VAREIYO SHATSANG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The prayers in this PIL are as follows:-

(2.) This PIL has been filed by an individual claiming to be a social activist by profession and serving as President of All Tribal Students' Union, Manipur. He pleads that he has no personal interest but he is espousing the cause of intending candidates in response to notification dated 30.01.2019 issued by the Managing Director, Manipur State Power Company Limited (MSPCL), Annexure-A/2, primarily pleading that the students of hill areas are not able to come over to Imphal City and therefore, there should have been a window or a counter of the MSPCL at all district headquarters.

(3.) It is further pleaded that the last date of submission was notified as 28.02.2019 but was preponed to 21.02.2019 by the notification dated 7.02.2019. The impugned notification No.4/1(2)/Apptt (C&D)/MD-MSPCL/2019/4316-22 dated 30.01.2019 is challenged stating that it does not comply with the mandatory provisions of the Employment Exchanges (Compulsory Notification of Vacancies) Rules, 1960.