STATE OF MANIPUR Vs. AKOIJAM DORENDRO SINGH

JUDGEMENT

(1.) THESE two writ appeals arise out of the judgment and order dated 21.9.2006 delivered by the learned single Judge in a batch of four writ petitions.

(2.) THE brief facts of the case are as follows: The Director of Veterinary & Animal Husbandry, Govt. of Manipur issued a letter on 25.5.1999 to all the Employment Exchange Officers of Manipur to sponsor candidates for appointment against 29 vacant posts of Veterinary Field Assistant in the Department. It was mentioned in the said letter that a Departmental Promotion Committee/Selection Committee would be held on 14.6.1999 to recommend suitable candidates for appointment to the said posts. In response to the said letter/requisition, the writ petitioners and some other eligible candidates submitted their applications for such appointment. The Selection Committee/Departmental Promotion Committee met from 15.2.1999 to 19.2.1999 wherein the writ petitioners and others appeared, but the result prepared by the Selection Committee was not announced for considerable length of time.

(3.) THE learned single Judge disposed of all the four writ petitions in a common judgment and directed the present appellants to appoint the writ petitioners in WP(C) Nos - 453 and 663 of 2004 and WP(C) No.604 of 2006 who found place in the select list of 29 candidates, but dismissed WP(C) No. 312 of 2005 which had been filed by those candidates who did not find place in the select list.