KEITHELLAKPAM SHANTIKUMAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner to consider promoting the petitioner to the post of Deputy Director (Administration and etc.) in Youth Affairs and Sports Department, Government of Manipur by inclusion of the post of Store Officer as feeder to it for promotion and to consider the representation of the petitioner dtd. 15/12/2021.

(2.) Heard Mr. S. Rupachandra, learned senior counsel for the petitioner; Mr. Y. Ashang, learned Government Advocate for the respondents No. 1-3 and Mr. Rs. Reisang, learned Senior Counsel for the respondent No. 4, the MPSC.

(3.) The case of the petitioner is that he joined the service as Store Keeper on ad-hoc basis on 28/11/1991 in the Directorate of Youth Affairs and Sports (YAS), Government of Manipur and was regularized in the year 1992. He was given promotion to the post of Store Officer vide order dtd. 5/11/2011. It is stated that contrary to the draft recruitment rules for the post of Deputy Director of Sports and Deputy Director (Planning and Administration) as approved by the MPSC framed recruitment rules for the posts of Deputy Director (Planning/ Monitoring/ Evaluation and Deputy Director (Administration/Establishment) under the YAS Department vide notification dtd. 10/5/2002.