LAISHRAM NOBIN SINGH Vs. THE STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. H.S. Paonam, learned Senior Counsel assisted by Mr. A. Arunkumar, Advocate for the petitioner. Also heard Mr. S. Nepolean, learned G.A., Mr. A. Mohendro, learned Advocate and Mr. H. Samarjit, learned Advocate for the respondents.

(2.) In this writ petition, the petition has challenged the promotion of respondent No. 4 to the post of Medical Record Technician (MRT) in the Health Department, Government of Manipur along with 5 others vide order dated 30.07.2012, on the recommendation of the DPC held in association with the Manipur Public Service Commission on 26.06.2012.

(3.) The main grounds taken in challenging the promotion of the respondent No. 4 to the post of MRT may be stated as follows. Firstly, it has been contended that the respondent No. 4 is not trained in Medical Record Technician course of at least 6(six) months duration from a recognised institution which is an essential qualification for promotion. Secondly, it has been also alleged that the respondent No. 4 is not a graduate and the recruitment rules give preference to the graduates at the time of promotion and since the petitioner is a graduate he ought to have been given preference over the respondent No. 4, who is not a graduate.