THINGUJAM ACHOUBA SINGH Vs. H. NABACHANDRA SINGH ETC.

JUDGEMENT

(1.) Leave granted.

(2.) These civil appeals are filed, aggrieved by the judgment and order dated 27.03.2017 passed in W.P.(C) No.676 of 2016; W.P.(C)No.722 of 2016; and W.P.(C)No.766 of 2016, passed by the High Court of Manipur at Imphal. By the aforesaid impugned order, the High Court has quashed advertisement dated 16.08.2016, inviting applications to fill up the vacant post of Director in Regional Institute of Medical Sciences, Imphal.

(3.) The Regional Institute of Medical Sciences (hereinafter referred to as, 'RIMS'), Imphal is registered as a Society under the Societies Registration Act, 1860 in the year 1975. The said Society was initially registered as 'North Eastern Regional Medical College' and same was subsequently re-registered and changed its name as 'Regional Institute of Medical Sciences' (RIMS). The said Society runs one of the biggest public health care institutions in the north eastern region of India. The affairs of RIMS are governed and regulated by the Memorandum of Association (MOA), Rules, Regulations and Bye-Laws of the RIMS.