AK. KHAMBA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. M.Hemchandra, learned counsel for the petitioner, Mr. S.Nepolean, learned Government Advocate for the State respondents, Mr. C.Komol, learned CGSC for the respondent No.4 and Mr. S.Rupachandra, learned counsel for the private respondent No.5.

(2.) THE present petition has been filed challenging the advertisement dated 25.3.2013 (Annexure -A/2) and subsequent recommendation of the respondent No.4 pursuant to the said advertisement.

(3.) MR . Hemchandra, learned counsel for the petitioner has placed reliance on the decision of the Hon'ble Supreme Court rendered in Badrinath vs. State of Tamil Nadu, reported in (2000) 8 SCC 417 in which the Hon'ble Supreme Court had stated that in certain situation and rare case if the assessment of the Selection Committee is proved to be malafide or if it is founded on inadmissible or irrelevant fact and trivial material or not giving weight to the positive aspects of one 's career is strongly displayed, the powers of judicial review under Article 226 of the Constitution of India are not foreclosed.