RAJKUMAR SURENDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) W.P.(C) Nos.108, 191 and 297 of 2022 have been filed by the petitioners to quash the final seniority list of Assistant Engineers/Assistant Surveyor of Works/Engineer Assistants working in Public Health Engineering Department, Manipur as on 29/1/2021 and to restrain the official respondents from holding Departmental Promotion Committee in connection with promotion to the post of Executive Engineer in the Public Health Engineering Department on the basis of the impugned final seniority list dtd. 29/1/2021.

(2.) W.P.(C) Nos.755 and 849 of 2021 have been filed by the petitioners to quash the order dtd. 30/10/2015 issued by the Under Secretary (PHED), Government of Manipur filling up three vacancies of Assistant Engineers by way of direct recruitment of the private respondents to the post of Assistant Engineer in the Public Health Engineering Department, Government of Manipur, coupled with the prayer to quash the seniority list dtd. 29/1/2021. In the said petition, the petitioner has also sought a prayer to direct to fill the three vacancies of Assistant Engineer arose due to promotion of H.Ibotombi Singh, L.Brojendro Singh and Th. Joychandra Singh to the post of Executive Engineer on 8/4/2020, 8/4/2020 and 28/2/2020 respectively by promotion by holding necessary DPC/Review DPC.

(3.) In W.P.(C) No.108 of 2021, this Court passed an order dtd. 10/2/2021 not to hold DPC for promotion to the post of Executive Engineer, PHED. Aggrieved by the said interim order, respondent Nos.5, 7, 9 to 13, 15 to 23 and 26 in the said writ petition have filed M.C.(WP) No.145 of 2021 to vacate the interim order dtd. 10/2/2021. The petitioner in W.P.(C) No.755 of 2021 has also filed M.C.(WP) No.140 of 2021 to restrain the respondents from disturbing the present posting place of the petitioner.