SOYAM RAKHESH SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) By this common order these two writ petitions i.e. C.R. No. 105/98 and C.R. No. 207/98, are being disposed of as both the petitions are of the same nature and this has been done with the consent of the learned counsel of all parties.

(2.) Heard Mr. N. Ibotombi Singh, learned counsel and Mrs. Harichhaya, learned counsel for the petitioners and also heard Mr. H.S. Paonam, learned counsel appearing on behalf of the respondents.

(3.) The matter relates to employment under the Die-in-harness Scheme.