MOIRANGTHEM TONESHORI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Hemchandra, learned senior counsel assisted by Ms. Reena, learned counsel for the petitioners. Also heard Mr. Sukumar, learned GA appearing for all the respondents.

(2.) The petitioner was appointed as Civil Supply Inspectors along with others after obtaining approval of the Government of Manipur, Department of CAF and PD by an order dated 3rd January, 2017. By another order dated 17th March, 2017, the petitioner was given her transfer and posting. In the meantime, the Chief Secretary, Government of Manipur issued an order dated 18th March, 2017 keeping in abeyance all transfer and posting orders issued by any department on or before the 15th March, 2017. By the same order, it was further ordered that no further order of appointment and transfer posting shall be issued. The said order dated 18th March, 2017 was reviewed and consequently, the Chief Secretary, Government of Manipur issued another order dated 15th April, 2017 allowing all departments to issue orders of appointment and transfer and posting with approval from the competent authority.

(3.) The Directorate of Consumer Affairs, Food and Public Distribution Department issued a Notification dated 22nd October, 2016 inviting applications in prescribed format for filling up 10 (ten) posts of Civil Supply Inspectors. Pursuant to the Notification dated 22nd October, 2016, 21 (twenty-one) persons were appointed to the post of Civil Supply Inspector in the Consumer Affairs, Food and Public Distribution Department by orders dated 15-12-2016 and 31-12-2016.