THINGPAMLA KHAMRANG Vs. COMMISSIONER / SECRETARY (EDUCATION/S), GOVERNMENT OF MANIPUR

JUDGEMENT

(1.) Heard Shri A. Bimol, the learned Sr. Advocate assisted by Shri H. Prabirkumar, the learned counsel appearing for the petitioner and Shri H. Devendra, the learned Government Advocate appearing for the State respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ in the nature of certiorari to quash the impugned orders dated 11-07-2001, 01-08-2001, 03-08-2001 and 21-08-2001 issued by the State Government.

(3.) 3.1 According to the petitioner, she was appointed as an Assistant Teacher on ad-hoc basis at Somdal NK High School for a period of three months in the vacancy caused by the retirement of Shri Matuiching, Assistant Teacher vide order dated 14-05-1997 issued by the Director of Education (S), Government of Manipur. The post of Assistant Teacher was later re-designated as the Primary Teacher vide order dated 01-02-1998 of the Director of Education (S), Government of Manipur. The ad-hoc service of the petitioner was extended from time to time till 30-04-1999 and even thereafter, she continued to serve at the said school as there was acute shortage of teaching staff for which the Principal of the school wrote a letter dated 24-08-1999 to the Director of Education (S) who, in turn, wrote a letter to the Commissioner (Education/S) for obtaining Government decision to the extension of the ad-hoc service of the petitioner w.e.f. 01-05-1999. When no response was received from the Government and in particular, from the Director of Education (S), the Principal of the school addressed a letter dated 24-04-2000 to the Director of Education (S) for extending the term of ad-hoc service of the petitioner in view of the fact that the Somdal NK High School which is in short of teaching staff, was in need of her service and she had been serving till then.