K SWARNALATA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri L. Shashibhushan, the learned counsel appearing for the petitioners and Shri K. Jagat, the learned Government Advocate appearing for the State respondents.

(2.) The only prayer in the writ petition is to direct the respondents to regularise the services of the petitioners with effect from the date of their initial appointment as the Data Compiler cum Registration Assistant on officiating basis vide order dated 18-12-1987 issued by the Director of Industries, Manipur.

(3.) [3.1] The facts and circumstances, as narrated in the writ petition, on the basis of which the instant writ petition has been filed by the petitioners are that they were initially appointed as the Data Compilers on casual basis for a period of three months vide order dated 01-09-1980 issued by the Director, Department of Commerce & Industries, Government of Manipur and their casual appointments were extended from time to time. While the petitioners were serving in that capacity, the Director, Department of Commerce & Industries vide its letter dated 28-11-1987 requested the State Government for grant of approval to the absorption of the petitioners as the Data Compiler cum Registration Assistant and on receipt of it and after having considered the same, the Deputy Secretary (Industries), Government of Manipur conveyed the approval of the State Government for absorption of the petitioners along with three others on officiating capacity as the Data Compiler cum Registration Assistant (hereafter referred to as "DCRA") with the request to issue appointment orders immediately. Accordingly, the Director of Industries, Government of Manipur issued the order dated 18-12-1987 absorbing the petitioners on officiating capacity to the post of Data Compiler cum Registration Assistant against clear vacant posts.