T. THANGSUANLIAN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Th. Khagemba, learned counsel appearing on behalf of the petitioner as well as Mr. K. Jagat Singh, learned State counsel appearing for the respondents.

(2.) THE petitioner in this writ application challenges the order in Annexure -A/9 dated 31.10.2013 in which not only he had been reverted to the post of Draughtsman Grade -II but also a direction has been issued for recovery of the excess salary drawn by him while serving in the post of Draughtsman Grade -I.

(3.) MR . Th. Khagemba, learned counsel appearing for the petitioner submits that on the basis of the recommendation of the D.P.C., the petitioner had been given promotion to the post of Draughtsman Grade -I and had joined to the post on 29.11.2005. Subsequently, in compliance of the court's orders passed in the above two writ petitions he was reverted to the post of Draughtsman Grade -II under Annexure -A/9 dated 31st October, 2013. In the above two writ petitions the petitioner was not made a party to contest. He had neither any role to play for his promotion nor reversion and accordingly no direction need be issued for recovery of excess salary drawn by him while working as Draughtsman Grade -I.