ALL MANIPUR UNEEMPLOYED ASSOCIATION Vs. STATE OF MANIPUR

JUDGEMENT

(1.) In the above writ petitions issues raised by the petitioners are common and they are inter related to each other, hence I propose to dispose of the above writ petitions by a common judgment.

(2.) Civil Rule 370/1997 has been filed by All Manipur Unemployed Masters Degree Holders Association having a membership of 599 members. It is contended that the members of the petitioner Association are eligible for appointment as Lecturers of Higher Secondary Schools as well as of Colleges in terms of Recruitment Rules prescribed in this regard. It is contended that posts of Lecturers are graded as Class-I posts in the State of Manipur and accordingly recruitment to such posts is to be made through Manipur Public Service Commission. It is contended that this has been so for many years even before 1988. Mr. Ng. Kumar, learned counsel appearing for the petitioner Association submits that no other method except the method of recruitment through Manipur Public Service Commission has been prescribed in the matter of selection of Lecturers for Higher Secondary Schools as well as Colleges in the State of Manipur. In support of his contention Mr. Ng. Kumar refers me to Civil Rule 308/1988 which was disposed of on 7.7.1988 by a Division Bench of this Court. The said petition was filed by the Members of the Association contending that the appointments of 281 persons as Lecturers in the Government Higher Secondary Schools without following any procedure of selection. This Court held:

(3.) It may be stated that during the period from 1992 to 1995 and even thereafter several persons were engaged by the State Government as Part Time Teacher in Government Colleges on payment of Rs.1,000/- (Rupees one thousand) per month. However, in such order of engagement dated 15.11.1995 in para 2 it was stated: