LAIMAYUM KULLABATI DEVI Vs. REGIONAL INSTITUTE OF MEDICAL SCIENCES (RIMS)

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner praying for extension of the petitioner's deputation period in the Regional Institute of Medical Sciences, Imphal as Rehabilitation Counselor. After filing of the writ petition, the petitioner has filed another Misc Case No. 299 of 2019 praying for amendment of the prayer in the writ petition for extension of her period of deputation up to 31st October, 2020.

(2.) During the pendency of this writ petition as well as the other misc cases, the petitioner had put in suggestions requesting for extension of her period of deputation up to 31st October, 2020 as Rehabilitation Counselor at Regional Institute of Medical Sciences, Imphal. Accordingly, this Court by an order dated 23-01-2020 passed in MC(WP(C)) No. 251 of 2019 had allowed time to Mr. M. Devananda, learned counsel for the RIMS to take instructions.

(3.) Today, when the matter is taken up, Mr. M. Devananda, learned counsel for the RIMS has produced a letter dated 7th February, 2020 written by the Deputy Director (Administration, RIMS, Manipur) and the extract copy of the said letter is reproduced herein below: