THOUDAM BHUPENDRA SINGH Vs. YENGKHOM ASHALATA DEVI

JUDGEMENT

(1.) Captioned miscellaneous case (MC) has been filed by 33 (thirty three) applicants seeking leave/permission to file third party writ appeal (WA) assailing an order dtd. 9/2/2026 in W.P. (C) No. 808 of 2025 wherein Hon'ble Single Bench has allowed the writ petition filed by R ­ 1 to R ­ 36 in the captioned MC application.

(2.) Short facts are that MC applicants are working as Field Assistants ('FAs' for the sake of convenience) in Agriculture Department, Government of Manipur; that they have filed W.P.(C) No. 619 of 2025 inter alia challenging an order dtd. 7/1/2022 bearing reference No. ASRB- 302/1/2022-Agri-AGRI made by Commissioner (Agri), Government of Manipur whereby R-1 to R-36 were absorbed/regularized as FAs; that in this W.P.(C) No. 619 of 2025, 33 (thirty three) applicants in captioned MC also made further prayers to consider them for promotion to the posts of Assistant Agriculture Officer ('AAOs' for the sake of convenience) and other equivalent posts and they also made prayers for 25 (twenty five) percentage quota for promotion to AAOs and other equivalent posts exclusively for FAs as per existing Recruitment Rules without extending the same to some of newly absorbed/regularized contractual employees; that in this W.P.(C) No. 619 of 2025, a miscellaneous case being MCW.P.(C). No. 579 of 2025 has been taken out with a prayer for stay qua 41 (forty one) vacant posts of AAOs; that this W.P.(C) No. 619 of 2025 and MCW.P.(C). No. 579 of 2025 thereat are pending even as of today; that pending this W.P.(C) No. 619 of 2025 and MCW.P.(C). No. 579 of 2025, R-1 to R-36 filed W.P.(C) No. 808 of 2025 inter alia with a prayer for direction to consider them for promotion to the post of AAOs or equivalent posts in the Department of Agriculture; that in this W.P.(C) No. 808 of 2025, R-1 to R-36 in captioned MC have specifically mentioned about W.P.(C) No. 619 of 2025 in Paragraph No. 19 thereat; that under such circumstance, in W.P.(C) No. 808 of 2025 where 33 (thirty three) MC applicants who were not made parties were heard out by a Hon'ble Single Bench and allowed in and vide afore-referred order dtd. 9/2/2026; that under such circumstances, captioned MC (seeking third party leave) has been filed.

(3.) Mr. Md. Ajmal Hussain, learned counsel for applicants submits that he moved the Registry and also sought tagging of writ petitions being W.P.(C) No. 619 of 2025 and W.P.(C) No. 808 of 2025 on coming to know about pendency of W.P.(C) No. 808 of 2025 but the same was brushed aside and afore-referred 9/2/2025 order came to be made. It is submitted that vide W.P.(C) No. 808 of 2025, dtd. 9/2/2025 order, R-1 to R ­ 36 in captioned MC application have been directed to be considered for promotion to 41 (forty one) vacant posts of AAOs or equivalent posts, such direction has been given to MPSC (Manipur Public Service Commission) and there is a further direction to complete this process within 2 (two) months.