MD. SIKANDER Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Mr. RK. Deepak, learned counsel appears for the petitioner and Mr. H. Samarjit, learned GA appears for the respondents.

(2.) This writ petition has been filed by the petitioners seeking to quash the final seniority list of Havildars in Police Department as on 29.8.2013 and other earlier final seniority list issued without inviting objections and to make the direct recruits including the petitioners who were appointed in the recruitment year 2000-2001 en bloc senior to 219 promotees who were appointed by promotion vide order dated 14.11 2001 in the recruitment year 2001-2002 and also to direct the respondents to make necessary changes/modifications to the position or status of the private respondents by making necessary changes in the seniority of the private respondents vis-a-vis the direct recruits including the petitioners.

(3.) The case of the petitioners is that they were appointed to the post of Havildar along with 40 others by way of direct recruitment vide order dated 18.1.2001. On the other hand, respondent Nos.4 to 222 were appointed by promotion vide order dated 14.11.2001. Some of them may have retired, expired or further promoted to Jemadars since the time they were initially appointed on 14.11.2001.