REBIKA SOIBAM CHANU Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri H. Tarunkumar, learned Advocate; Smt. G. Pushpa, learned Advocate and Shri E. Premjit, learned Advocate appearing for the petitioners while Shri M. Hemchandra, learned Sr. Advocate; Shri N. Ibotombi, learned Sr. Advocate; Shri Kh. Samarjit, learned Advocate appearing for the private respondents and Shri Lenin Hijam, learned Addl. AG appearing for the State respondents.

(2.) Since the above writ petitions have arisen out of a common set of facts, the same are being disposed of by this common judgment and order. WP(C) No. 606 of 2020

(3.) 1. The validity and correctness of the final seniority list for the post of MFS Grade-II is under challenge in this writ petition and in addition thereto, the petitioners have prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to issue a fresh final seniority list and to convene a Class-I DPC for the post of MFS Grade-I.