AHONGSHANGBAM TOMBA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr.H.S.Paonam, learned senior counsel for the petitioner; Mr.H.Samarjit, learned Government Advocate for the official respondents and Mr.Kh.Athouba, learned counsel for the Manipur Public Service Commission.

(2.) This writ petition has been filed by the petitioner seeking a writ of mandamus directing the respondents to consider the case of the petitioner for granting notional promotion to the grade of MPS Grade-II with effect from 2014-2015.

(3.) Mr. HS Paonam, the learned senior counsel for the petitioner submitted that the petitioner was given appointment to the post of MPS Grade-II on 9/10/2018 on the recommendation of the Departmental Promotion Committee (DPC) held in association with the Manipur Public Service Commission (MPSC) and in that order, the name of the petitioner was found place at Serial No.32. He would submit that upon perusal of the DPC proceedings for promotion to the post of MPS Grade-II, which has been provided under RTI application filed by the petitioner, the petitioner came to learnt that he was recommended at Serial No.1 against 17 vacancies which arose in the year 2014-2015.