K. SHYAM Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Shri R.K. Manikanta, learned counsel appearing for the petitioner; Shri K. Jagat, learned Govt. Advocate appearing for the respondent No. 1 and Shri A. Bimol, learned counsel appearing for the respondent No. 2.

(2.) THE present writ petition has been filed by the petitioner praying for withdrawal and cancellation of the impugned orders dated 10 -01 -2012, 12 -01 -2012 and 21 -01 -2012 and also for regularising/absorbing the petitioner as Assistant Professor at JNIMS.

(3.) THE subject matter in issue relates to the interpretation of the provisions of the order dated 02 -05 -2009 issued by the State of Manipur and therefore, a full text of the said order dated 02 -05 -2009 is reproduced herein below: