MANIPUR PUBLIC SERVICE COMMISSION Vs. MANIPUR INFORMATION COMMISSION

JUDGEMENT

(1.) Heard Shri M. Hemchandra, learned Senior Advocate appearing for the petitioner; Smt. G. Pushpa, learned counsel appearing for the respondent No. 2 and none appears for the respondent No.1.

(2.) By the instant writ petition, the Manipur Public Service Commission (hereinafter referred to as 'the MPSC') has prayed for issuing FR/NFR a writ of mandamus or any other appropriate writ to direct the respondent No.1 to consider the matter of giving an opportunity of being heard to 82 (eight-two) selected candidates in the MCSCC Examination, 2016 and also to direct the respondent No.1 to hear the said 82 successful candidates in the light of the objections raised by them.

(3.) Facts and circumstances as narrated in the writ petition, are that the petitioner is an institution established under the provisions of Art. 315 of the Constitution of India to conduct examinations for appointment of persons to various services of the State of Manipur. The MPSC conducted the MCSCC Examination, 2016 for recruitment to 82 posts of various categories like MCS Grade-II, MPS Grade-II, SDC, MSS/Section Officers, Election Officer, etc. and after the result thereof being declared, 82 persons had been given appointment orders by the State Government.