LAIRENLAKPAM POIREITON MEITEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri M. Hemchandra, learned Senior Advocate assisted by Md. Ajmal Hussain learned Advocate appearing for the petitioners.

(2.) . According to the petitioners, by a policy decision two corporations, namely MSPDCL and MSPCL had been incorporated and pursuant thereto, the State Government issued a notification dated 31-12- 2013 by framing a scheme called 'The Manipur State Electricity Reforms Transfer Scheme, 2013" and under the provisions thereof, the existing employees of the Electricity Department, Manipur were transferred to them. As per the provisions of clause (9) thereof, the transferees, after the completion of three years, could exercise their option for absorption but none of the transferees had exercised his or her option.

(3.) . The petitioners were appointed directly to the MSPDCL as Managers (Electrical) on the recommendation of Manipur Public Service Commission vide order 4-6-2016 issued by the Executive Director, MSPDCL. While the petitioners were working in that capacity, the State Government took a policy decision on the basis of which the Department of Personnel and Administrative Reforms, Government of Manipur (Personnel Division) issued a notification dated 8-1-2018 by which the eligibility for promotion to the post of Executive Engineer (Elect) was relaxed and accordingly, on 30-1-2018, as many as twenty-two Assistant Engineers (Elect) had been promoted to the post of Executive Engineers (Elect). Similarly, the DP and AR (Personnel Division) issued another notification dated 25-2-2019 thereby relaxing the eligibility for promotion to the post of Executive Engineer (Elect) and accordingly, the Under Secretary (Power), Government of Manipur issued an order dated 27-2-2019 by which four persons had been promoted to the post of Executive Engineer (Elect).