Kangjam Hemchandra Singh vs State of Manipur and Ors.

None appears for the petitioner. Mr. R.S. Reisang, learned G.A. appearing on behalf of the respondents submits that this writ petition can be disposed of in view of the subsequent order of the Govt. of Manipur being No.1/15/2000FC dated 19.6.2002 by which the cut off date, i.e. 19.4.1999, mentioned in para1 of the Govt. order dated 19.3.2001, had been changed to 6.11.1999.

From the records, it appears that the case of the is that he was appointed under the dieinharness scheme as GradeIV Chowkidar under the order of the Chief Medical Officer, Bishnupur District being No.1/E4/89MBD(Pt)/87 dated 20th April, 1999. It is said that the Govt. of Manipur had taken the said policy decision under the said order of the Govt. of Manipur dated 19.3.2001 for terminating the services of all the employees who were appointed subsequent to 19.04.1999. However, the Govt. of Manipur issued the said order dated 19.6.2002 for changing the cut off date mentioned in para1 of the Govt. order dated 19.3.2001 to 6.11.1999 and such being the situation after the said subsequent order of the Govt. of Manipur dated 19.6.2002 the case of the petitioner is not going to be touched under the said order of the Govt. of Manipur dated 19.3.2001 inasmuch as the petitioner was appointed as early as 20.4.1999. Taking into consideration of the case of the petitioner revealed in the present writ petition the subsequent order of the Govt. of Manipur dated 19.6.2002 this writ petition is disposed of with the direction that the service of the petitioner shall not be terminated under the said order of the Govt. of Manipur dated 19.3.2001.

With the above observation and direction this writ petition is allowed. No costs.