M MANICHAND SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.N.Surendrajit, learned counsel for the petitioner and also Mr.Y.Ashang, learned GA appearing for the respondents.

(2.) IT is stated that on the recommendation of the duly constituted DPC held on 2nd and 3rd December 1993, petitioner and some others were recommended for appointment as Farm Manager in the Fishery Department, Government of Manipur.

(3.) BUT because of ban on direct recruitment imposed by the Government, at the relevant time, petitioner and other recommended candidates could not be appointed to the post of Fish Farm Manager. The petitioner and two others namely, Shri K.Dineshwar Singh and Shri A.S.Angam, had approached this court by filing C.R.No.883 of 1996 for a direction to the respondents to appoint them on the basis of the said recommendations to the post of Fish Farm Manager. The said C.R.No.883 of 1996 was finally disposed of by this court vide order dated 09.10.1996, operative portion of which read as follows: