LAWS(MANIP)-2018-6-5

L. IBOMCHA SINGH Vs. STATE OF MANIPUR

Decided On June 12, 2018
L. Ibomcha Singh Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) 1. Heard Shri M. Hemchandra, learned Senior Advocate appearing for the petitioner and Shri K. Jagat, learned Government Advocate appearing for the State respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of Mandamus or any other appropriate writ directing the respondents to release the salary of the petitioner for the whole three years period of appointment as the State Commissioner for Persons with Disabilities vide order dated 28.06.2014 issued by the Joint Secretary (Social Welfare), Government of Manipur @ Rs 20,000.00 per month.

(3.) Facts of the case as narrated in the writ petition, are that a Search-cum-Selection Committee was constituted for appointment to the post of State Commissioner for Persons with Disabilities and as per the proceedings thereof in its meeting held on 27.05.2014, the petitioner was recommended as the 1st preference followed by Dr. R.K. Kumarjit Singh as the 2nd option. Accordingly, the Joint Secretary (Social Welfare) Government of Manipur, issued an order dated 28.06.2014 appointing the petitioner as the State Commissioner for Persons with Disabilities on full term basis for a period of three years from the date of which he assumed office or till he attained the age of sixty-five years, whichever was earlier. The petitioner joined the service on 2nd July, 2014 as the State Commissioner for Persons with Disabilities and started discharging his duties to the full satisfaction of all concerned including the authorities both at the Union and State level and in particular, the physically challenged persons.