SANA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. H. S. Paonam, learned counsel appearing for the petitioners as well as Mr. Y. Ashang, learned Addl. Government Advocate appearing on behalf of the State respondents.

(2.) THE succinct facts of the petitioners' case in WP (C) No. 1302/05 are that the petitioners had joined their services as Lower Division Clerk (for short "ldc") on ad-hoc basis pursuant to the common appointment order viz. order dated 22. 01. 1997 and 18. 12. 1998 respectively issued by the Director of Education (U), Government of Manipur. The said appointments of the petitioners on ad-hoc basis were in accordance with the guidelines laid down in the Office Memorandum dated 26. 7. 96 issued by the Department of Personnel and Administrative Reforms (Personnel Division), Government of Manipur regarding the ad-hoc appointment of Class-III and Class-IV posts against the direct recruitment quota. Since the date of their initial adhoc appointments, the petitioners are continuing to discharge their duty sincerely and diligently to the satisfaction of all concerned without any break.

(3.) AFTER disposing the WP (C) No. 1496 of 2000 by this Court by passing the said judgment and order dated 30. 01. 2001 with the above directions, the Government of Manipur issued order being No. 1/15/2000-FC Imphal the 19th March, 2001, para No. 4 of which read as follows :-