(1.) Heard Mr. Sh. Athoi Singh, learned counsel appearing for the petitioner, Mr. H. Debendra, learned Government Advocate appearing for the respondents No. 1 and 2 and Mr. N. Zequeson, learned counsel appearing for the respondent No. 3. The present writ petition had been filed with a prayer for quashing and setting aside the impugned advertisement dtd. 17/1/2019 issued by the Director (MAHUD), Manipur only in respect of the post of Revenue Officer of MayangImphal Municipal Council and for directing the respondents to consider the case of the petitioner for promotion to the post of Revenue Officer, Mayang Imphal Municipal Council.
(2.) The brief facts of the present case is that the petitioner was initially appointed to the post of Revenue Inspector in the Mayang Imphal Municipal Council on contract basis with effect from the date of his joining duty and until further order by an order dtd. 24/11/2003 issued by the Chairperson, Mayang Imphal Municipal Council. Pursuant to the said appointment order, the petitioner joined and discharged his duties to the full satisfaction of his senior officers and he continued to render his service on contract basis till his service was regularised with effect from 19/12/2016.
(3.) In pursuance of the proposal for rationalisation of the staffing pattern in Urban Local Bodies of the State, a memorandum for Cabinet was prepared and placed before the State Cabinet as Agenda No. 24 in its meeting held on 4/8/2016. Under the said Cabinet memorandum, the approval of the Cabinet was solicited towards the creation of 226 posts and for rationalisation of the staffing pattern in the Urban Local Bodies of Manipur as contain in Para 11 of the said memorandum for Cabinet, the said Para 11 is reproduced hereunder for ready reference:-