SAPAM MALEMNGANBA KHUMAN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Hemchandra, learned senior counsel for the petitioner. Also heard Mr. Samarjit, learned GA for the State respondents.

(2.) Pursuant to the notification/requisition letter dated 24-04-2010 issued by the Director General of Police, Manipur inviting application for filling up 243 posts of Sub-Inspector of Police (Male/Civil), 49 posts of Jemadar (MR/IRB) and 112 posts of Asst. Sub-Inspector of Police (Male/Civil) in Manipur Police Department, the petitioner applied for the post of Sub-Inspector of Police (Male/Civil) and appeared in the written test and it is submitted that he obtained 21 1/2 marks in the written test.

(3.) It is the case of the petitioner that some of the candidates who had secured lesser marks than him had been called for the viva-voce/ interview. However, the petitioner has been left out. The claim of the petitioner is based on the document at page 74 to the writ petition and the list of successful candidates in the written test indicated in Annexure-A/8. He claims that some of the candidates who got lesser marks have been called for the interview.