WAHENGBAM SURAJ SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This appeal has been filed challenging the order of the learned Single Judge dismissing the writ petition.

(2.) Notice was taken by respondents and by consent, main appeal is taken up for hearing at the admission stage. Heard Mr. Th.Khagemba, learned counsel for the appellant and Mr. H.S.Paonam, learned senior counsel for the private respondents as well as Mr. R.K.Umakanta, learned Government Advocate for the State respondents.

(3.) The subject matter of the present dispute is between the appellant and the private respondents on selection to a post of Assistant Cinema Operator-Unreserved category as per the notification dated 28th September, 2016. The relevant portion of the advertisement is at Annexure/A/5, page 56 and it is as follows:-