MOIRANGTHEM ANANDKUMAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. A. Mohendro, learned counsel for the petitioner. Also heard Mr. Shyam Sharma, learned GA appearing on behalf of the respondents No. 1, 2 and 3.

(2.) The petitioner was appointed as Sub-Inspector (Male) in the Manipur Police by an order dated 17-12-2007. The respondents issued a seniority list of Sub-Inspectors (Male) of the Police Department as on 1-2-2014 wherein, the petitioner appears at Sl. No. 109. Another draft seniority list of Sub-Inspectors (Male) of the Manipur Police Department as on 1-11-2018 was also circulated wherein, the petitioner appears at Sl. No. 21.

(3.) In the meantime, the petitioner was implicated in connection with Special Trial Case No. 2 of 2018. During that period, the respondents took an exercise for promotion of Sub- Inspectors to the post of Inspectors and accordingly, issued an order dated 25th January, 2019 promoting 52 Sub-Inspectors (Male/Civil) to the post of Inspectors (Male/Civil) in the Manipur Police Department on the recommendation of Class-I Departmental Promotion Committee.