SHRI HUIDROM RAJEN SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. H.S. Paonam, learned Sr. counsel assisted by Mr. N. Bipin, learned counsel for the petitioner in W.P.(C) No. 681 of 2013. Also heard Mr. Kh. Tarunkumar, learned counsel for the petitioner in W.P.(C) No. 1018 of 2015. Also heard Mr. Y. Nirmolchand, learned counsel for the respondent no. 2 and Ms. Th. Sobhana, learned G.A. for the State respondents.

(2.) These two writ petitions namely, W.P.(C) No. 681 of 2013 and W.P.(C) No. 1018 of 2015 are clubbed and heard together considering the commonality of issues involved and are disposed of by this common judgment.

(3.) W.P.(C)No. 681 of 2013 has been filed by one, Shri H. Rajen Singh seeking for a direction to consider his case for promotion to the post of Assistant Engineer in the IFCD, Manipur. During the pendency of the writ petition, the final seniority list of the Sec. Officers came to be published vide seniority list dated 25.11.2015 in which the name of the petitioner has been included amongst the Sec. Officers, Grade-I Mechanical Degree Holders of the IFCD, Manipur. However, the final seniority list has been challenged by one Dhruva Oinam who is the petitioner in W.P.(C) No. 1018 of 2015 contending, inter-alia, that the said H. Rajen Singh and 7 (seven) others were appointed under similar circumstances and under the same order by way of conversion from Work-charged establishment to regular establishment under a policy decision which debars further benefits/promotion. The said Sri H. Rajen Singh has been impleaded as respondent No. 3 and six others as respondents No. 4-10 in W.P.(C) No. 1018 of 2015 filed by the said Dhruva Oinam.