- (1.) Heard Mr. H. Iswarlal, learned counsel for the petitioner and Mr. R.S. Reisang, learned GA appearing on behalf of the respondents.
(2.) The prayer sought for in the present writ petition is for a direction to the respondents to consider the petitioner for appointment to Grade-IV in the Directorate of SCERT, Government of Manipur as per recommendation of the DPC held on 10.11.2006.
(3.) FACTUAL BACKGROUND: The petitioner's educational qualification is HSLC and is eligible for appointment to Grade-IV under the Directorate of SCERT, Government of Manipur. Initially the petitioner was engaged as Peon at the DIET, Churachandpur on contract basis on payment of consolidated pay of Rs. 1200/- p.m. against the post sanctioned by the Government for a period up to 30.04.1999 from the date of joining service till the post is filled up on regular basis vide order No. 1/84/97-SCERT (Pt) of the Director of SCERT, Government of Manipur dated 4.5.1998. The term of the petitioner's engagement as Grade-IV had been extended from time to time. On 04.10.2007 the Project Officer (NFE)/HOO/ SCERT, Government of Manipur issued order being No. l/147/2006-SCERT (A) dated 4.10.2007 stating that as an interim arrangement the service of the petitioner, Grade-IV/ SCERT shall be utilised as runner of Directorate until farther orders.;