GUNABATI KANGABAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) W.P. (C) Nos.40 and 41 of 2021 have been filed by the petitioners to quash the impugned DPC proceedings held on 16/11/2020 for appointment on promotion to the post of Fishery Officer and to direct the respondents to review the same.

(2.) W.P.(C) No.151 of 2021 has been filed by the petitioner, who is the fourth respondent in W.P.(C) Nos.40 and 41 of 2021, to quash the letter dtd. 30/11/2020 issued by the Under Secretary to Government of Manipur and to direct the respondents to consider the representation of the petitioner dtd. 5/2/2021.

(3.) The common case of the petitioners is that the Departmental Promotion Committee [DPC] has failed to consider the petitioner in WP.(C) No.40 of 2021 under Unreserved category and the petitioner in WP(C) No.41 of 2021 under the ST quota for promotion to the post of Fishery Officer, who are having the same qualification as that of the private respondents and had left one vacant Unreserved post and four vacant post meant for ST quota without any reason instead of recommending the petitioners to the said posts under the Unreserved category and ST quota respectively.