LAISHRAM IBOMCHA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THE petitioner being aggrieved by the artificial classification of Senior Accountants who were appointed under the same Recruitment Rules i. e. Departments/offices of the Govt. of Manipur (Senior Accountant) Recruitment Rules, 1981 discharging the same duties and carrying out the same works for the purpose of revision of pay and allowances, filed the present writ petition.

(2.) HEARD Mr. M. Roshni Piba learned counsel appearing for the petitioner as well as Mr. R. S. Reisang, learned Govt. Advocate for the respondent Nos. 1 and 2.

(3.) A short fact in thumbnail leading to the filing of the present writ petition is that in super session of all previous orders in this regard and in exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Manipur makes the rules regulating the methods of recruitment to the post of Senior Accountant in the Departments/offices under the Govt. of Manipur called the "departments/offices of the Govt. of Manipur (Senior Accountant) Recruitment Rules, 1981" vide Order No. 1/35/80-RR/dp, Imphal dated 1. 9. 1981 notified in the Manipur Gazette, September 23, 1981. Under the said Recruitment Rules for the post of Senior Accountant, 1981, the methods of recruitment are by promotion, failing which by direct recruitment (limited to department's candidates) and failing both, by deputation. The essential qualifications for appointment by promotion to the post of Senior Accountant under the said Recruitment Rules, 1981 (Column-11) are :