SANGLUAI NAULAK Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Hemchandra, learned senior counsel assisted by Mr. Th.Roson, learned counsel for the petitioners in W.P.(C) No.635 of 2016 and W.P(C) No.948 of 2016. Heard also Mr. Kh.Tarunkumar, learned counsel for the petitioners in W.P(C) No.627 of 2016, W.P. (C) No.691 of 2016. Heard also Mr. Th.Khagemba, learned counsel for the petitioners in W.P.(C) No.902 of 2016. Heard also Mr. I.Lalitkumar, learned senior counsel assisted by Mr.I.Denning, learned counsel for the petitioners in W.P(C) No.641 of 2016, W.P.(C) No.666 of 2016, W.P.(C) No.717 of 2016, W.P.(C) No.804 of 2016. Heard also Mr. A.Mohendro, learned counsel for the petitioners in W.P.(C) No.950 of 2016. Heard also Mr. B.R.Sharma, learned counsel for the petitioners in W.P.(C) No.807 of 2016, Mr. Phungyo Zingkhei, learned counsel for the caveators in W.P(C) No.627 of 2016, W.P(C) No.635 of 2016 and W.P(C) No.641 of 2016. None appears for the petitioners in W.P(C) No.861 of 2015.

(2.) All these writ petitions are taken up together and disposed of by this Common judgment and order in view of the commonality of the facts and issues involved.

(3.) A brief narration of facts would be apposite. The Director General of Police, Manipur issued a notification/requisition dated 10.1.13 for appointment of 2000 posts of Police constables (Male/Civil), which was duly publicised. As per the recruitment rules, the recruitment process comprises of three stages, namely,