NONGMAITHEM MEMCHA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed seeking issuance of a writ of certiorari to quash the Notification bearing No.7/4/2015- MPSC(DR), dtd. 5/7/2017, the amendment bearing No.7/4/2015- MPSC(DR), dtd. 31/8/2017, issued by the Secretary, MPSC in respect of only eleven posts of Child Development Project Officer in Social Welfare Department and to quash the subsequent advertisement bearing No.5/2018, dtd. 11/10/2018 issued by the Secretary, MPSC for appointment to eight posts of Child Development Project Officer in the Social Welfare Department, Government of Manipur and to further direct the respondents to fill up on regular basis the clear vacant posts of Child Development Project Officer in Social Welfare Department, Government of Manipur, falling against the promotion quota as per the relevant recruitment rules of Child Development Project Officer in Social Welfare Department, Government of Manipur, within a reasonable time frame, prior to filling up of the posts falling against the direct recruitment quota.

(2.) The facts in a nutshell are as under:

(3.) It is stated that for recruitment to the post of Child Development Project Officer, the State Government framed the Recruitment Rules called the Department of Social Welfare, Manipur (Child Development Project Officer) Recruitment Rules, 2017. As per the said Rules of 2017, 75% of the vacancies are to be filled by promotion and 25% by direct recruitment. Within the promotion quota, 80% of the vacancies are to be filled by Supervisors (ICDS)/Assistant Child Development Project Officer (ICDS) with five years regular service in the grade and 20% of the vacancies are to be filled up from Statistical Assistant with five years regular service in the grade.