ROJESHKING SOIBAM Vs. MANIPUR LEGISLATIVE ASSEMBLY

JUDGEMENT

(1.) Heard Ms. Linthoingambee, learned counsel appearing for the petitioner and Mr. Juno Rahman, learned counsel appearing for the respondents.

(2.) Prayer in the writ petition reads as follows :

(3.) The petitioner challenges the appointments of respondents No.2-24 inter alia stating that some of the appointments are made in excess to the posts advertised. In some cases, many candidates who have been declared successful are not holding valid certificates and in some cases, certificates produced by the selected candidates are not genuine i.e. it is the fake or false certificates.