Thereafter, the Government have found that there were some excess appointment of teachers on adhoc/substitute basis.