LOW VEIKHUI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The facts of this case are rather unfortunate and pity, the circumstances narated hereunder will support this contention.

(2.) I have heard Mr R. Daniel, learned counsel for the petitioner as well as Mr. R.. Raisang, Ld. Govt. Advocate for the respondents.

(3.) The petitioner alongwith 13 others were appointed as Rural Labour Inspector on adhoc basis for a period of 6 months or till the posts are filled up on regular basis, whichever is earlier by an order dated 7th February, 1991. The said appointment has been extended from time to time.