D. TOSHIM MARING Vs. STATE OF MANIPUR

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners seeking a direction on the respondents to initiate procedure for calling the wait listed candidates to fill up the vacant post of staff nurses.

(2.) Heard Mr. S. Rajeetchandra, learned counsel for the petitioners and Mr. H. Debendra, learned Government Advocate for the respondents.

(3.) Learned counsel for the petitioners submitted that the Directorate of Health Services, Manipur, published notification dtd. 5/5/2016 inviting applications from intending candidates for recruitment to various posts in the Department. Amongst the posts, 163 vacant posts of staff nurse were shown advertised with relevant reservation quota for SC/ST, PWD and OBC etc. The petitioners having the requisite qualifications and falling under ST category submitted their applications along with the relevant documents.