MAISNAM CHANU LIKLAINU Vs. THE STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition under Article 226 was filed by 3 (three) petitioners who are members of Manipur Finance Service Grade ­ III praying for quashing the proceeding of DPC held on 06.11.2012 for promotion of Grade ­ III Officers of MFS to Grade ­ II of the service and promotion order dated 04.12.2012 issued in pursuance of the recommendation of the DPC on two grounds :

(2.) The case of the petitioners as submitted by their learned counsel is as follows :

(3.) That, the next higher post for promotion from the post of Manipur Finance Service Grade­ IIIis Manipur Finance Service Grade ­ II. Promotion to Grade ­ II from Grade ­ III of Manipur Finance Service is governed by a rule called Manipur Finance Service Rules, 1998 and the relevant ruleis Rule 30(ii) of the said rule states as follows :