HUIDROM DEBALA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri N. Mahendra, the learned counsel appearing for the petitioners; Smt. Th. Sobhana, the learned Government Advocate appearing for the State respondents; Shri I. Denning, the learned counsel appearing for the MPSC; Shri Phungyo Zingkhei, the learned counsel appearing for the Manipur University and Shri H. Suraj, the learned counsel appearing on behalf of Shri A. Bimol, the learned counsel for the UGC. None is present for the respondent No. 6.

(2.) The subject matter in issue relates to a question as to whether the terms "M.A (Education)" and "M.Ed." are equivalent degrees or in other words, are one and the same as qualifications for appointment to the posts of Assistant Professor in Education. By the instant writ petition, the petitioner has prayed for a direction to the respondent No. 3, the Manipur Public Service Commission (hereinafter referred to as "the MPSC") to prepare a fresh list of 38 qualified candidates, on the basis of the written test held on 27-10-2015, for Personality Test to be held for direct recruitment to 18 vacant posts of Assistant Professor in the discipline of Education pursuant to the Advertisement dated 15-11-2014 issued by the MPSC.