SHRI HANJABAM BOBBY SHARMA Vs. MANIPUR PUBLIC SERVICE COMMISSION THROUGH ITS SECRETARY, P.O. & P.S. IMPHAL AND ORS.

JUDGEMENT

(1.) HEARD Mr. N. Ibotombi, learned senior counsel for the petitioner in W.P. (C) No. 31 of 2013 and Mr. M. Devananda, learned counsel for the petitioner in W.P. (C) No. 150 of 2013. Also heard Mr. L. Shyamkishore, learned senior counsel for the respondents and Ms. Ch. Sundari Devi, learned Government Advocate for State respondents. As the issues involved in both the petitions are similar, these are heard together and disposed of by this common judgment and order.

(2.) THE Manipur Public Service Commission (MPSC) issued an advertisement dated 25.11.2010 for recruitment to 138 posts which included 19 posts of Manipur Civil Services Grade -II (MCS), 25 posts of Manipur Police Services Grade -II (MPS), 23 posts of Manipur Finance Services Grade -III (MFS), 43 posts of Sub -Deputy Collectors (SDCs), 25 posts of Manipur Secretariat Service, Category -V (SOs) and 3 posts of Election Officers (EOs). Out of the said 138 posts, the posts reserved for the OBC (Meitei/Meetei) category were as follows: -

(3.) ACCORDING to the petitioner, he had done exceedingly well not only in General English paper but also in the remaining papers. The main written examination/test was held from 6.02.2012 to 22.02.2012 and after that, viva -voce was held from 21.8.2012 to 18.9.2012. The petitioner contended that even though he had performed very well in the main written examination, his name was not included in the list of 281 successful candidates of the main written examination which was declared on 31.12.2012 and who were called for interview.