REMMEI ALIMMEI Vs. MANIPUR PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) These two petitions, WP(C) No. 156 of 2018 and WP(C) No. 164 of 2018 are taken up for the purpose of consideration of the prayer for passing an interim order for suspending impugned letter dated 07.02.2018 written by the Secretary, Manipur Public Service Commission (MPSC) to the Secretary (Water Resources) challenged in these petitions and also to maintain the status quo of the recommendation of the MPSC.

(2.) The other writ petition, WP(C) No. 166 of 2018 is also taken up and heard as regards the prayer for passing an interim order, in which the petitioners have sought for suspending the proceeding of the DPC held on 03.02.2018 for appointment by way of promotion from Assistant Engineers to Executive Engineers in the Water Resources Department, Govt. of Manipur and consequent promotion order dated 03.02. 2018 and transfer order dated 05.02.2018.

(3.) At the outset, it may be clarified that, under normal circumstances, these petitions ought to have been heard by a Single Bench of this Court. However, considering the fact that the orders challenged in these petitions are directly traceable to an interim order passed by this Court in WP(C) No. 917 of 2017 by a Division Bench of this Court, it was felt appropriate that these petitions be also taken up with the aforesaid Writ Petition, WP(C) No. 917 of 2017.