Nongmaitehm Guneshwor Singh & Anr vs State Of Manipur & Anr
2023 Latest Caselaw 187 Mani

LAISHRA Digitally signed
         by LAISHRAM
M        DHAKESHORI
DHAKESH DEVI                                                                                Item No. 42
         Date: 2023.05.22
ORI DEVI 14:35:42 +05'30'
                                              IN THE HIGH COURT OF MANIPUR
                                                           AT IMPHAL
                            WP(C) No. 730 of 2022
                            Nongmaitehm Guneshwor Singh & anr.                    ...Petitioner/s
                                  Vs.
                            State of Manipur & anr.                               ...Respondent/s

B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

22-05-2023 Heard Mr. Kh. Tarunkumar, learned senior counsel

assisted by Ms. Th. Rebati, learned counsel appearing for the

petitioners and Mr. Th. Sukumar, learned GA appearing for the

respondents.

[2] The learned senior counsel appearing for the petitioners

submitted that the present petitioners were selected along with 6(six)

other persons for appointment as Driver on contract basis in the

Veterinary & Animal Husbandry Department, Government of Manipur.

Thereafter, pursuant to the said recommendation made by the

screening committee, an order dated 09-09-2010 was issued by the

Director of Veterinary & Animal Husbandry Services, appointing the

present petitioners along with 6(six) other persons as Driver on contract

basis. The learned senior counsel submitted that the petitioners are still

continuing as Drivers on contract basis. It has also been submitted that

out of the said 8(eight) Drivers including the present petitioners, 5(five)

of them approached this Court earlier by filing three writ petitions with a

prayer for regularization of their contract services and that the said writ

petitions were allowed by this Court under the judgment and order

dated 18-07-2022 passed in WP(C) No. 2 of 2017, WP(C)No. 794 of

2016 and WP(C) No. 61 of 2019 thereby directing the authorities to

regularize their contract services within a period of three months from

the date of receipt of a copy of the said judgment and order. The

learned senior counsel strenuously submitted that as the present

petitioners are similarly situated with those 5(five) incumbents on

whose favour this Court had passed the aforesaid judgment, they are

also entitled to get the same benefit. Learned senior counsel further

submitted that the present writ petition is squarely covered by the said

judgment and order passed by this Court and the present writ petition

can be disposed of by granting similar benefit as are given to the said

5(five) persons.

[3] Mr. Th. Sukumar, learned GA appearing for the

respondents submitted that he may be allowed to receive instruction

from the authorities as to whether any appeal has been filed by the

authorities challenging the said judgment and order passed by this

Court or whether the order of this Court has been complied with by the

authorities.

[4] The learned GA, accordingly, prays for granting two

weeks' time to get necessary instruction.

[5]            Prayer is allowed.

[6]            As prayed for, list this case again on 08-06-2023.



[7]          The learned GA is directed to get necessary instruction

from the authorities and to submit a report before this Court on or

before the next date without fail.

[8] Furnish a copy of this order to the counsel appearing for

the parties for doing the needful.

JUDGE

Dhakeshori