RK LABAKISHORE Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. D. Julius Riamei, learned counsel assisted by Ms. Kabamdailiu Pamei, learned counsel on behalf of the petitioner, Mr. M. Devananda, learned Addl.AG assisted by Ms. Jyotsana Devi, learned counsel on behalf the State respondents and Mr. H. S Paonam, learned senior counsel assisted by Mr. S. Dijeshwor, learned counsel on behalf of respondent No.6.

(2.) The point of determination involved in the present writ petition is 'While appointing the Managing Director of Manipur Milk Producers' Co-Operative Union on in-charge basis under Sec. 74(2) of the Manipur Co-Operative Societies Act, 1976 read with Clause 23.3 of the Bye Laws, whether the Office Memorandum dtd. 3/10/2020 issued by the Department of Personnel and Administrative Reforms, Government of Manipur stipulating the norms for appointment on in-charge basis will be applicable or not'.

(3.) By the present writ petition under Article 226 of the Constitution of India, the petitioner has challenged the impugned order dtd. 13/3/2024 issued by the Joint Secretary (Veterinary and Animal Husbandry), Government of Manipur nominating respondent No. 6 herein as in-charge Managing Director as temporary arrangement for Manipur Milk Producers Co-operative Union Ltd. Porompat, Imphal East (in short, Union), in addition to his normal duties without extra remuneration under Sec. 74(2) of Manipur Co-operative Societies Act, 1976. It is prayed that after setting aside the impugned order, the petitioner be considered for appointment as in-charge Managing Director of the Union.