N. APABI SINGH Vs. STATE OF MANIPUR
LAWS(MANIP)-2022-7-19
HIGH COURT OF MANIPUR
Decided on July 18,2022

N. Apabi Singh Appellant
VERSUS
STATE OF MANIPUR Respondents




JUDGEMENT

M.V.MURALIDARAN,J. - (1.)W.P.(C) No.794 of 2016 has been filed by the petitioners praying to set aside the notification dtd. 21/9/2016 with a further prayer to direct the respondents to regularize the services of the petitioners to the posts of driver as have been done in respect of other similarly situated incumbents.
(2.)W.P.(C) No.2 of 2017 has been filed by the petitioners [petitioners 3 and 2 in W.P. (C) No.794 of 2016] to set aside the impugned notification dtd. 29/11/2016 as the same is not sustainable and to direct the respondents to regularize the service of the petitioners as has been done in the cases of other similarly situated incumbents.
(3.)W.P.(C) No.61 of 2019 has been filed by the petitioners, who are similar to the petitioners in W.P.(C) Nos.794 of 2016 seeking a writ of mandamus directing the respondents to regularize the service of the petitioners to the post of drivers in the Department of Veterinary and Animal Husbandry, Government of Manipur.


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