DHRUBA OINAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Kh. Tarunkumar, learned Advocate appearing for the appellant; Shri Sukumar, learned Government Advocate appearing on behalf of respondent No.1 and Shri L. Raju, learned Advocate appearing on behalf of respondent No. 2. None appears for the remaining respondents.

(2.) The instant writ appeal is directed against the common judgment and order dated 10/02/2017 passed by the learned Single Judge of this Court in writ petition being WP(C) No.681 of 2013 and writ petition being WP(C) No.1018 of 2015 by which the writ petition being WP(C) No.1018 of 2015 was dismissed while the writ petition being WP(C) No.681 of 2013 was allowed with the direction to the respondents therein to consider the case of the petitioner and other eligible candidates for promotion to the post of Assistant Engineer. In other words, this writ appeal is directed against the judgment and order dated 10-02-2017 dismissing the WP(C) No.1018 of 2015 only.

(3.) Facts and circumstances which have led to the filing of the instant writ appeal, in short, are that the appellant was appointed as Section Officer Grade-I in the Irrigation and Flood Control Department, Government of Manipur (hereinafter referred to as "the IFCD") vide order dated 06-09-1999 issued by the Chief Engineer, IFCD on regular basis on the recommendation of a Selection Committee in its meeting held on 06/09/1999.