ALL MANIPUR FOREST DEPARTMENT EMPLOYEES & WORKERS UNION Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Shri S. Rupachandra, learned ASG appearing for the petitioner and Smt. Th. Sobhana, learned Govt. Advocate appearing for the respondents.

(2.) BY this writ petition, the petitioner Union is seeking various relieves including absorption of its members in terms of the scheme framed by the State Government pursuant to the earlier court's order dated 29 -09 -1997.

(3.) THERE shall be a freezing of the number of the Casual employees till all the present number of Casual employees are given regular appointment."