Manipur High Court
Page |4 vs The State Of Manipur Through The ... on 29 September, 2022
Author: M.V. Muralidaran
Bench: M.V. Muralidaran
SHAMURAILATPAM Digitally signed by
SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA Date: 2022.10.18 11:46:03 +05'30'
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IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 796 of 2021
1. Okram Memthoi Devi, aged about 44 years w/o
O. Tomba Singh resident of Thoubal Mayai
Leikai, P.O, P.S & District, Thoubal, Manipur.
2. Khagembam Bigu Singh, aged about 34 years,
S/o (L) Khagembam Tomba Singh, R/o Thoubal
Wangataba College Road, P.O. & P.S. Thoubal,
District Thoubal, Manipur.
3. Waikhom Shanta Singh, aged about 47 years,
S/o (L) Waikhom Babudhon Singh, R/o Thoubal
Wangataba College Road, P.O. & P.S. Thoubal,
District Thoubal, Manipur.
4. Chanambam Yaiskul Singh, aged about 56 years,
S/o, R/o Thoubal Kshetri Leikai, P.O. & P.S.
Thoubal, District Thoubal, Manipur,
5. Waikhom Medha Devi, aged about 37 years, D/o
Waikhom Ito Singh, R/o Thoubal Wangataba
College Road, P.O. & P.S. Thoubal, District
Thoubal, Manipur.
6. Takhellambam Rajen Singh, aged about 37
years, S/o, R/o Thoubal Wangataba College
WP(C) No. 796 of 2021
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Road, P.O. & P.S. Thoubal, District Thoubal,
Manipur.
7. Phurailatpam Bikramjit Sharma, aged about 52
years, S/o (L) Phurailatpam Totobi Sharma, R/o
Thoubal Wangataba College Road, P.O. & P.S.
Thoubal, District Thoubal, Manipur.
8. Takhellambam Romio Singh, aged about 37
years, S/o Takhellambam Joy Singh, R/o Thoubal
Wangataba College Road, P.O. & P.S. Thoubal,
District Thoubal, Manipur.
9. Okram Dhiren Singh, aged about 31 years, S/o
Okram Ibomcha Singh, R/o Thoubal Okram, P.O.
& P.S. Thoubal, District Thoubal, Manipur.
10. Tekcham Santa Singh, aged about 44 years, S/o
(L) T. Angou Singh, R/o Lamding Mamang Leikai,
P.O. Wangjing, P.S. Thoubal, District Thoubal,
Manipur.
11. Narengbam Naoba Singh, aged about 38 years,
S/o (L) Narengbam Mangi Singh, R/o Wangjing
S.K. Leikai, P.O. Wangjing, P.S. Thoubal, District
Thoubal, Manipur.
12. Pukhrambam Indrakumar Singh, aged about 34
years, S/o P. Nimai Singh, R/o Kakching
Chumang Leikai, P.O. Kakching Bazar, P.S.
Kakching, District Kakching, Manipur.
WP(C) No. 796 of 2021
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13. Kshetrimayum Romeshcandra Singh, aged about
38 years, S/o Kshetrimayum Mohandash Singh,
R/o Kakching Makha Leikai, P.O. & P.S.
Kakching, District Kakching, Manipur.
14. Shahida Banu, aged about 47 years, D/o Ashraf
Ali, R/o Lilong Hangamthabi, P.O. & P.S. Lilong,
District Thoubal, Manipur.
15. Md. Aziz Ahmed, aged 31 years, S/o Tahir Ali
Khan, R/o Lilong Hangamthabi, P.O. & P.S.
Linong, District Thoubal, Manipur.
16. Ismatum, aged about 30 years D/o Salaqwi
Rahman, R/o Lilong Hangamthabi, P.O. & P.S.
Lilong, District Thoubal, Manipur.
17. Md. Danish Shah, aged about 30 years, S/o Md.
Abdul Hakim, R/o Usoipokpi, P.O. & P.S. Lilong,
District Thoubal, Manipur.
18. Dilorjan Shahani, aged about 33 years, D/o Md.
Alimuddin, R/o Lilong Sanyai Sumang, P.O. &
P.S. Lilong, District Thoubal, Manipur.
19. P. Romendro Singh, aged about 48 years, S/o P.
Kullachandra Singh, R/o Bishnupur Ward No. 7,
P.O. & P.S. Bishnupur, District Bishnupur,
Manipur.
WP(C) No. 796 of 2021
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20. Meikam Loken Singh, aged about 53 years, S/o
Meikam Ibobi Singh, R/o Haobam Marak
Keisham Leikai, P.O. Imphal, P.S. Singjamei,
District Imphal West, Manipur.
21. Soraisam Sunil Singh, aged about 35 years, S/o
Soraisam Bungobi Singh, R/o Kwakeithel
Lamdong Leikai, P.O. Imphal, P.S. Singjamei,
District Imphal West, Manipur.
22. Th. Dwijamani Singh, aged about 37 years, S/o
Th. Suranjoy Singh, R/o Langjing Achouba
Makha Leikai, P.O. & P.S. Lamphel, District
Imphal West, Manipur.
23. Th. Nobochandra Singh, aged about 56 years,
S/o (L) Th. Modanjao Singh, R/o Singjamei
Chirom Leikai, P.O. Singjamei, P.S. Singjamei
Kakwa, Dsitrict Imphal West, Manipur.
24. Mutum Ibotombi Mangang, aged about 49 years,
S/o M. Jugindro Singh, R/o Nambol Kongkham
Awang, P.O. & P.S. Nambol, District Nambol,
Manipur.
... Petitioners
- Versus -
1. The State of Manipur through the Commissioner
(Hr. & Tech. Edn.), Government of Manipur, New
WP(C) No. 796 of 2021
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Building, P.O. & P.S. Imphal, District Imphal
West, Manipur-795001.
2. The Director of University & Higher Education,
Govt. of Manipur, Nityaipat Chuthek, P.O. & P.S.
Imphal, District Imphal West, Manipur-795001.
...Respondents
BEFORE
HON'BLE MR. JUSTICE M.V. MURALIDARAN
For the Petitioners :: Mr. Kh. Tarunkumar, Advocate
For the respondents :: Mr. Y. Ashang, GA
Date of Hearing and
reserving Judgment & Order :: 01.09.2022
Date of Judgment & Order :: 29.09.2022
JUDGMENT AND ORDER
(CAV)
This writ petition has been filed seeking to quash
the impugned notification dated 22.9.2021 in respect of the
posts of Laboratory Attendant, Laboratory Assistant, Chowkidar,
Sweeper, Peon-cum-Mali, Office Assistant, Computer Operator,
as the same is not sustainable in the eye of law and to direct
the respondents to regularize the services of the petitioners by
absorbing them into the Government service.
WP(C) No. 796 of 2021
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2. Heard Mr. Kh. Tarunkumar, learned counsel for
the petitioners and Mr. Y. Ashang, learned Government
Advocate for the respondents.
3. Assailing the impugned notification, Mr.
Kh.Tarunkumar, the learned counsel for the petitioners
submitted that the petitioners have been continuously serving in
the non-teaching posts as Laboratory Attendant, Sweeper,
Peon-cum-Mali, Chowkidar, Laboratory Assistant, Office
Attendant etc. in the Government Colleges as for more than 10
years against the duly sanctioned vacant posts without any
interim protection from the Court order. He would submit that
some of the petitioners have completed 10, 16, 17, 19, 20, 23
and 24 years of service respectively and they have not been
regularized till date.
4. The learned counsel further submitted that the
Principals of the respective Colleges have initiated steps for
regularization of the services of the petitioners and details were
also submitted to the Director, University and Higher Education,
Government of Manipur. However, without consideration of
those details submitted by the Principals of the Colleges, the
Director, University and Higher Education issued the impugned
WP(C) No. 796 of 2021
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notification calling for applications from open market to fill up
the vacancies against which the petitioners have been serving
for the last many years by enjoying their meagre amount as
their salaries.
5. The learned counsel urged that all the
appointments were made with the knowledge of the Director,
University and Higher Education and the said authority has not
taken any steps to declare the appointments of the petitioners
as illegal and the petitioners are discharging their duties without
any disturbance from any angle till date.
6. The learned counsel next submitted that once the
vacancies are filled by fresh candidates, certainly the petitioners
will be thrown out from their services and if they are removed
from their services, they will be as good as street beggars and
that they have already crossed the upper age limit for
Government service also. Thus, taking into consideration the
long continuous service and sufferings faced by the petitioners,
the learned counsel prayed for a direction on the respondents
to regularize the services of the petitioners by setting aside the
impugned notification. To fortify his submissions, the learned
counsel relied upon the decision of the Apex Court in the case
WP(C) No. 796 of 2021
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of AmarkantRai v. State of Bihar and others, (2015) 8 SCC
265.
7. Per contra, Mr. Y. Ashang, the learned
Government Advocate appearing for the respondents submitted
that the engagement of some of the petitioners were purely on
temporary basis by the Principals concerned and some were
engaged on contract basis without the approval of the
Competent Authority. He would submit that some of the
petitioners were engaged by the Principals on purely temporary
basis out of the College fund/Non-Government funds. As such,
their engagements were made against no posts also.
8. The learned Government Advocate further
submitted that the notified/advertised number of 182 posts is
only half of the actual number of total vacant posts of the non-
teaching staff available under the Department and that the need
to reserve the posts of the petitioners out of 182 advertised
posts of non-teaching staff at this stage is not necessary and
uncalled for. In fact, the petitioners are not affected by the
notification dated 22.9.2021 issued by the second respondent
and thus, the writ petition is premature, as the petitioners are
not aggrieved and the same. Thus, a prayer is made to dismiss
WP(C) No. 796 of 2021
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the writ petition. In support, the learned Government Advocate
relied upon the decision of the Apex Court in the case of State
of Karnataka and others v. M.L.Kesari and others, (2010) 9
SCC 247.
9. This Court considered the rival submissions and
also perused the materials available on record.
10. The case of the petitioners is that they have been
continuously serving in various cadres, viz., Lab Assistant,
Chowkidar, Watchman, Sweeper, Office Attendant, Computer
Operator, Lab Attendant for more than 10, 16, 17, 19, 20, 23
and 24, respectively, without any protection of the order of this
Court and they have also possessed the requisite qualification
prescribed for the said posts. Instead of absorbing the services
of the petitioners, the second respondent issued the impugned
notification for recruitment of various Grade-IV posts from open
market. Such an action of the second respondent is highly
illegal and arbitrary.
11. On the other hand, it is the say of the respondents
that since the petitioners were engaged on contract, temporary
and casual basis, they do not have a legal right to seek
regularization unless they have been appointed in terms of the
WP(C) No. 796 of 2021
P a g e | 10
relevant rules or in adherence of Articles 14 and 16 of the
Constitution of India. Further, the nature of their appointments
in different capacities of their respective Colleges is purely out
of their respective College funds without the approval of the
Competent Authority.
12. The following facts are not disputed by the
respondents:-
Petitioners 1 to 9 have been continuously
serving in their capacities for more than 10
years without any interim protection of this
Court.
Petitioners 10 and 11 have been
continuously serving as Office Attendant and
Chowkidar for more than 14 and 18 years
respectively without any break by enjoying a
meagre amount of salary without any
protection from this Court.
Petitioners 12 and 13 have been
continuously serving as Chowkidar and
Computer Operator for more than 12 and 13
years without any protection of this Court.
WP(C) No. 796 of 2021
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Petitioners 14 to 18 have been continuously
serving as Lab Assistant, Chowkidar/
Watchman, Sweeper, Chowkidar and Office
Attendant for more than 12, 16, 21 and 23
years respectively without any protection of
this Court.
Petitioners 19 to 24 have been continuously
serving as Chowkidar and Lab Attendant for
more than 12, 16, 19, 21 and 26 years
without any protection of this Court.
13. It is also admitted by the respondents that the
Deputy Secretary (Hr. & Tech. Edn.), Government of Manipur,
has already informed the second respondent to seek comments
from the Principals of the concerned Colleges regarding
absorption of non-teaching staff appointed by the Principals into
Government service. Thereafter, the second respondent sought
comments from all Government Colleges on 24.2.2021 to
furnish a detailed report for taking further action. Pursuant to
the communication of the second respondent dated 24.2.2021,
the Principals of the Colleges have submitted detailed reports of
WP(C) No. 796 of 2021
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the petitioners to the second respondent for taking necessary
action for absorption into Government service.
14. Though the respondents contended that the
engagements/ appointments of the petitioners in different
capacities in their respective Colleges are purely out of their
College fund without the approval of the Competent Authority,
nothing has been produced by the respondents to prove the
same. Further, the plea of the respondents that the petitioners
were not engaged against any sanctioned posts is also not
supported by any documentary proof.
15. The writ petition has been filed mainly on the
ground that all the appointments were made with the knowledge
of the second respondent and despite repeated requests made
by the petitioners, the respondent authorities have not initiated
steps for regularization till date. Further, once the vacancies are
filled by the fresh candidates, certainly the petitioners will be
thrown out from their services.
16. In Amarkant Rai, supra, the Apex Court held:
"9. The Human Resources Development,
Department of Bihar Government, vide its Letter
dated 11-7-1989 intimated to the Registrar of all
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the Colleges that as per the settlement dated 26-
4-1989 held between Bihar State University and
College Employees' Federation and the
Government it was agreed that the services of
the employees working in the educational
institutions on the basis of prescribed staffing
pattern are to be regularised. As per sanctioned
staffing pattern, in Ramashray Baleshwar
College, there were two vacant posts of Class IV
employees and the appellant was appointed
against the same. Further, Resolution No. 989
dated 10-5-1991 issued by the Human
Resources Development Department provides
that employees working up to 10-5-1986 shall be
adjusted against the vacancies arising in future.
Although, the appellant was appointed in 1983
temporarily on the post that was not sanctioned
by the State Government, as per the above
communication of the Human Resources
Development Department, it is evident that the
State Government issued orders to regularise
the services of the employees who worked up to
10-5-1986. In our considered view, the High
Court ought to have examined the case of the
appellant in the light of the various
communications issued by the State
Government and in the light of the circular, the
appellant is eligible for consideration for
regularisation.
WP(C) No. 796 of 2021
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10. As noticed earlier, the case of the appellant
was referred to a three-member Committee and
the three-member Committee rejected the claim
of the appellant declaring that his appointment is
not in consonance with the ratio of the decision
laid down by this Court in Umadevi (3)
case [(2006) 4 SCC 1]. In Umadevi (3)
case [(2006) 4 SCC 1], even though this Court
has held that the appointments made against
temporary or ad hoc are not to be regularised, in
para 53 of the judgment, it provided that irregular
appointment of duly qualified persons in duly
sanctioned posts who have worked for 10 years
or more can be considered on merits and steps
to be taken as a one-time measure to regularise
them. In para 53, the Court observed as under:
(SCC p. 42)
"53. One aspect needs to be clarified. There
may be cases where irregular appointments (not
illegal appointments) as explained in State of
Mysore v. S.V. Narayanappa, AIR 1967 SC
1071, R.N. Nanjundappa v. T. Thimmiah, (1972)
1 SCC 409 and B.N. Nagarajan v. State of
Karnataka, (1979) 4 SCC 507 and referred to in
para 15 above, of duly qualified persons in duly
sanctioned vacant posts might have been made
and the employees have continued to work for
WP(C) No. 796 of 2021
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ten years or more but without the intervention of
orders of the courts or of tribunals. The question
of regularisation of the services of such
employees may have to be considered on merits
in the light of the principles settled by this Court
in the cases abovereferred to and in the light of
this judgment. In that context, the Union of India,
the State Governments and their
instrumentalities should take steps to regularise
as a one-time measure, the services of
such irregularly appointed, who have worked for
ten years or more in duly sanctioned posts but
not under cover of orders of the courts or of
tribunals and should further ensure that regular
recruitments are undertaken to fill those vacant
sanctioned posts that require to be filled up, in
cases where temporary employees or daily-
wagers are being now employed. The process
must be set in motion within six months from this
date. We also clarify that regularisation, if any
already made, but not sub judice, need not be
reopened based on this judgment, but there
should be no further bypassing of the
constitutional requirement and regularising or
making permanent, those not duly appointed as
per the constitutional scheme."
(emphasis in original)
WP(C) No. 796 of 2021
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The objective behind the exception carved out in
this case was to permit regularisation of such
appointments, which are irregular but not illegal,
and to ensure security of employment of those
persons who had served the State Government
and their instrumentalities for more than ten
years.
11. Elaborating upon the principles laid down
in Umadevi (3) case [(2006) 4 SCC 1] and
explaining the difference between irregular and
illegal appointments in State of
Karnataka v. M.L. Kesari [(2010) 9 SCC 247 ,
this Court held as under: (M.L. Kesari
case [(2010) 9 SCC 247 : (2010) 2 SCC (L&S)
826] , SCC p. 250, para 7)
"7. It is evident from the above that there is
an exception to the general principles against
'regularisation' enunciated in Umadevi
(3) [(2006) 4 SCC 1] , if the following conditions
are fulfilled:
(i) The employee concerned should have
worked for 10 years or more in duly sanctioned
post without the benefit or protection of the
interim order of any court or tribunal. In other
words, the State Government or its
instrumentality should have employed the
employee and continued him in service
WP(C) No. 796 of 2021
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voluntarily and continuously for more than ten
years.
(ii) The appointment of such employee
should not be illegal, even if irregular. Where the
appointments are not made or continued against
sanctioned posts or where the persons
appointed do not possess the prescribed
minimum qualifications, the appointments will be
considered to be illegal. But where the person
employed possessed the prescribed
qualifications and was working against
sanctioned posts, but had been selected without
undergoing the process of open competitive
selection, such appointments are considered to
be irregular."
.....
13. In our view, the exception carved out in para 53 of Umadevi (3) [(2006) 4 SCC 1] is applicable to the facts of the present case. There is no material placed on record by the respondents that the appellant has been lacking any qualification or bore any blemish record during his employment for over two decades. It is pertinent to note that services of similarly situated persons on daily wages for regularisation viz. one Yatindra Kumar Mishra who was appointed on daily wages on the post of clerk was regularized w.e.f. 1987. The WP(C) No. 796 of 2021 P a g e | 18 appellant although initially working against unsanctioned post, the appellant was working continuously since 3-1-2002 against sanctioned post. Since there is no material placed on record regarding the details whether any other night guard was appointed against the sanctioned post, in the facts and circumstances of the case, we are inclined to award monetary benefits to be paid from 1-1-2010."
17. In the decision in M.L.Kesari, supra, relied upon by the learned Government Advocate, the Apex Court held:
"6. This Court in Umadevi (3) [(2006) 4 SCC 1] further held that a temporary, contractual, casual or a daily-wage employee does not have a legal right to be made permanent unless he had been appointed in terms of the relevant rules or in adherence of Articles 14 and 16 of the Constitution. This Court however made one exception to the above position and the same is extracted below: (SCC p. 42, para 53) "53. One aspect needs to be clarified. There may be cases where irregular appointments (not illegal appointments) as explained in State of Mysore v. S.V. Narayanappa, AIR 1967 SC 1071, R.N. Nanjundappa v. T. Thimmiah, (1972) 1 SCC 409 and B.N. Nagarajan v. State of WP(C) No. 796 of 2021 P a g e | 19 Karnataka, (1979) 4 SCC 507 and referred to in para 15 above, of duly qualified persons in duly sanctioned vacant posts might have been made and the employees have continued to work for ten years or more but without the intervention of orders of the courts or of tribunals. The question of regularisation of the services of such employees may have to be considered on merits in the light of the principles settled by this Court in the cases abovereferred to and in the light of this judgment. In that context, the Union of India, the State Governments and their instrumentalities should take steps to regularise as a one-time measure, the services of such irregularly appointed, who have worked for ten years or more in duly sanctioned posts but not under cover of orders of the courts or of tribunals and should further ensure that regular recruitments are undertaken to fill those vacant sanctioned posts that require to be filled up, in cases where temporary employees or daily wagers are being now employed. The process must be set in motion within six months from this date."
(emphasis in original)
7. It is evident from the above that there is an exception to the general principles against "regularisation" enunciated in Umadevi WP(C) No. 796 of 2021 P a g e | 20 (3) [(2006) 4 SCC 1] , if the following conditions are fulfilled:
(i) The employee concerned should have worked for 10 years or more in duly sanctioned post without the benefit or protection of the interim order of any court or tribunal. In other words, the State Government or its instrumentality should have employed the employee and continued him in service voluntarily and continuously for more than ten years.
(ii) The appointment of such employee should not be illegal, even if irregular. Where the appointments are not made or continued against sanctioned posts or where the persons appointed do not possess the prescribed minimum qualifications, the appointments will be considered to be illegal. But where the person employed possessed the prescribed qualifications and was working against sanctioned posts, but had been selected without undergoing the process of open competitive selection, such appointments are considered to be irregular.
8.Umadevi (3) [(2006) 4 SCC 1] casts a duty upon the Government or instrumentality concerned, to take steps to regularise the services of those irregularly appointed WP(C) No. 796 of 2021 P a g e | 21 employees who had served for more than ten years without the benefit or protection of any interim orders of courts or tribunals, as a one- time measure. Umadevi (3) [(2006) 4 SCC 1] directed that such one-time measure must be set in motion within six months from the date of its decision (rendered on 10-4-2006).
9. The term "one-time measure" has to be understood in its proper perspective. This would normally mean that after the decision in Umadevi (3) [(2006) 4 SCC 1] , each department or each instrumentality should undertake a one-time exercise and prepare a list of all casual, daily-wage or ad hoc employees who have been working for more than ten years without the intervention of courts and tribunals and subject them to a process verification as to whether they are working against vacant posts and possess the requisite qualification for the post and if so, regularise their services.
10. At the end of six months from the date of decision in Umadevi (3) [(2006) 4 SCC 1] , cases of several daily-wage/ad hoc/casual employees were still pending before courts. Consequently, several departments and instrumentalities did not commence the one-time regularisation process. On the other hand, some WP(C) No. 796 of 2021 P a g e | 22 government departments or instrumentalities undertook the one-time exercise excluding several employees from consideration either on the ground that their cases were pending in courts or due to sheer oversight. In such circumstances, the employees who were entitled to be considered in terms of para 53 of the decision in Umadevi (3) [(2006) 4 SCC 1] , will not lose their right to be considered for regularisation, merely because the one-time exercise was completed without considering their cases, or because the six-month period mentioned in para 53 of Umadevi (3) [(2006) 4 SCC 1] has expired. The one-time exercise should consider all daily-wage/ad hoc/casual employees who had put in 10 years of continuous service as on 10-4-2006 without availing the protection of any interim orders of courts or tribunals. If any employer had held the one-time exercise in terms of para 53 of Umadevi (3) [(2006) 4 SCC 1] , but did not consider the cases of some employees who were entitled to the benefit of para 53 of Umadevi (3) [(2006) 4 SCC 1] , the employer concerned should consider their cases also, as a continuation of the one-time exercise. The one- time exercise will be concluded only when all the employees who are entitled to be considered in WP(C) No. 796 of 2021 P a g e | 23 terms of para 53 of Umadevi (3) [(2006) 4 SCC 1] , are so considered."
18. It is not the case of the respondents that the appointment of the petitioners was irregular/illegal appointments and they are not qualified for the posts which they held. As could be seen from the appointment orders, the petitioners were appointed/engaged by the Principals of the Colleges on need- based temporary basis and without any break in service, they continued till date. To show that till date, they are serving, the petitioners have also produced the experience certificate issued the respective College Principals, wherein the Principals certified that the conduct and character of the petitioners are good. No adverse remarks against the petitioners have been produced by the respondents.
19. In Secretary, State of Karnataka and others v. Uma Devi and others, (2006) 4 SCC 1, a Constitution Bench of the Apex Court held that irregular appointments of duly qualified persons against duly sanctioned vacant posts, not being illegal appointments, may be regularized, as a one-time measure, by the Union of India, the State Governments and their instrumentalities, provided such appointees worked for 10 years or more without the protection of orders of Courts or Tribunals. WP(C) No. 796 of 2021
P a g e | 24 The Bench also stated that there should be no further bypassing of the Constitutional requirement and regularizing or making permanent, those not duly appointed as per the Constitutional scheme. It appears to have been the intention of the Bench that the State should discontinue the practice of engaging even such irregular appointees by resorting to regular recruitment, but that stage has not come to pass.
20. In Union of India and others v. All India Trade Union Congress and others, (2019) 5 SCC 773, the Apex Court held that it is the sole prerogative of the Government to frame a scheme for regularization and it is not only in exceptional cases that the Court would consider it proper to issue appropriate mandatory directions.
21. In Amarendra Kumar Mohapatra and others v. State of Orissa, (2014) 4 SCC 583, the Apex Court pointed out that Uma Devi (supra) permitted a one-time exception for regularizing services of an employee who had been irregularly appointed and not illegally. Three essentials were spelt out for such regularization, under the exception carved out in Uma Devi (supra): (1) the employees should have worked for 10 (ten) years or more; (2) they should have worked in duly WP(C) No. 796 of 2021 P a g e | 25 sanctioned posts without the benefit or protection of orders of any Court or Tribunal; and (3) they should possess the minimum qualifications stipulated for appointment. On facts, the Apex Court held that the enactment granting regularization of service to irregularly appointed Stipendiary Engineers did not call for interference.
22. Here, in the case on hand, the petitioners have worked for over 10 to 26 years and are working in the duly sanctioned posts without protection of the Court orders and also possessed requisite qualifications stipulated for appointment.
23. At this juncture, the learned Government Advocate submitted that the notified number of 182 posts is only the half of the actual number of total vacant posts available under the Department and, as such, the need to reserve the posts of the petitioners out of 182 advertised posts is not necessary. It means that the notification was issued only in respect of 182 posts and vacancies available are more and therefore the question of disturbing them does not arise. If that being the argument of learned Government Advocate, the question would be how long the petitioners would be serving on temporary basis without regularisation. As stated supra, the petitioners WP(C) No. 796 of 2021 P a g e | 26 are serving more than 10 years in their respective Colleges. Keeping the petitioners who are working without the protection of Court orders as temporary/ casual/ daily wage employees/ contract employees for several years is against the settled law.
24. It is to be pointed out that the respondents admitted the fact that the Deputy Secretary (Hr. & Tech. Edn.), Government of Manipur already informed the Director, University and Higher Education to seek comments from the concerned College Principals qua the absorption of non- teaching staff appointed by the Principals into Government service. Thereafter, the Director of University and Higher Education also sought comments from all Government College Principals to furnish a detailed report for taking further action. Accordingly, the College Principals have also submitted a detailed reports of the petitioners to the Director, University and Higher Education for taking up necessary action for absorption of the petitioners into Government service.
25. At this juncture, it is apposite to highlight that in similar situation, this Court in W.P.(C) No.835 of 2018 dated 14.1.2021 [YaikhomJoykumar Singh v. The State of Manipur through the Principal Secretary/Commissioner/Secretary WP(C) No. 796 of 2021 P a g e | 27 (Revenue), Government of Manipur] directed the respondent State to regularize the services of the petitioner who was serving as Peon for more than 20 years. As against the said judgment, the State has preferred W.A.No.34 of 2021. By the judgment dated 18.4.2022, a Division Bench of this Court while dismissing the appeal observed that the positive direction of the learned Judge was not only desirable, but very much required. The decision of the Division Bench of this Court is squarely applies to the case on hand. Nothing has been produced by the respondent State to show that as against the said judgment of the Division Bench, an appeal has been preferred before the Apex Court. In the absence of any appeal, the judgment of the Division Bench has attained finality and thus the decision in the writ appeal is a binding precedent.
26. Placing the aforesaid decision in the case of Yaikhom Joykumar Singh, supra, the learned counsel for the petitioners submitted that since the petitioners are serving continuously for more than 10-20 years without any protection from this Hon'ble Court, their services are entitled to be regularized as has been done in W.P.(C) No.895 of 2018. It is also the submission of the learned counsel for the petitioners WP(C) No. 796 of 2021 P a g e | 28 that there are enough vacancies against which the services of the petitioners can be regularized. The argument of the learned counsel for the petitioners merit consideration.
27. In the factual scenario aforesaid and also taking into consideration the long continued service rendered by the petitioners i.e. more than 10-20 years or more, the respondent authorities ought to have considered the claim of the petitioners for regularization. The act of the respondent authorities in not regularizing the petitioners to the posts they held though there is a regular vacancies available is unlawful. The fact also remains that all along the petitioners worked diligently, sincerely, regularly and with devotion without any blemish. Therefore, the same should be taken into consideration for regularization.
28. It is pertinent to note that nobody questioned the appointment/engagement of the petitioners till date. Therefore, the reasoning given by the respondent authorities for the non- consideration of the regularization is unacceptable and the same has been stated by the respondent authorities for the sake only. Therefore, the interest of justice warrants the petitioners to be regularized considering their pathetic situation. WP(C) No. 796 of 2021
P a g e | 29
29. Considering the submissions raised by learned counsel appearing for the parties and also upon perusal of the materials produced, the apprehension expressed by the petitioners that once the vacancies are filled by fresh candidates pursuant to the impugned notification, they will be thrown out from their services is quite natural. Therefore, taking into consideration of the petitioners' long continuous service, the respondent authorities ought to have considered regularization of their services, as their appointments were not illegal/irregular and they are qualified persons in the duly sanctioned posts and they have continued to work for more than 10-20 years or more but without the intervention of orders of the Courts or of Tribunals.
30. Once the vacancies are filled up by fresh candidates, certainly, the petitioners will be thrown out from their services and if they are removed from their services they will be stood as street beggars. It is made clear that the petitioners have put up their services for more than 10-20 years and they spent their life in this temporary services and hence, they crossed the upper age limit for Government also. Taking into consideration the long continuous service and sufferings WP(C) No. 796 of 2021 P a g e | 30 faced by the petitioners, it is just and necessary to set aside the recruitment impugned notification with the direction to regularize the petitioners' service, then the Respondents may proceed further for the recruitment to the remaining post.
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.
JUDGE
FR/NFR
Sushil
WP(C) No. 796 of 2021