SHRI KHURAIJAM BIRJIT SINGH AND SHRI SONKHOMANG HAOKIP Vs. THE STATE OF MANIPUR AND THE AUTONOMOUS DISTRICT COUNCIL CHANDEL

JUDGEMENT

(1.) BOTH the writ applications involve similar issue and relief claimed is also same. Therefore, on consent of the learned counsel appearing for the parties, both the cases were taken up for hearing together and are disposed of in this common judgment. The Autonomous District Council, Chandel published a Notification on 30.10.2013 for filling up of 125 number of Chawkidar, Peon posts on contract basis for the schools under control of the said Autonomous District Council. The last date for submission of applications was 12.11.2013 and the date of Interview was fixed to 18, 19 and 20th November, 2013.

(2.) THE grievance of the petitioners is that in the matter of public employment, opportunity should be given to each individual qualified to hold the post and the same cannot be confined to residents of District Chandel only. The other grievance of the petitioners is that the advertisement inviting applications was not given wide publicity as a result of which several persons qualified for such appointment could not apply and were deprived of such appointment.

(3.) ON perusal of the advertisement, it is found that the applicants were directed to submit their applications by 3 P.M. of 12.11.2013 in the Employment Exchange office, Chandel. It was contended by the learned counsel appearing for the petitioners that if the advertisement was for the purpose of inviting applications from residents of the State of Manipur and it was not confined to District of Chandel, there was no necessity to direct the applicants to submit their applications in the Employment Exchange office in the district of Chandel.