Heikrujam Sunibala Devi And 4 Others vs Council Of Higher Secondary School Educadationand Another

Heard Mr. Ng. Jotendro, learned counsel appearing for the petitioner and Mr. N. Zequeson, learned counsel appearing for the respondents.

It is submitted by the learned counsel appearing for the petitioners that the present writ petition is squarely covered by 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. It is further submitted by the counsel appearing for the

petitioners that writ appeal filed again aforesaid judgment has also been dismissed on withdrawal, vide order dated 02.02.2021 passed by this Court in

Writ Appeal No.21 of 2020.

In view of above, learned counsel appearing for petitioners prays that this matter can be disposed of by directing the respondents to consider the

claims of the petitioners for regularization of their service in the light of aforesaid judgment and order dated 19.03.2020 within a stipulated period.

Mr. N. Zequeson, learned counsel appearing for the respondents fairly submitted that he has no objection in issuing such direction only for considering

the cases of the petitioners for their regularization in the light of aforesaid judgment and order and he further submitted that the present writ petition

can be closed with such 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.

With aforesaid direction, the present writ petition is disposed of.

Parties are to bear their own cost.

A copy of this order be furnished to both the counsel appearing for the parties through their respective e-mail/whatsaap.