THANGJAM BIJANANDA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) W.P.(C) No.726 of 2016 has been filed by the petitioners to quash the proceedings and recommendations of the review Departmental Promotion Committee meeting (3rd review DPC) held on 19/8/2016 relating to the appointment by promotion from Inspectors of Police/Subedars/Subedar-Majors of Manipur Police Department to Manipur Police Service Grade-II in Manipur Police Department and the promotion order dtd. 15/9/2016 and to direct the respondent State to convene/constitute a fresh/review DPC meeting to appoint by promotion from the posts of Inspectors of Police/Subedars/ Subedar Majors of Manipur Police Department to Manipur Police Service Grade-II and to select the petitioners in Manipur Police Grade-II in an unbiased and fair manner.

(2.) W.P.(C) No.885 of 2016 has been filed by the petitioner to quash the impugned promotion order dtd. 15/9/2016 and to direct the respondents to convene/constitute a fresh DPC held on 18/9/2016 relating to appointment of MPS Grade-II within a specific period according to the judgment and order dtd. 12/3/2010 and order dtd. 23/10/2015 passed in W.P.(C) Nos.265 of 2007 and W.P.(C) No.816 of 2013 respectively.

(3.) Facts: