HEADMASTERS TEACHERS IN CHARGE ASSOCIATION MANIPUR Vs. COMMISSIONER SECRETARY EDUCATION GOVERNMENT OF MANI PUR

JUDGEMENT

(1.) HEARD Dr. N. K. Singh, learned senior counsel assisted by Mr. F. Ahmed learned counsel representing the Association/appellant as well as Mr. S. Sarma, learned Senior Government Advocate appearing on behalf of official respondent/state of Manipur and others.

(2.) THIS writ appeal is directed against the common judgment and order dated 12. 9. 97 passed by the learned Single Judge in a batch of writ petitions being Civil Rule No. 300/97 alongwith other Civil Rules (The Headmasters/teachers in-charge Association and Ors. Vs. State of Manipur and Ors. ).

(3.) DR . Singh learned Senior Counsel, in support of this writ appeal and assailing the impugned common judgment and order passed by writ court, has forcefully contended that the learned Single Judge committed an error of law and on facts in not making a close scrutiny as regards the seniority of the members of the appellant herein. According to him, since they had duly been appointed as in-charge of the Headmasters and that too they had served in that capacity for a considerable length of period, they are entitled to get regular Headmastership and the denial of such benefit of regularization, resulted in arbitrariness and discrimination and the same would adversely affect their pensionary benefits.