N NOREN SINGH, M THAIMON SINGH S/O (L) M RADHESHYAM SINGH AND ORS Vs. SECRETARY, M P S C, NORTH A O C, IMPHAL, SOUGAIJAM TEJMANI SINGH S/O IBOCHOUBA SINGH AND ORS

JUDGEMENT

(1.) As common questions of facts and laws are involved in these appeals they are heard and decided by a common judgment.

(2.) We have heard learned counsel for the respective parties. The Principal Respondents herein have challenged the seniority list dated 31.1.2000 of the Assistant Engineers in the Public Works department, Government of Manipur. The Principal Respondents were promotess from the post of Sectional Officers Grade-I to the post of assistant Engineers on adhoc basis on different dates from the year 1976 to 1981, whereas the appellants were direct recruitees to the posts of assistant Engineers, they being appointed on different dates in the year 1980 and 1986. We are not going to the details of the appointment of the promotee officers or the direct recruitees, because of the fact that in view of the judgments passed by the High Court in different cases the Principal respondents / promotee Officers were directed to be regularised in their services on the posts of Assistant Engineers from the dates, which are prior to the dates of direct recruitment of all the appellants.

(3.) In the Writ Appeal No. 385/03 the promotee Officers were directed to be regularised with effect from 30. 10. 76 vide order dated 23.1.92 passed in Civil Rule No. 2372/90 and the consequential order was issued on 22.9.92.