MOIRANGTHEM IMOCHANDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. K. Bipinchandra Sharma, learned counsel appearing for the petitioner and Mr. A. Vashum, learned Government Advocate appearing for the respondents.

(2.) The present writ petition has been filed praying, inter alia, for directing the respondent Nos. 1 to 3 to recall/review/modify the selected list of candidates for undergoing three months 85th batch State Accounts Training or in the alternative to direct the respondents No. 1 to 3 to allow the petitioner to undergo the said State Accounts Training in the next 86th batch.

(3.) The case of the petitioner is that he was appointed as Accountant alongwith 69(sixty-nine) other incumbents, including the present respondent nos. 4-6 on regular basis in order of merit in the Directorate of Education (S), Government of Manipur, by an order dtd. 24/12/2016 issued by the Director of Education (S), Government of Manipur. In the said appointment order, the name of the petitioner appears at Sl. No. 31 while the names of the respondent Nos. 4-6 appeared at Sl. No. 41, 42 and 49 respectively, thereby showing that the petitioner is senior to the respondent Nos. 4 - 6. It is also the case of the petitioner that since his appointment as Accountant, he has been discharging his duties sincerely, diligently and obediently without any blemish or adverse remarks and to the satisfaction of his superior officers, fellow colleagues and subordinate staffs. The petitioner has also passed the Office Procedure Examination conducted by the State Academy of Training, Manipur at Takyelpat in the year 2019, which is an essential qualification for undergoing the said accounts training.