THINGUJAM HOMEN SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. I. Lalitkumar Singh, learned senior counsel assisted by Mr. Th. Rommel Singh, learned counsel appearing for the petitioner as well as Mr. Jallaluddin, learned Addl. Govt. Advocate appearing for the State respondents.

(2.) By this writ petition, the petitioner is assailing the order of the Director of Sericulture, Government of Manipur dated 31st March, 2001 terminating the services of the petitioner. A short factual panorama of the petitioner's case is that pursuant to an advertisement for appointment to 3 (three) Grade IV posts in the Directorate of Sericulture, the Director of Sericulture, Government of Manipur issued notice dated 24th February, 1992 that the DPC for filling up the posts of Grade-IV will be held from 26th to 28th February, 1992. The petitioner and others appeared before the said DPC for appointment to the said 3(three) Grade-IV posts in the Directorate of Sericulture, Government of Manipur on the dates notified in the said notice dated 24.2.1992.

(3.) As per materials on record, it appears that three persons including the present petitioner, had been recommended for appointment to the said 3 post of Grade-IV by the duly constituted DPC. As per the merit list of the recommended candidates, the name of the petitioner appeared at Sl. No. 2 whereas the name of Shri E. Chaoba Singh appeared at Sl. No. 1 and that of Shri M. Manglemba Singh appeared st Sl. No. 3. After the petitioner and the said two others were duly recommended for appointment to the said 3(three) Grade IV posts in the Directorate of Sericulture, Government of Manipur, the Director of Sericulture furnished offer letters dated 04.03.1992 to the petitioner and the said two recommended candidates. A copy of the offer letter dated 04.03.1992 is available at Annexure-A/2 to the present writ petition. One of the conditions in the said offer letter dated 04.03.1992 is 3(iii), which reads as follows:-