LAISHRAM PRIYOKUMAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition was filed by 28 persons holding the posts of Field Assistants or its equivalent in the Department of Horticulture and Soil Conservation, Government of Manipur. Their prayer was to quash the impugned Recruitment Rule notified on 25/07/2012 for the post of Assistant Agriculture Office and also the Office Memorandum dtd. 10/10/2017 issued by the Principal Secretary (Finance), Govt. of Manipur, in relation to financial upgradation under the Modified Assured Career Progression (MACP) Scheme.

(2.) Mr. Y. Nirmolchand, learned senior counsel, appearing for the petitioners, would however state that they are not interested in pursuing their challenge to the Recruitment Rule notified on 25/07/2012 and would restrict their challenge only to the Office Memorandum dtd. 10/10/2017, whereby they were denied the benefit of financial upgradation under the MACP Scheme.

(3.) Heard the arguments advanced by Mr. Y. Nirmolchand, learned senior counsel, and Mr. N. Kumarjit, learned Advocate General, Manipur, appearing for the State authorities. Mr. R.S. Reisang, learned senior counsel, appearing for the Manipur Public Service Commission, would state that he has nothing to say in so far as the petitioners' challenge to the Office Memorandum dtd. 10/10/2017 is concerned.