MOIRANGTHEM RISHIKANTA MEITEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioners seeking a writ of mandamus directing the respondents to declare the petitioners as successful candidates in the written test for the post of Assistant Sub- Inspector (Male/Civil) in the Manipur Police Department conducted on 19/12/2012 and further to direct the respondents to conduct "special viva-voce test" for the petitioners as done in the case of other similarly situated persons.

(2.) Brief facts are as follows:

(3.) Respondents 2 and 3 filed affidavit-in-opposition stating that the selection process was over by declaration of the result on 3/4/2014. The petitioners' marks in the written exam are higher than 109 selected candidates, who were called for viva-voce. The 109 candidates belong to reserved category of SC/ST and the petitioners belong to OBC/Unreserved candidates whose pass marks for written test of ASI is -28 marks for Unreserved and OBC and 20 marks for SC/ST. The petitioners failed to secure qualifying marks for ASI written exam.