H.W. THARAWAN Vs. STATE OF MANIPUR REPRESENTED BY THE PRINCIPAL SECRETARY, EDUCATION

JUDGEMENT

(1.) HEARD Mr. N. Umakanta, learned counsel for the petitioner and Mr. S. Nepolean, learned G.A. appearing for the respondents.

(2.) IT is stated that the petitioner is now working as regular L.D.C. in Shangshak High School. It is also stated that the petitioner has not been paid her pay and allowances w.e.f. 1.5.2000 to 17.3.2010. However, in the case of others who are similarly situated with the present writ petitioner, Govt. of Manipur had already issued order dated 8.11.2012(Annexure - A/14 to the writ petition) for extending the term of ad hoc appointment and for releasing pay and allowances for the period they had rendered their services on ad hoc basis. It is the further case of the petitioner that she was initially appointed as Substitute L.D.C., later on ad basis and ultimately appointed as L.D.C. on regular basis.

(3.) IN the above factual backdrop, this writ petition is disposed of with the direction to the Director Education (s), Govt. of Manipur to verify if the petitioner had rendered her service as L.D.C. for the period from 1.5.2000 to 17.3.2010. In case the petitioner had actually rendered her service during the said period, she should be paid her pay and allowances. The whole exercise shall be completed within a period of 4(four) months from the date of receipt of certified copy of this order. With the above direction, this writ petition is allowed.