MOIRANGTHEM RAMO SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. B.P. Sahu, learned counsel for the petitioner, Mr. R.S. Raisang, learned Govt. Advocate for the respondents 1 to 3 and Mr. Ashok Potsangbam, learned Sr. Advocate for the respondent No. 4.

(2.) The present dispute relates to the promotion post of Scientific Officer im the Department of Science and Technology, Government of Manipur, for which the Departmental Promotion Committee was held on 29.4.2000. 3 (three) posts of Scientific Officer were requisitioned, out of which, two posts are general, and one post reserved for Scheduled Tribe in terms of 100% roster point reservation policy maintained according to the

(3.) Contention of the petitioner is that, the post of Scientific Officer is Scientific post, and therefore, it is outside the purview of the reservation of posts for Scheduled Tribe. It may be mentioned herein that the petitioner also belongs to Scheduled Caste.