GURUARIBAM JOY CHANDRA SHARMA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) These two writ petitions arise out of common question of law and facts and as such they are being disposed of by this common judgment.

(2.) Shri Bikramjit Singh is the petitioner in Civil Rule No. 166 of 1991 and Shri Guruaribam Joyachandra Sharma is the petitioner in Civil Rule No. 165 of 1991. It is stated in both the petitions that by an order dated 4th of April, 1991 (Annexure-A/l)the Government regularised the services of respondent Nos. 3 to 7 as Executive Engineers of the Public Health Engineering Department, Government of Manipur with effect from 26.12.1979. It is this order which has been challenged by the petitioners in berth the writ petitions on the ground of arbitrariness, ''discriminatory and violative of Articles 14 and 16 of the Constitution of India.

(3.) The Division Bench of this High Court by judgment and order dated 25.8.1993 quashed the order of the Government dated 4th April, 1991(Annexure-A/l) on the ground that no reason was assigned nor any explanation was given by the Government as to why the benefits of regularisation had been given from 26.12.1979. On this ground alone the Division Bench of this High Court quashed the aforesaid order of the Government dated 4th April, 1991.