MD. NURUL HAQUE Vs. STATE OF MANIPUR REPRESENTED BY THE COMMISSIONER EDUCATION (S), GOVT. OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Y. Nirmolchand, learned counsel appearing for the petitioners and also Mr. Jagat, learned G.A. appearing for the State respondents.

(2.) THESE writ petitions, involving the same issue filed by the same person, are taken up for disposal by this common judgment and order. In order to avoid repetition of facts, only the fact leading to the filing of the present writ petition, W.P(C) No.164 of 2005, is briefly noted.

(3.) AN application was filed on 1.4.2002 to the Director of Education (S), Govt. of Manipur for appointment of the present petitioner to any suitable post of Grade -IV under the die -in - harness scheme. It is also further admitted by the parties that while the present writ petitions are pending for deciding the issue if the petitioner could be appointed to the post of Grade -III under the die -in -harness scheme, the Govt. of Manipur issued the Office Memorandum being No.20/15/2002 -DIH/DP Imphal, the Ist April,2011 regarding appointment under the die -in -harness scheme. In the said Office Memorandum dated 1.4.2011 the applicants who filed their applications for appointment under the die -in -harness scheme in between 01.10.2001 and 15.6.2002 could be appointed to the Class -III and IV posts.