Heikrujam Sunibala Devi & 3 Ors vs The Council Of Higher Secondary ...
2021 Latest Caselaw 296 Mani

                                                                    Item No. 12

                   IN THE HIGH COURT OF MANIPUR
                             AT IMPHAL

                          WP(C) No. 834 of 2021

       Heikrujam Sunibala Devi & 3 Ors.
                                                         ...Petitioners
                                   - Versus -
       The Council of Higher Secondary Education, Manipur.
                                                    ...Respondent
                         (VIDEO CONFERENCE)

                            B E F OR E
                HON'BLE MR. JUSTICE KH. NOBIN SINGH

                                 ORDER

22-11-2021

Heard Shri Ng. Jotindra, learned counsel appearing for the

petitioners.

According to the petitioners, they are serving in different capacities

on contract basis in the Council of Higher Secondary Education, Manipur.

Despite several persons similarly situated having been regularized, the

cases of the petitioners were not considered which compelled the

petitioners to approach this Court by way of WP(C) No. 718 of 2020 which

was disposed of on 4-3-2021 with the following direction :-

"In view of the submission made by the counsel appearing for the parties, the respondents are directed to consider the claims of the petitioners for regularization of their services in the Council of Higher Secondary Education, Manipur, in the light of the judgment and order dated 19.03.2020 passed by this Court in W.P.(C) No. 357 of 2018 and W.P.(C) No. 371 of 2018 within a period of 3 (three) months from today."

The grievance of the petitioners is that despite the said order dated

4-3-2021 being passed by this Court, the respondents and in particular,

Council of Higher Secondary Education, Manipur had failed to consider the

claims of the petitioners for regularization. Without complying with the

court's order, the Secretary, Council of Higher Secondary Education,

Manipur issued an advertisement dated 8-3-2021 inviting applications from

amongst the eligible candidates for appointment by direct recruitment to

various posts including the posts of Lower Division Assistant and Grade-

IV. Being aggrieved by the inaction on the part of the Council of Higher

Secondary Education, Manipur, the instant writ petition has been filed by

the petitioners.

In view of the above, let notice be issued to the respondent

returnable on 18-1-2022.

Shri N. Zequeson, learned counsel accepts notice on behalf of

respondent and hence, no formal notice is called for.

By way of interim measure, it is directed that before finalization of

the process of recruitment initiated vide advertisement dated 8-3-2021, the

order dated 4-3-2021 shall be complied with by the respondents.

JUDGE

Victoria

Digitally signed NINGOM by NINGOMBAM VICTORIA BAM Date:

VICTORIA 2021.11.22 14:10:51 +05'30'