Manipur High Court
Smt. Thingujam Radhamani Chanu vs H. Gyan on 4 November, 2022
Digitally signed
ABUJAM by ABUJAM
SURJIT SINGH
SURJIT Date:
2022.11.07
SINGH 13:53:10
Item No.46-49
+05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
CONT. CAS(C) No.137 of 2022
With
MC(CONT.CAS(C)) No.170 of 2022
With
MC(CONT.CAS(C)) No.171 of 2022
With
MC(CONT.CAS(C)) No.131 of 2022
Smt. Thingujam Radhamani Chanu
...Petitioner/s
- Versus -
H. Gyan
...Respondent/s
BEFORE
HON'BLE MR. JUSTICE MV MURALIDARAN
ORDER
04.11.2022
[1] Heard Mr. Hemchandra, learned senior counsel for the petitioner in
CONT. CAS(C) No.131 of 2022; Mrs. Bisheshwari, learned counsel for the
petitioner in CONT. CAS(C) No. 137 of 2022; Mr. RK. Deepak, learned counsel
for the respondent No.1 and Mr. L. Shashibhushan, learned counsel for the
respondent No.2.
[2] When the matter came on 20.10.2022, this Court passed an order
directing the respondents to comply with the order passed by this Court on or
before 03.11.2022 and report this Court and therefore, this Court directed this
matter to be posted today.
[3] When the matter is taken up today, Mr. RK. Deepak, learned counsel for
the respondent No.1 produced an order passed by Deputy Secretary
(Education-S), Government of Manipur which reads as follows:
" Government of Manipur
Secretariat: Education(S) Department
No.12(HC)/87/2022-SE(C) Imphal, the 3rd November, 2022
To
The Director of Education(S),
Manipur.
Subject: Regularization of 502 (five hundred and two) only for Adhoc
employees (i.e. 252 Graduate Teachers and 250 Primary
Teachers/Matriculate Teachers of Director of Education(S) Department.
Sir,
In pursuance of the order of the Hon'ble High Court dated 20/10/2022
passed in Contempt case (C) No.131 of 131 of 2022 and Contempt
case(C) No. 137 of 2022 arising out of the common judgment & order
dated 28-10-2021 passed in WP(C) No.639 of 2021 filed by H. Premukar
Singh and 202 Ors, I am directed to convey approval of the Government
to the regularizeation of the adhoc teachers recommended by the
screening committee in respect of those eligible 203(two hundred and
three) petitioners of WP(C) No. 639 of 2021 out 2021 out of the
mentioned 346(182 GT +164 PT/MT) adhoc employees as per your vide
letter No.3/399/2018-ET(S) dated 12th August 2022, subject to the
following conditions:
i) Fulfillment of requisite RRs of the post to be manned by the Adhoc
appointments subject to the production of initial appointment.
ii) No entitlement for back wages and appointment/absorption if any.
iii) All appointment to have effect only prospective and not
retrospective.
You are therefore requested to take further necessary action
accordingly.
Yours faithfully.
(Dr. A. Chinglenthomba Meetei)
Deputy Secretary(Education-S)
Government of Manipur"
[4] As per above order, Deputy Secretary (Education-S) passed an order
directing that the Government has given approval for regularization of the adhoc
teachers including these petitioners in two contempt. petitions and passed an
order directed to take necessary action.
[5] Mr. RK. Deepak, learned counsel for the respondents represented that
Deputy Secretary (Education-S) Government of Manipur passed an order dated
03.11.2022 and therefore, he seeks further time.
[6] Therefore, the respondents are directed to comply with the order of this
Court and report before this Court in full compliance on 15.11.2022.
[7] The Registry is directed to post these matters on 15.11.2022 as first item
for reporting full compliance.
Ab. Surjit JUDGE
