ASSOCIATION OF GOVERNMENT HIGHER SECONDARY SCHOOLS Vs. STATE OF MANIPUR REPRESENTED BY COMMISSIONERS

JUDGEMENT

(1.) HEARD Ms. G. Puspa Devi, learned counsel appearing for the petitioners and Mr.K. Jagat Singh, learned State counsel for the respondents.

(2.) THE writ petitioners by filing this writ petition under Articles 226/227 of the Constitution of India have claimed following reliefs:

(3.) THE grievance of the writ petitioners collectively or/and individually in this writ petition appears to be that they have been working as Part Time Lecturers in various Government Higher Secondary Schools situated in the State of Manipur since 1997 till the date of filing of the writ petition in 2001 and now till date, i.e. 2013.