Takhelmayum Ashalata Devi. vs State Of Manipur & Anr.

[1] Heard Shri Ng. Jotindra, learned counsel appearing for the petitioner and Shri Th. Sukumar, learned counsel appearing for the respondent.

[2] According to the petitioner, she was initially appointed as Assistant Librarian at M.B. College, Imphal in the Department of University & Higher

Education for a period of six months which was extended from time to time.

[3] A writ petition being C.R. No. 161 of 1996 came to be filed wherein this Court was pleased to dispose of the same directing that the petitioner

therein should not be disturbed until the selection was made by the DPC or till the post was made on regular basis. On 2-7-2008, the Addl. Director

(University & Higher Education), Govt. of Manipur submitted a letter seeking an approval for extension of the term of ad hoc appointment including

that of the petitioner. On 23-10-2013, the Deputy Secretary (Higher & Technical Education), Government of Manipur issued a letter furnishing the

required information. The Principal of M.B. College issued a certificate dated 14-9-2016 to the effect that the petitioner had been discharging for duty

from 9-10-1991 till 2-4-2014. Thereafter, the ad hoc service of the petitioner was regularized. The prayer in the writ petition is to direct the

respondents to pay the pay and allowances of the petitioner for a period from 24-3-2006 to 30-12-2013.

[4] When the matter is taken up for consideration, it has been fairly submitted by both the counsel appearing for the parties that the instant writ petition

can be disposed of in terms of the order dated 10-6-2020 passed by this Court in WP(C) No. 270 of 2020 which reads as under â€

“The petitioner is presently serving as LDC in the Higher & Technical Education Department, Government of Manipur. The grievance of the

petitioner in the present writ petition is that he has not been paid his pay and allowance for the period from 24-03-2006 to 30-12-2013. The further

grievance of the petitioner is that similarly situated persons in WP(C) No. 854 of 2017 have also been granted the relief and only the petitioner has

been left out without assigning any cogent reasons.

Taking into consideration the limited prayer, the present writ petition is disposed of with a direction to the respondents to examine and verify as to

whether the petitioner had actually rendered his service as claimed by him for the period 24-3-2006 to 30-12-2013 and if it is found that the petitioner

has rendered his service, the pay and allowances of the petitioner should be paid to him within a period of three months from the date of receipt of a

copy of this order.â€​

 [5] Accordingly, the instant writ petition stands disposed of with the direction that the respondents shall examine and verify as to whether the

petitioner had actually rendered service during the period from 24-3-2006 to 30-12-2013 and if it is found that the petitioner has rendered service

during the said period, the pay and allowances of the petitioner should be paid to her within a period of three months from the date of receipt of a copy

of this order.

[6] Copies of this order shall be sent to the counsel appearing for the parties through their WhatsApp/e-mail.