THE STATE OF MANIPUR AND ORS. Vs. LAISHRAM KHOGENDRA SINGH AND ORS.

JUDGEMENT

(1.) This Review is directed against the judgment and order of the Division Bench dt. 21.7.2014 in W.A.No. 55 of 2013.

(2.) The respondents were serving as Daily wagers on Muster roll under the Irrigation and Flood Control Department, Govt. of Manipur ( for short IF&CD) and they were engaged in different capacities such as Bulldozer Driver, Electrician/Head Electrician, Truck Driver, Chowkidar etc. by the Executive Engineer, Thoubal Project Division No.6 of the IFCD. Engagement orders were issued in between 1979-1985. Even after completion of several years of engagement on Muster roll basis neither they were regularised nor were brought over to work charge establishment by the department. Therefore, the respondents filed two writ petitions vide C.R. No. 851/96 and CR No. 916/94 for regularisation of their services and both the writ petitions were disposed of on 11.7.1997 directing the review petitioners to consider their cases and it was further directed that pending consideration, their services shall not be disturbed. However, the said order passed in the two writ petitions was not complied with and the respondents continued to work on Muster Roll basis. The respondents, therefore, again approached this Court in W.P(C) No. 1014 of 1999 and the said writ petition was disposed of on 20.7.2011 directing the Review petitioners to bring the respondents over to work-charge establishment by 31.1.2012. A review application filed by the present review applicants against the said judgment was also rejected, but, liberty was granted to file appeal. Therefore, the review petitioners filed W.A.No.55 of 2013 which has given rise to the present review petition.

(3.) In the writ appeal, the Division Bench did not find any infirmity in the order of the learned single Judge and consequently dismissed the appeal.