LOUREMBAM DEBEN SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. A. Mohendro, learned counsel appearing on behalf of the petitioners. Also heard Mr. N. Koteshwar, learned Advocate General, Manipur, appearing on behalf of the respondent Nos. 1, 2, 3 and 4 and Mr. I. Lalitkumar Singh, learned senior counsel, appearing on behalf of the respondent No. 5. None appears on behalf of the respondent Nos. 6 to 45 despite due service of notice.

(2.) It is seen from the order dated 17.03.2008 that service upon the respondent Nos. 6, 7, 8, 9, 11, 14, 15, 18, 19, 20, 21, 22, 23, 25, 26, 28, 29, 31, 32, 35, 36, 37, 38, 39, 40, 41, 42, 43 and 45 were duly served and service upon respondent Nos. 10, 12, 13, 16, 17, 24, 27, 30, 33, 34 and 44 were effected by way of substituted service. Four copies of local news papers, both Vernacular and English in which substituted service was published, have been placed on record.

(3.) In this writ petition, the petitioners have questioned the powers and competence of the DPC associated with the Manipur Public Service Commission, to upgrade and downgrade the grading of ACRs of candidates already recorded by the competent authorities by following the procedure prescribed for the same. The procedure adopted by the Departmental Promotion Committee (DPC for short) while making selection and recommendation for appointment to MPS Grade-II under MPS Service 1965 and the order dated 01.03.2007 giving promotion to 40 officers to MPS Grade-II, are also sought to be quashed in this writ petition by issuing a Writ of Certiorari.