L. MOHEN SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Umakanta, learned counsel for the petitioners in both the writ petitions. Heard also Mr. Th. Ibohal, learned A.G., Manipur and Mr. L. Devendra, learned GA for the State respondents and Mr. S. Rupachandra, learned ASG, for the respondent No. 6.

(2.) These two writ petitions have been taken up together considering the fact that these two petitions arise from the same cause of action and similar reliefs have been sought for, seeking quashing of the impugned order dated 09.08.2012 passed by the Principal Secretary, Commerce and Industries Department denying the inclusion/appointment of the petitioners in the Manipur Finance Service (MFS) cadre posts of Account Officers and seeking a direction for inclusion of the petitioners in the cadre of Manipur Finance Service Grade -III from the date of appointment as Account Officers on 4.12.1999.

(3.) The facts which are in common and relevant may be briefly stated.