CHINGANGBAM USHAKIRAN DEVI Vs. RAJESH BHUSHAN

JUDGEMENT

(1.) I heard Mr. N. Jotendro, learned senior counsel for the petitioner and Mr. BR Sharma, learned Sr.PCCG who takes notice for the respondents.

(2.) Mr. N. Jotendro, learned senior counsel for the petitioner represented that pursuant to the order passed by the respondent authority dtd. 10/6/2022, by appointing one Mrs. Somi Paite who is the private respondent in WP(C) No. 445 of 2022 as in-charge Administrative Officer of the RIMS, the petitioner has filed the writ petition by challenging the said order dtd. 10/6/2022.

(3.) Therefore, considering the petitioner's case, this Court has passed the order by directing the respondent RIMS not to extend the in-charge post of Administrative Officer in the RIMS, Imphal beyond 30/6/2022 to the 3rd respondent or any other person and the respondents No.1 and 2 were directed to take immediate steps to complete the process for appointing the administrative officer permanently in RIMS, Imphal on or before 30/6/22 by following the CCS Rules and notification dtd. 17/8/2020 with seniority list among the eligible candidates and the writ petition was disposed of. The relevant para of the judgment and order dtd. 16/6/2022 passed in WP(C) No. 445 of 2022 reads as follows :-