LAWS(MANIP)-2016-8-33

K.G. LANSHINGPOU Vs. STATE OF MANIPUR

Decided On August 30, 2016
K.G. Lanshingpou Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India praying for issuance of a writ of mandamus or any other appropriate writ or direction or order directing the respondents to issue appropriate order by which the petitioner's promotion to the post of Lecturer of Higher Secondary School would be protected with effect from the date of his promotion for all purposes including retiral benefits.

(2.) Heard Mr. R K. Nokulsana, learned senior counsel appearing for the petitioner and Ms. Ch. Sundari, learned G.A. appearing for the respondents.

(3.) The facts of the case are as follows: