KSHETRIMAYUM LIKLAISANA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Mr.S.Nepolean, learned Government Advocate, accepts notice on behalf of the respondents 1 and 2.

(2.) Heard Mr.HS Paonam, learned senior counsel for the petitioners and Mr.S.Nepolean, learned Advocate for the respondents 1 and 2. This writ petition has been heard and reserved at the admission stage itself.

(3.) This writ petition has been filed by the petitioners to quash the notification dtd. 20/4/2022 thereby publishing the tentative seniority list of Lecturers in Government Higher Secondary School and to direct the respondents to fix the seniority of the Lecturers in Government Higher Secondary School strictly in terms of the relevant provision of seniority rules of Government of Manipur and relevant rules and also settled principles of law.