SINGUL LARSON ANAL Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to appoint the petitioners as primary teachers along with appointed candidates as per the letter dtd. 22/11/2016 issued by the Secretariat (Tribal Affairs and Hills), Government of Manipur, as they are higher in order of merit as well as similarly situated based on the letter dtd. 22/4/2010.

(2.) The case of the petitioners is that the Chief Executive Officer, Autonomous District Council, Chandel, Manipur, requested the District Employment Exchange to sponsor eligible candidates for direct recruitment for appointment of primary teachers against 159 posts of primary teachers and instructions was notified for public information vide letter dtd. 23/1/2010. As per the above said letter, 519 select list for the post of primary teachers with further 74 wait list was notified as approved candidates. As per the notification, written examinations and interviews thereto were conducted and the select list and wait list were also submitted to the Government for approval. By the letter dtd. 20/4/2010, the Government conveyed approval of the DPC proceedings for appointment of 519 primary teachers and 74 approved wait list primary teachers. The petitioners are all candidates amongst the 74 wait listed primary teachers.

(3.) Further case of the petitioners is that from the said wait list, 14 candidates were later on appointed as primary teachers with effect from the date of joining service vide separate orders dtd. 22/4/2010 and 533 newly appointed primary school teachers who are enjoying the Government service. Meanwhile, 60 wait listed candidates from Serial 15 to 74, which includes the petitioners, have been kept waiting for their appointment despite the fact that there are 843 sanctioned posts less 716 present strength of 127 posts of primary teachers lying vacant in the Autonomous District Council, Chandel.