NELOJIT MAYENGBAM Vs. MPSC & 2 ORS.

JUDGEMENT

(1.) Heard Mr. Kh. Tarunkumar, learned counsel for the petitioners in WP(C) No. 373 of 2019, Mr. I. Denning, learned counsel for the petitioner in WP(C) No. 375 of 2019 and Ms. G. Pushpa, learned counsel for the petitioner in WP(C) No. 378 of 2019. Also Heard Mr. M. Hemchandra, learned senior counsel for the Manipur Public Service Commission (MPSC).

(2.) The present writ petitions have been filed challenging the conduct of examinations pursuant to the advertisement dated 8-1-2019 which invited applications for the Manipur Civil Service Combined Competitive (Preliminary) Examination, 2019 under the Manipur Service Commission Examination Rules, 2018 for selecting candidates for the Main examination for recruitment to the Manipur Civil Services, Manipur Police Services, Manipur Finance Services, Sub-Deputy Collectors and the Manipur Secretariat Services.

(3.) Some unsuccessful candidates who had appeared for the Main examination of the Manipur Civil Service Combined Competitive Examination 2016 had approached this Court by filing WP(C) No. 803 of 2016 seeking institution of a high level probe to investigate into the manner of examinations and for a fresh checking and scrutiny under a separate and independent body other than the MPSC as the manner of evaluation of papers, tabulation of marks and the procedure of scrutiny were done in a hasty manner.