LAISHRAM LOKENDRO SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) BOTH the writ applications have been filed by the same petitioner praying for different reliefs. In WP(C ) No. 282 of 2012 the prayer is for a direction to the respondents to review the proceeding of the DPC held on 24.5.2008 in connection with initial appointment and absorption in Grade -II, III & IV of the Manipur Vety. & Animal Husbandry Services strictly in terms of Rule 7 of the Manipur Veterinary and Animal Husbandry Services Rules, 1994 and also in compliance of an earlier order passed by the Gauhati High Court in W.P(C) No. 1 of 2009 and connected MC(WPC) No.1/2009.

(2.) IN W.P(C ) No. 448 of 2012 out of the two prayers is for quashing the recommendation made by the 6th Review DPC in Annexure -A/9 and the consequential reconstitution order in Annexure -A/10, A/11 and A/12 as well as the promotion order in Annexure -A/89(series). The other prayer is same as the prayer made in WP(C ) No. 282 of 2012.

(3.) THE dispute relates to constitution of service known as "Manipur Veterinary and Animal Husbandry Services." In the year 1994, the Government of Manipur framed the Manipur Veterinary & Animal Husbandry Services Rules, 1994 vide Notification dated 12.10.1994. The said Rules came into force from the date of its publication in the official gazette on 17.10.1994. The above Rules contemplate constitution of the above service and such constitution has to be made consisting of persons to be appointed under Rule 7 of the said Rules. Series of Departmental Promotion Committees were constituted for constitution of the above service in view of the recommendation made by successive Departmental Promotion Committees being set aside or recalled through intervention of the Court or otherwise. After the 5th Review DPC was conducted and recommendations were made (Annexure -A/4 to WP(C)No. 448 of 2012), the matter came up before this Court in W.P(C) No.1 of 2009. In the said writ petition, a Miscellaneous Application was filed bearing No.149 of 2009 and the said Misc. Application was taken up for hearing on 21.8.2009. The said Misc. Application was filed on behalf of the State respondents for permitting them to review the proceedings of the Review Departmental Proceeding Committee meeting held on 24.5.2008 (5th Review DPC) in connection with initial appointment and absorption to Grade -II, III & IV of the Manipur Veterinary & Animal Husbandry Services and the consequential Govt. Appointment order dated 27.5.2008 based on the recommendation of the 5th DPC proceeding. The said prayer of the State respondents was accepted and following order was passed by the Court: