- (1.)Heard Mr. I. Lalitkumar, learned senior counsel appearing for the petitioner, Mr. Athouba Khaidem, learned G.A. appearing for the respondents No. 1 4 and Mr. KR. Pamei, learned counsel appearing for the respondent No. 5.
(2.)The case of the petitioner as gathered from the writ petition and as heard from the submission of the learned counsel representing him is that he was initially appointed as a lecturer in the Department of History of Thoubal College on 15.12.1964 when the college was still privately run and while continuing in service, the college was taken over by the Government of Manipur w.e.f. 16.12.1977 and was absorbed there as Vice Principal.Thereafter, he was appointed as Principal of the college w.e.f. 01.10.1986 on officiating basis at the scale of pay of Rs. 1600 - 2240/- p.m. with other allowances as admissible under rules vide Government order No. 3/3/86-S/SE, dated 22.12.1986. A copy of the said order as annexed at Annexure, A/1to the petition is reproduced as follows : JUDGEMENT_16_LAWS(MANIP)6_2016_1.html
(3.)That, while continuing as Principal of the college on officiating basis vide order No. 1/1/78/S/SE-II, dated 03.07.1990, the Government of Manipur declared absorption of the petitioner's service as Vice Principal of Thoubal College under order No. 1/15/77-SE, dated 16.12.1977 as the absorption under rule 5 of the Manipur Civil Service Rules, 1981 as per rule I(iii) of the said rules. By the same order, the petitioner by then serving as officiating Principal of Moirang College, Moirang was placed in the Selection Grade of Lecturer in the scale of pay of Rs. 37700 125 4950 150 5700/- p.m. A copy of the order annexed as Annexure, A/2 to the petition is reproduced as follows : JUDGEMENT_16_LAWS(MANIP)6_2016_5.html