- (1.) T:- Special Leave granted. Intervenor's application filed in Special Leave Petition No. 6121 of 1990 is also allowed.
(2.) This appeal concerns with the problem of regularisation of substituted/ad hoc teachers in the Education Department of the State of Manipur. They have been in service for the past several years. The State Government however has refused to regularise their services, instead they took steps for direct recruitment. The services of the members of the appellants association were also sought to be terminated. Thereupon the appellants moved the High Court for relief under Article 226 for staying the direct recruitment and also seeking a direction to regularise their services. The High Court issued a rule nisi in the writ petition but refused to grant any interim relief.
(3.) This appeal has been preferred against the order of the High Court denying the interim relief to the appellants. During the pendency of this appeal, there were some more writ petitions filed before the High Court. In one of those cases, the High Court bas directed the D.P.C. to publish the result of the direct recruitment, and in another case, it appears that the High Court has issued an order staying the direct recruitment.;