Manipur High Court
State Of Manipur & Anr vs Okram Menthoi Devi & 23 Ors on 21 May, 2024
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
Item No. 84
KHOIROM Digitally signed by
KHOIROM
BIPINCHAN Date: 2024.05.23SINGH
BIPINCHANDRA
IN THE HIGH COURT OF MANIPUR
DRA SINGH 10:17:31 +05'30' AT IMPHAL
W.A. No. 43 of 2023
State of Manipur & Anr.
... Appellants
- Versus -
Okram Menthoi Devi & 23 Ors.
... Respondents
B E FO R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
HON'BLE MRS. JUSTICE GOLMEI GAIPHULSHILLU
21.05.2024
(AB., J)
Heard Mr. Y. Ashang, learned GA appearing for the appellants
and Mr. Kh. Tarunkumar, learned senior counsel appearing for the
respondents.
The present writ appeal has been filed assailing the impugned
judgment and order dated 29.09.2022 passed by this Court. By the said order,
the Ld. Single Judge allowed the said writ petition with the following directions:
"31. In the result,
(a) The writ petition is allowed.
(b) The impugned notification dated 22.09.2021 is set
aside.
(c) The respondents are directed to regularize the
services of the petitioners taking note of their long
continuous service.
(d) The said exercise shall be completed within a
period of 8 (eight) weeks from the date of receipt
of a copy of this order.
(e) No order as to cost."
At the outset, the learned senior counsel appearing for the
respondents submitted that the present writ appeal can be disposed of by
modifying the directions given in Para No. 31 of the impugned judgment and
order.
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The learned senior counsel submitted that in place of the
aforesaid directions, the State Government may be directed to consider the
cases of the petitioners for regularization of their services, if it is permissible
in law.
Mr. Y. Ashang, learned GA appearing for the appellants fairly
submitted that he is agreeable to the disposal of the present writ appeal as
suggested by the learned senior counsel appearing for the respondents.
In view of the submissions made by the learned counsel
appearing for the parties, we are of the considered view that the present writ
appeal can be disposed of in terms of the agreement arrived at by the counsel
for the parties. Accordingly, the directions given by the Ld. Single Judge at
Para No. 31 of the impugned judgment and order is set aside and the said
Para No. 31 shall be substituted by the following direction:
The State Government is directed to consider the cases of the
petitioners for regularization of their services, if it is permissible in law. Such
consideration should be done within a period of 3 (three) months from today.
The impugned judgment and order is modified to the extent
indicated above.
With the above direction, the present writ appeal is disposed of.
JUDGE JUDGE
Bipin
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