LONGJAM SUBHASCHANDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. HS Paonam, learned senior counsel assisted by Mr. A. Arunkumar, learned counsel on behalf of the petitioner, Mr. Lenin Hijam, learned AG assisted by Ms. Sharmila, learned counsel on behalf of State respondents/ applicants in MC(WP(C)) No.239 of 2024 and Mr. L. Anand, learned counsel along with Mr. B. Kirankumar on behalf of respondent No.3/applicant in MC(WP(C)) No.233 of 2024.

(2.) By the present applications being MC(WP(C)) No.233 of 2024 filed by private respondent No.3 and MC(WP(C)) No.239 of 2024 filed by the State respondents in the writ petition being WP(C) No.255 of 2024, the respondents/applicants are raising the question of maintainability and locus of the petitioner to file accompany writ petition being WP(C) No.255 of 2024 challenging the appointment of respondent No.3 as Joint Director (Training) on deputation in the Directorate of Craftsman Training, Government of Manipur.

(3.) By way of writ petition being WP(C) No.255 of 2024, the petitioner has challenged the appointment of Private respondent No.3 as Joint Director (Training), Directorate of Craftsmen Training, Manipur on deputation issued by Joint Secretary(DP), Government of Manipur vide order dtd. 13/3/2024. By the impugned order dtd. 13/3/2024, respondent No.3 has been appointed as Joint Director(Training), Directorate of Craftsmen Training, Manipur on deputation for a period of 3(three) years, or until further orders, in addition to his post as Deputy Director(JNIMS) at no extra remuneration. Earlier the petitioner has also challenged the appointment of respondent No.3 as Joint Director(Training) Directorate of Craftsmen Training, Manipur on in-charge basis by way of writ petition being WP(C) No.170 of 2024 and vide order dtd. 7/3/2024, this Court stayed the impugned order dtd. 25/2/2024. It is stated that on 7/3/2024, Joint Secretary (DP) Government of Manipur cancelled the order dtd. 25/2/2024 conferring in-charge Joint Director (Training), Directorate of Craftsmen Training, Manipur to the respondent No.3 in compliance of the order dtd. 7/3/2024 passed by this Court in WP(C) No.170 of 2024 and subsequently, the impugned order dtd. 13/3/2024 appointing the respondent No.3 as Joint Director (Training) in the Directorate of Craftsmen, Manipur on deputation was issued.