R.K. PREMEE DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Ms. Th. Babita, the learned counsel appearing for the petitioner; Shri K. Jagat, the learned Government Advocate appearing for the State respondents; Shri R.K. Umakanta, the learned Government Advocate appearing for the respondent No. 2, the MPSC; Shri H.S. Paonam, the learned Sr. Advocate assisted by Shri A. Arunkumar, the learned counsels appearing for the private respondent No. 5; Shri L. Raju, the learned counsel appearing for the private respondent No. 7 and Shri R.K. Deepak, the learned counsel appearing for the Chief Engineer, PHED, Manipur.

(2.) The above writ petitions have arisen out of a similar set of facts and therefore, the same are being disposed of by this common judgment and order. W.P. (C) No. 246 of 2015: