R K ANAND Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This petition has been brougrit hi the name of public interest litigation. The petition relates to appointment of graduate teachers in Science, Arts, Home Science and Hindi streams of the Education Department of the Govt. of Manipur. The petitioners claim ilhat they have filed this petition to highlight the corrupt practices, acts of favouritism and nepotism, manipulation of marks and tempering of records, openly flouting norms of examinations and appointments.

(2.) Petitioner No. 1, as claimed, is a practising lawyer, human rights activist, social worker and presently Joint Secretary of a political party. While other petitioners are unemployed Science and Arts graduates.

(3.) By this petition, .the petitioners pray for a direction to the C.B.I to investigate the respondents' action relating to the appointment of teachers in the State. They also pray for quashing and setting aside the result of the D.P.C. dt 29th June, 1996,, Annexures-6,7 and 8 to the petition by which the DPC recommended appointment or graduate teachers in Hindi, Home Science, Arts and Science