WAHENGBAM UTTARANI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THESE two writ appeals are directed against the common judgment and order dated 10. 07. 2006 passed by the learned single Judge in W. P. (C) Nos. 324 of 2004 and 568 of 2005 whereby and whereunder the learned single Judge, while allowing the writ petitions, set aside the impugned orders dated 17. 2. 2004 and 5. 5. 2005 on the ground that those orders are not sustainable in the eye of law inasmuch as those had the effect of making the post of Supervisors (ICDS) inferior to the post of ACDPOs (ICDS) contrary to the decision of the judgment and order of this Court dated 28. 08. 2000 in C. R. No. 554 of 1995 and also contrary to the existing Recruitment Rules of the Supervisors, ACDPOs (ICDS) and CDPOs (ICDS ). Since these sets of appeals involve common questions of facts and law, they are being disposed of by this common judgment.

(2.) WE have heard Mr. N. P. C. Singh, learned senior counsel assisted by Mr. Bablu, learned counsel for the appellants, Mr. N. Kumarjit, learned State counsel for respondent Nos. 1 and 2 as well as Mr. H. N. K. Singh, learned senior counsel assisted by Mr. Kh. Babulindro, learned counsel for private respondents.

(3.) IN W. P. (C) No. 324 of 2004 the writ petitioners, who are the respondents in W. A. No. 7 of 2006, prayed for quashing the said order dated 17. 2. 2004 issued by the State Government canceling the earlier order dated 14. 2. 1994 and in W. P. (C) No. 568 of 2005 the writ petitioners, who are the respondents in W. A. No. 6 of 2006 prayed for quashing the order dated 17. 2. 2004 as well as the order dated 5. 5. 2005 by which the present appellants were appointed as in-charge CDPOs in place of the respondent/writ petitioners though they were junior to the respondent/writ petitioners.