N. RITA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to consider the case of the petitioner for promotion as Coach (Hockey) on in-charge basis.

(2.) According to the petitioner, she is a National Hockey player and had represented the State Hockey Team in various tournaments/championships as player. She passed NIS, a diploma in Hockey and is also a graduate.

(3.) A recruitment process was held for recruitment of 11 (eleven) posts of the Physical Education Teachers (PET) in the Directorate of Youth Affairs and Sports, Government of Manipur from 13.10.1999 to 19.10.1999. The petitioner participated in the said recruitment process. While awaiting the result of the said recruitment process, a ban on direct recruitment was imposed by the Government of Manipur at that point of time and as such the final results of the said recruitment process could not be declared. The petitioner approached the Hon'ble Gauhati High Court, Imphal Bench by way of filing W.P.(C) No. 627 of 2003, questioning the cancellation order dated 14.02.2003, which was disposed of on 13.03.2006 quashing it.