KH.JAMINIKANTA SINGH Vs. STATE OF MANIPUR REPRESENTED BY THE ADDL CHIEF SECRETARY

JUDGEMENT

(1.) HEARD Miss Babita, learned counsel for the petitioner and also Ms Sundari, learned GA appearing for the respondents.

(2.) THIS court passed an interim order dated 30.07.2010 in the present writ petition to the effect that the petitioner, who is now holding the post of Assistant Engineer on in -charge basis should not be replaced by any other on in -charge or look after basis in the grade of Assistant Engineer, DRDS. The said interim order had already been complied with by the respondents by issuing direction to the Joint Secretary, RD & PR vide letter of the DC/Executive Director, DRDA, Imphal East, dated 06.03.2013 that the petitioner who is now holding the post of Assistant Engineer, on in -charge basis should not be replaced by another either on in -charge basis or look after basis. A copy of the said letter of the DC/Executive Direct or, DRDS, Imphal East District dated 06.03.2013 is also placed before this court for perusal; and it has been placed on record and marked 'X -1' for identification.