LAWS(MANIP)-2017-4-8

HIDANGMAYUM DEVAMANI SHARMA Vs. STATE OF MANIPUR

Decided On April 25, 2017
Hidangmayum Devamani Sharma Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Shri B.P. Sahu, the learned Senior Advocate appearing for the petitioner and Shri K. Jagat, the learned Government Advocate appearing for the respondent.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of Mandamus directing the respondent to appoint him to the post of Manipur Health Services Grade-IV (Medical Officer) in pursuance of the Advertisement dated 05-03-2014 issued by the Manipur Public Service Commission (hereinafter referred to as the "MPSC" within a stipulated period.