S.K. Homchaudhuri, J. - (1.) COMMON point having involved in both the petitions, the petitions are disposed of by this common judgment and order.
(2.) PETITIONER in Civil Rule No. 738/93, Shri Ch. Bishwarjit Singh came to be appointed as LDC on substitute basis by the order dated December 3, 1991 passed by the Commissioner (Education), Govt. of Manipur for a period of 6 months or till the post would be filled up on regular basis whichever was earlier. After appointment the petitioner was posted to work in the Govt. Hindi Teachers' Training College. By subsequent orders passed by the respondent No. 2, the Director of Education (s), Govt. of Manipur, the petitioner's appointment on substitute basis was extended from time to time. By order dated October, 1992 (Annexure -A/4) to the petition) passed by the respondent No. 2, substitute/ad -hoc/officiating appointment of 76 LDC including the petitioner and one Stenographer Grade III, were extended upto the end of October, 1992. By order dated October 22, 1992, passed by the respondent No. 2, substitute/ad -hoc/officiating appointment of 74 LDC including the petitioner was extended upto the end of December, 1992. Again by the order dated February 22, 1993, passed by the respondent No. 2 the term of substitute appointment of the petitioner and 20 others Grade -Ill and Grade -IV employees were extended upto March 31, 1993. In Civil Rule No. 764/93, the petitioner Shri Rajkumar Kabiraj Singh came to be appointed as Section Officer by order dated February 5, 1991 passed by the respondent No. 2, the Director of Horticulture and Soil Conservation, Govt. of Manipur on ad -hoc basis for a period of 6 months or till the post would be filled up by regular appointment, whichever was earlier. By subsequent order dated August 31, 1991 respondent No. 2 extended the appointment of the petitioner for a further period of 6 months. Thereafter by order dated October 20, 1992 passed by the respondent No. 2, the term of ad -hoc/officiating/substitute appointment of the 45 incumbents including the petitioner were extended for the period shown against their names by way of giving 2 days gap period between the term of initial ad -hoc appointment and the period to be extended, under the condition that no further extension would be entertained thereafter. Again by order dated February 2, 1993 passed by the respondent No. 2 the term of ad -hoc appointment of 39 number of Grade -Ill and Grade -IV staff, including the petitioner were extended upto March 31, 1993. No further extension appears to have been made thereafter.
(3.) PRAYER of both the writ petitions is for issue of Writ or direction commanding the respondents to regularise the appointments of the writ petitioners. The petitioners have placed reliance on the order of the Hon'ble Supreme Court passed in the case of All Manipur Regular Posts Vacancies Substitute Teachers' Association v. State of Manipur, reported in : AIR 1991 SC 2088. The petitioners have also placed reliance on order dated November 22, 1990 passed by this Court in Civil Rule No. 646/90 as well as the judgment and order dated September 16, 1991 passed in Civil Rule No. 200 of 1991 and others, falling in line with the order of the Hon'ble Supreme Court rendered in Alt Manipur Regular Posts Vacancies Substitute Teachers' Association (supra).;