LAWS(MANIP)-2014-4-4

R.K.CHANDRAKUMAR SINGH Vs. STATE OF MANIPUR

Decided On April 09, 2014
R.K.Chandrakumar Singh Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) HEARD Mr.B.P.Sahu, learned counsel for the petitioner, Ms.Sobhna, learned GA as well as Mr.H.S.Paonam, learned senior counsel for the respondents.

(2.) THE present writ petition has been filed challenging the promotion of respondent Nos.4 and 5 to the posts of Research Assistant and Sub Inspector of Statistics respectively in the Directorate of Employment Exchange Complex, Lamphel.

(3.) ON accrual of two vacancies, one each for the posts of Sub Inspector of Statistics and Research Assistant, which were to be filled by promotion from amongst the eligible persons, a DPC was held on 27.6.2011. On the basis of the recommendation of the DPC held on 27.6.2011, the respondent Nos.4 and 5 were appointed on promotion to the said two posts of Sub Inspector of Statistics and Research Assistant respectively.