AYEKPAM PREMILA DEVI Vs. MANIPUR PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Heard Mr. Th. Manihar, learned counsel for the petitioner, Ms. Sobhna, learned counsel for the State respondent and Mr. I. Lalitkumar, learned senior counsel assisted by Mr. Rommel, learned counsel for the Manipur Public Service Commission. None appears for the private respondents. None appears for the private respondents. In the present case, the petitioner, who is an aspirant for the post of Lecturer in the subject of Botany for Government Colleges in terms of the advertisement issued by the Manipur Public Service Commission (MPSC) dated, 18.10.2006 is aggrieved by her non selection.

(2.) The State respondents as well as the MPSC have denied the allegations of the petitioner by filing their respective affidavits in opposition. The private respondents in spite of service of notice upon them, have chosen not to appear before this Court.

(3.) Subsequently, the writ petitioner has filed an additional affidavit on 25.06.2013 in which it has been stated that of the four candidates recommended, two candidates namely, Keithellakpam Sanatombi Devi, bearing Roll No. 24 relinquished service soon after submitting joining report. Similarly, the last recommended candidate namely, Ayam Victor Sigh, bearing Roll No. 37 did not accept the offer and did not join service at all and as such, because of leaving the service by the said K. Sanatombi Devi and non acceptance of the offer by the other candidate, Ayam Victor Singh, two vacancies have remained. It has also been stated that even though two vacancies had remained during the subsistence of the select list, the authorities did not take any step to fill up the said vacant posts and as such, the said two vacancies remain till date and in view of that the petitioner could be accommodated against one of the said vacant posts.