ASSOCIATION OF THE CANDIDATES Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The petitioner, Elangbam Mangi Singh, claiming himself as the acting Secretary of the Association of candidates who attended DPC for appointment of 690 Rifleman, presented this writ petition under Article 226 of the Constitution alleging violation of the Article 14 of the Constitution and intending to reopen the issues agitated earlier in Civil Rule No. 426 of 1998 in this Court.

(2.) To be short and concise, the association having 1000 members filed C.R. No. 426 of 1998 against the respondents to declare result of the recruitment test for filling up of 960 (Sic) posts of rifleman in the Manipur Police Departmerit. High Court by order dated 9.12.98 disposed of the Civil Rule with a direction that the petitioners will be at liberty to approach this court once again if aggrieved by any action of the respondent government. It is followed by a contempt petition, being contempt case No.34 of 1999 and finally the Government declared result of 20 candidates only on 8.2.1999.

(3.) That by this time the candidates who appeared in the aforesaid recruitment test of 460 rifleman have now crossed age limit of 26 years and their entry into Government service is now barred by law. There was subsequent advertisement dated 14.9.2001 for recruitment of 675 rifleman and from the advertisement it appears that particulars regarding candidates are the same for which earlier posts of 690 rifleman were advertised and there is every scope to accommodate these candidates who appeared earlier to contest or to be selected in connection with the latter advertisement. That depriving the members of the Association for recruitment to the aforesaid posts of rifleman will create adverse situation etc.