YENDREMBAM BABUSAHEB Vs. STATE OF MANIPUR

JUDGEMENT

(1.) These two Civil Rules arise out of the common question of facts and law and as such, they are being disposed of by this common judgment.

(2.) 1 have heard Mr. A Nilamani Singh, learned counsel for the petitioner in both the Civil Rules, Mr. N. Surjamani Singh, learned counsel for the respondent in Civil Rule No. 200/94 and Mr, K. Irabot Singh, learned Sr. Govt. Advocate for the respondents 1,2&3.

(3.) The present dispute is relatable to the appointment of Director in the Institutional Finance Cell under the Govt. of Manipur. The petitioner is a Research Officer working in the Institutional Finance Cell. Admittedly, there is no service Rule in existence for regulating appointment and other service conditions in the Institute. However, it is submitted by Mr. A. Nilamani Singh that in the hierarchy maintained in the Department, Petitioner as Research Officer is next to Director and in normal course petitioner has legitimate expectation for promotion to the post of Director. This statement is disputed by the respondents.