KHAIDEM CHANDRAKANTA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.Kh. Tarunkumar Singh, learned counsel appearing for the petitioners and Mr.S. Nepolean Singh, learned State counsel for the respondents.

(2.) THE ten petitioners herein are working as Assistant Graduate Teacher in different Government High Schools in the State of Manipur. Their main grievance for which they have filed this writ petition under Article 226/227 of the Constitution of India is that their cases should be considered for promotion to the post of Lecturer of different Govt. Higher Secondary Schools in Manipur because according to them they are equally discharging the function of Lecturer and secondly, are eligible for the same posts.

(3.) LET this exercise be completed within a period of six months from to -day and necessary orders depending upon the outcome of the DPC be communicated to each petitioner.