K. MEGHACHANDRA SINGH Vs. NINGAM SIRO

JUDGEMENT

(1.) Leave Granted.

(2.) These matters pertain to an inter-se seniority dispute in the Manipur Police Service Grade II Officers Cadre, hereinafter referred to as "MPS Grade II Cadre". The appellants before us in the SLP (C) No. 19565-67 of 2019 were few of the respondents in the W.P.(C) No. 366 of 2013. They are to be described hereinafter as "direct recruits". The respondents in this SLP were the Writ Petitioners in the High Court who were appointed on promotion to the MPS Grade II Cadre. For clarity and ease of understanding, they are being referred as "promotees" in this judgment.

(3.) Prior to their induction (on 01.03.2007) to the MPS Grade II Cadre, the promotees were serving as Inspector of Police and they were granted promotion on the basis of a duly constituted Departmental Promotion Committee (DPC). On the other hand, the Private Respondents 3 to 32 and no. 33 in the Writ Petition (C) No. 366 of 2013 were directly recruited into the MPS Grade II Cadre, vide the respective orders dated 14.08.2007 and 24.11.2007.