M.TOMBA SINGH Vs. STATE OF MANIPUR, THROUGH THE COMMISSIONER/SECRETARY EDUCATION

JUDGEMENT

(1.) HEARD Mr.B.P.Sahu, learned counsel for the petitioners and also Mr.Nepolean, learned GA appearing for respondent Nos.1 and 3 as well as Mr.C.Kamal, learned CGSC appearing for respondent No.2.

(2.) AS agreed to and prayed for by learned counsel for the parties, this writ petition is taken up for disposal at this stage.

(3.) THE petitioners are undergraduate teachers who are initially appointed adhoc basis vide common order dated 30.05.1981 (Annexure -A/1 to the writ petition). By the said common order dated 30.05.1981 some others are also appointed as graduate teachers or/ under graduate teachers on adhoc basis. Later, on the recommendation of the duly constituted Class -III DPC and subject to the satisfactory verification of character and antecedent and physical fitness of the petitioners and others, their services had been regularized vide order of the Director, Education (S), Government of Manipur, being No.3/33/81 -ED (H) II, dated 05.11.1984 (Annexure - A/2 to the writ petition).