PH. SHAJID SHOHAIL AKTASH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Ng. Jotindra Luwang, learned counsel appearing for the petitioners. Also heard Mr. N. Kumarjit, learned AG, Manipur assisted by Ms. Romila, learned counsel appearing for the State respondents.

(2.) The petitioner No. 1 belongs to OBC (MP) and petitioner No. 2 belongs to OBC (M). Pursuant to requisition for filling up 2000 (two thousand) posts of Police Constables (Male/Civil) which is Class-III Non-Gazetted and combatant, the petitioners had made their applications. There were some allegations with regard to irregularities in the recruitment process of the constables and therefore, some aggrieved persons had approached this Court by way of different writ petitions and the lead case was WP(C) No. 861 of 2015.

(3.) During the pendency of those writ petitions, an enquiry was conducted consisting of Hon'ble Mr. Justice Mutum Binoykumar Singh (Retired Judge, Gauhati High Court) and it submitted its report on 19th January, 2018. On the basis of the enquiry report, WP(C) No. 861 of 2015 and other connected writ petitions were disposed of by Judgment and Order dated 5th April, 2018 directing inter alia as under: