KH. JASHOBANTA SINGH, PGT Vs. MANIPUR PUBLIC SCHOOL SOCIETY

JUDGEMENT

(1.) Heard Mr. I. Lalitkumar, learned Sr. Advocate appearing for the petitioner; Mr. H. Devendra, learned GA for the respondent No. 1 and Mr. A. Golly, learned Advocate for the respondent No. 3.

(2.) According to the petitioner, he being M.Sc.(Chem.), B.Ed. is presently serving as a Post Graduate Teacher (PGT), Chemistry in the Manipur Public School, Koirengei, Manipur. He was initially appointed as Assistant Teacher vide order dated 12.09.1986 issued by the Principal for a period of 3(three) months, which was extended from time to time by issuing various orders. Later, on the recommendation of the DPC, the petitioner was appointed as Assistant Teacher vide order dated 23.07.1988.

(3.) A tentative Seniority List of the teaching staff of the Manipur Public School was published vide Notification dated 02.01.2013 inviting objections to be submitted by all concerned on or before 18.01.2013. Although no objection was received from the teaching staff, the tentative seniority list was never finalized.