IROM (O) SHAMILA YUMNAM AND ORS. Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Shri N. Ibotombi, learned Sr. Advocate assisted by Shri A. Rommel, learned counsel appearing for the petitioner; Shri K. Jagat, learned Govt. Advocate and Shri Y. Nirmolchand, learned counsel appearing for the respondents.

(2.) BOTH the writ petitions are similar on facts and accordingly, the same are being disposed of by this common judgment and order. The present writ petitions have been filed by the petitioners praying for consideration of their cases for regular appointment to the post of Grade -IV (Peon) in terms of the conditions provided in the relevant Recruitment Rules within a stipulated period.

(3.) IN the counter affidavit filed on behalf of the respondent No. 3, it is not denied that the petitioners were appointed as Grade -IV (Peon) on contract basis and the only stand taken by the respondent No. 3 is that it has not initiated any process nor has it proceeded for direct recruitment for the posts of LDA or Grade -IV and that the petitioners' cases for absorption shall be considered along with similarly situated cases strictly in terms of the existing relevant Recruitment Rules provided they are eligible for appointment to the post of Grade -IV (Peon). An affidavit on behalf of the respondent No. 1 also has been filed wherein it is stated that since the relief sought for by the petitioners is against the respondents No. 2 and 3 being autonomous institutions, the respondent No. 1, the State Government is neither a necessary party nor a proper party in the writ petitions and accordingly, it is prayed that the name of the respondent No. 1 be deleted from the array of parties.