LAISHRAM KUNJABIHARI SINGH Vs. STATE OF MANIPUR THROUGH THE COMMISSIONER

JUDGEMENT

(1.) HEARD Mr. B.P. Sahu, learned counsel appearing for the appellant and Mrs. Sobhana, learned GA appearing for the respondents.

(2.) THIS appeal is directed against the judgment and order of the learned Single Judge dated 07.08.2012 passed in W.P.(C) No. 574 of 2010, wherein the finding of the learned Single Judge is that the petitioner could not be entitled to enjoy the second ACP on the fact that the appointment of the petitioner on regular basis had to be computed w.e.f. 16.04.1997.

(3.) WE have perused the said order dated 30.12.1996 and in the penultimate para of the order, it has been clearly mentioned that the services of the re -appointed persons shall be counted notionally from the date of termination i.e. 02.09.1988. However, their salaries will be paid from the date of joining their service. The said order dated 30.12.1996 is again clarified by the order dated 16.04.1997 that the appointment of the petitioner and others shall be on regular basis. From the conjoint reading of the two said order, it is clear that the petitioner and the others were re - appointed on regular basis w.e.f. 02.09.1988.