M.SOMORJIT SINGH Vs. STATE OF MANIPUR THROUGH THE COMMISSIONER/SECRETARY

JUDGEMENT

(1.) THESE writ petitions, involving the similar questions of fact and law, are jointly taken up for disposal by this common judgment and order.

(2.) HEARD Mr.H.S.Paonam, learned senior counsel assisted by Mr.A.Arunkumar, learned counsel for the petitioners and also Mr.Jagat, learned GA appearing for the respondents.

(3.) IN the writ petition, the petitioners are praying for a direction to the respondents to absorb their services in the Adult Education Department. In the course of hearing of the present writ petitions, it is clear that the SAS scheme under which the petitioners had been appointed as SAPA on contract basis had already been discontinued. Such being the situation, prayer of the petitioners for absorbing their services as SAPA in the Adult Education Department under the said scheme may not arise.