P.H. JILASANA SHARMA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Kh. Tarunkumar, learned counsel appearing for the petitioner, Mr.Nepolean, learnd G.A. for the State, Mr. R.S. Reisang, learned Sr. GA for the MPSC as well as Mr. M. Devananda, learned counsel for the private respondents.

(2.) AT the outset, the learned counsel for the petitioner has submitted that he is not pressing his claim against the respondent No.5 as he has already retired in the meantime.

(3.) IT has been also submitted by the petitioner that in respect of Respondent Nos. 5, 6 & 7, some of the ACRs for the relevant period were found to be missing and not available when the DPC was held. According to the petitioner, the fact that some of the ACRs of the respondent Nos.5, 6 & 7 were not available was not denied by them nor by the official respondents, rather it is supported by the official documents.