LAW VEIKHUI Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Shri Kh. Tarunkumar, learned counsel appearing for the petitioner and Smt. Th. Sobhana, learned Government Advocate appearing for the respondents.

(2.) THE present writ petition has been filed by the petitioner praying that her appointment to the post of Rural Labour Inspector be made effective from 10 -11 -1993 on which 13 (thirteen) others, similarly situated, were given regular appointment to the said post in pursuance of the special D.P.C held on 05 -07 -1993.

(3.) ACCORDING to the petitioner, she was initially appointed along with 13 others as Rural Labour Inspectors on ad -hoc basis on 07 -02 -1991 against the regular vacant posts created vide order dated 16 -10 -1989. The ad -hoc service of the petitioner, along with 13 others, was extended from time to time and in the meanwhile, they formed an association called the All Manipur Ad -hoc Rural Labour Inspectors' Welfare Association.