LAWS(GAU)-1997-5-4

SALAM KORA SINGH Vs. STATE OF MANIPUR

Decided On May 30, 1997
SALAMKORA SINGH Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) All these civil rules raise the same question of law and facts and as such as agreed to by Learned Counsel for both the sides, these matters are taken up together for hearing.

(2.) I have heard Shri Y. Imo Singh, Learned Sr. Advocate for the petitioners and Shri N.Ibotombi Singh, Learned Advocate for the respondents.

(3.) In Civil Rule No. 666/94,9 persons were allowed to undergo security training; for a period of 6(six) months until further orders vide order dated 3rd Novermber, 1993. Thereafter vide Annexure -A/2 on 9th November, 1993 the Security Inspector issued an order that the security training shall start from 9.11.93 for a period of six months. On the completion of the training of six months, these persons who took training were appointed as Security man it was specifically stated that all these appointments are against the existing vacancy. It was stated that there was the necessity to make these appointments because of the demand of the situation vide order dated 4th May, 1994. Thereafter, the Managing Director who passed the order of appointment retired on 14.5.94 and on 16th June, 1994 by issuing a cyclostyled blanket general order all the appointments were cancelled. The relevant portion of that order is quoted below: