LAWS(SC)-2007-4-33

STATE OF MANIPUR Vs. CHABUNGBAM THOIBISANA DEVI

Decided On April 19, 2007
STATE OF MANIPUR Appellant
V/S
CHABUNGBAM THOIBISANA DEVI Respondents

JUDGEMENT

(1.) Leave granted. Heard Mr. Jaideep Gupta, learned Senior Counsel for the appellants and Mr. S.B. Sanyal, learned counsel for the respondents.

(2.) The present appeal has been filed by the State of Manipur and another against judgment and order passed by the Gauhati High Court, Imphal Bench, in Writ Appeal No.75 of 2000, dated 12th April, 2006, by which the Division Bench of the High Court has upheld the order passed by the learned Single Judge of the High Court.

(3.) The facts of the matter are narrated here in the brief. An advertisement was issued by the appellant-State on 12.4.1999 for appointment of the two posts of Assistant Government Advocate-cum-Assistant Public Prosecutor. Thereafter, the State Government issued two notifications informing the dates of interview for appointment to the said posts. A writ petition (being WP (C) No. 570/99) was filed before the High Court challenging the said notifications informing the date of interview on the grounds that (a) appointments could not be made only on the basis of oral interview, and (b) a written test was required to be taken. This writ petition was allowed by the learned Single Judge of the High Court on 9th June, 1999 and a direction was issued to the State Government for notifying a fresh date for conducting written test as well as oral test within one month.