NELOJIT MAYENGBAM Vs. MANIPUR PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) W.P.(C) No.373 of 2019 has been filed seeking writ of certiorari to quash the entire recruitment process conducted by the Manipur Public Service Commission in pursuance to the advertisement No.1 of 2019, dtd. 8/1/2019 as the same is not sustainable in the eye of law and to direct the respondents 1 and 2 to hold a fresh recruitment for the posts mentioned in the impugned advertisement dtd. 8/1/2019 after amending the Manipur Public Service Commission (Procedure and Conduct of Business) Rules, 2011 by fully complying with the directive of this Court order dtd. 28/2/2017 passed in W.P.(C) Nos.803 and 817 of 2016 and 60 of 2017.

(2.) W.P.(C) No.375 of 2019 has been filed to quash the impugned advertisement No.1 of 2019, dtd. 8/1/2019 issued in pursuance to the Press Note dtd. 5/1/2019 read with Press Note dtd. 28/2/2019 issued by the Secretary, Manipur Public Service Commission.

(3.) W.P.(C) No.378 of 2019 has been filed to quash the impugned advertisement No.1 of 2019 dtd. 8/1/2019 issued by the Secretary, MPSC for filling up of 72 posts of MCS, MPS, MFS, SDC and MSS without laying down the Rules and Regulations for evaluation, tabulation and conduct of the examination.