M. BIRAMANGOL SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. I. Lalitkumar, learned Sr. Counsel assisted by Mr. I. Denning, learned counsel for the petitioners. Heard also Mr. N. Kumarjit, learned Advocate General assisted by Mr. P. Tamphamani as well as Mr. H. Debendra, learned GA for the State Respondents. Heard also Mr. RS Reisang, learned Sr. GA assisted by Mr. Sh. Shyam Sharma, learned GA for the MPSC. Heard also Mr. A. Bimol, learned Sr. Counsel for the private respondents.

(2.) These three petitions, namely, W.P.(C) No. 974 of 2014, W.P.(C) No. 975 of 2014 and W.P.(C) No. 110 of 2014 are heard together and disposed of by this common judgment and order as similar and connected issues are raised.

(3.) The petitioners in W.P.(C) No. 974 of 2014 are challenging and seeking quashing of the Manipur Education Service Rules, 2012 more particularly in respect of MES Grade-III posts under Schedule-I as these posts according to the petitioners are the posts are already included the relevant Recruitment Rules of the Education (S) Department, Manipur(Assistant Inspector of Schools) Recruitment Rules, 2001 and hence, cannot be part of the new Manipur Education Service Rules of 2012. In W.P.(C) No. 975 of 2014, the petitioners are challenging and seeking quashing of the Manipur Education Service Rules, 2012 in respect of MES Grade-II posts shown in the Schedule I as these posts are also included in the relevant Recruitment Rule of the Department of Education (S), Manipur Deputy Inspector of Schools/ Head Master of High Schools Recruitment Rules, 2006 and hence cannot be part of the Manipur Education Service Rules, 2012. In W.P.(C) No. 110 of 2015, the petitioners are seeking quashing of the Manipur Education Service (1st Amendment) Rules, 2014 which was notified vide Notification dated 26th Sept., 2014 and published in Manipur Gazette under No. 198 dated 4th Oct., 2014 giving retrospective effect to the Manipur Education Service Rules, 2012 from the initial date of notification of rules.