NAMEIRAKPAM MANICHANDRA SINGH AND ORS. Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Shri R.K. Nokulsana, learned Sr. Advocate appearing for the petitioners and Shri Y. Ashang, learned Govt. Advocate appearing for the respondents.

(2.) THE present writ petition has been filed by the petitioners praying that the ad -hoc services of the petitioners No. 1, 3 and 2 be regularised/linked up with effect from 07 -05 -1999 and 15 -11 -1997 respectively for the purpose of pensionary and other service benefits. According to the petitioners, the petitioners applied for the post of Workshop Attendant, Government Polytechnic and were selected for the same. As per Government's approval, the petitioners No. 1 and 3 were appointed to the post of Workshop Attendant on ad -hoc basis vide order dated 07 -05 -1999 issued by the Controller of Technical Education, Manipur and the Government's approval for appointment of the petitioner No. 2 to the post of Workshop Attendant on ad -hoc basis was conveyed vide order dated 15 -11 -1998 issued by the Under Secretary (Hr. Edn.), Government of Manipur and accordingly, the petitioner No. 2 was appointed to the said post of ad -hoc basis. The ad -hoc appointments of the petitioners were initially extended for a period of 6 (six) months and were subsequently extended from time to time without any break till when the petitioners were appointed on regular basis, on the recommendation of a DPC, with immediate effect vide order dated 30 -04 -2008 issued by the Controller of Technical Education, Manipur..

(3.) IT is contented by Shri R.K. Nokulsana, Senior Advocate appearing for the petitioner that the petitioners are entitled to linking up of their services rendered by them on ad -hoc for counting as qualifying service for purpose of pensionary benefits in terms of the O.M. dated 05 -07 -2003 and moreover, their cases are covered by various decisions rendered earlier by the Hon'ble Gauhati High Court, Imphal Bench. On the other hand, Shri Y. Ashang, learned Government, relying upon the affidavit -in -opposition, has submitted that the petitioners are not entitled to linking up of their services rendered by them on ad -hoc for counting as qualifying service for purpose of pensionary benefits because they do not fulfil the conditions contained in the said O.M. dated 05 -07 -2003.