FARID KHAN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri B.P. Sahu, learned Senior Advocate assisted by Shri S. Yaiskul, learned counsel for the petitioner; Shri S. Nepolean, learned Government Advocate for the State respondents and Shri I. Denning, learned Advocate for the MPSC.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of certiorari to quash and set aside the notification dated 6.11.2017 in respect of the post of Assistant Professor in Political Science and also for issuing a writ of mandamus or any other appropriate writ to direct the respondents to declare the result of the petitioner.

(3.) Facts and circumstances as narrated in the writ petition, are that the petitioner is a member of the minority community (Meitei Pangal) in Manipur who passed his Master Degree in Public Administration in the year 2010; passed his Master of Philosophy (M. Phil.) in Political Science in the year, 2012 and qualified the National Eligibility Test (NET) in Public Administration in the same year.