S PRAFULLO SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. H.S. Paonam, learned Counsel appearing on behalf of the petitioners and Mr. Sh. Yangya, learned Addl. Govt. Advocate appearing on behalf of the State respondents.

(2.) Upon hearing the parties through their respective counsel and on perusal of the materials before the Court, it is ascertained that there is no dispute in respect of the following facts:

(3.) A sub-quota of 60% for giving promotion from the cadre of Agriculture Officers possessing B.Sc. (Agri./Hort.) with M.Sc. (Agri./Hort.) with service of years provided in column No. 10 read with column No. 11 of the said Recruitment Rules of 1980 has been removed, amongst others, in the new Recruitment Rules of 2003. There cannot be any doubt that if the said three vacant posts of the Deputy Directors are to be filled up as per the provisions of the old Recruitment Rules of 1980 and not under the provisions of the new Recruitment Rules of 2003, the petitioners will be having better prospect of getting promotion to the vacant posts.