KAPANGSING RALENG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) I have.heard Mr. Aleng Vashung, learned counsel for the petitioner as well as Mr. Reisang, learned Govt. Advocate for the respondents,

(2.) The case in hand illustrates a classic example as to how the petitioner has suffered discriminating treatment in the hands of the respondents. The facts reciting hereinafter will substantiate this view.

(3.) Pursuant to the advertisement dated 1.2.1997, requisitioning candidates for recruitment to the posts of LDC/Receptionist/ Driver/Sweeper/Peon/Room bearer in Manipur Bhavan, Calcutta and Delhi, the petitioner applied for the post of Receptionist. After receiving all the applications and after scrutinising educational qualification and other eligible criteria laid down in the advertisement, the Departmental Promotion Committee was duly constituted for the post of Receptionist and held its sittings on 29.9.1997 and 2.10.1997 at Imphal for appointment to the advertised post for Manipur Bhavan at Delhi.