P. SHYAMSUNDER SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. HS Paonam, learned senior counsel appearing for the petitioner, Mr. Lenin Hijam, learned Addl. AG appearing for the respondents No. 1, 2 and 3 and Mr. Kh. Samarjit, learned counsel appearing for the respondent No. 4.

(2.) The present writ petition has been filed assailing the validity and legality of the engagement of the respondent No. 4 to hold the post of Director of Medical and Health Services, Government of Manipur, on contract basis for a period of 6(six) months after his retirement from service on attaining the age of superannuation, coupled with a prayer for issuing a direction to the Government for considering the case of the petitioner for his appointment as Director of Medical and Health Services, Manipur.

(3.) The case of the petitioner in brief is that he was initially appointed as Junior Class-I Officer in the Medical Department, Manipur by an order dated 04.06.1988. Subsequently, on the recommendation of the departmental promotion committee meeting held in association with the Manipur Public Service Commission, he was promoted to MHS Special Grade, vide order dated 21.11.2020 issued by the Under Secretary (DP), Government of Manipur.