AHEIBAM ROMEL SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. A.Mohendro, learned counsel appearing for the appellant and Mr. H.NK Singh, learned counsel appearing for the private respondent No.5/writ petitioner. Also heard Mr. K.Jagat, learned Govt. Advocate appearing for the State respondents.

(2.) THE present appeal has been preferred against the judgment and order dated 18.02.2013 passed in W.P(C) No.91 of 2013 by which the learned Single Judge allowed the writ petition directing the State respondents to convene DPC by forwarding the name of the petitioner for consideration of her case for promotion to the post of Principal, DIET in accordance with law.

(3.) ACCORDING to the recruitment rules for the post of Principal, DIET, the post of Principal, DIET is to be filled up by promotion failing which by direct recruitment. The Recruitment Rules which were published in the year 1981 were superseded by another Recruitment Rules published in the year 2008. As per the said Recruitment Rules of 2008, the post of Principal, DIET is to be filled up by a Lecturer/ Theory Instructor of DIET/SCERT with 5 years regular service as Lecturer/ Theory Instructor as provided in Column No.11 thereof which reads as follows: -