K LAMLEE KAMEI Vs. MANIPUR PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The problem involved in this writ petition relates to appointment of Deputy Director (Handloom) in the Industries Department from reserved (ST) quota. In this writ, the petitioner is seeking a writ in the nature of Certiorari for quashing of the Notification No. 7/13/89-MPSC(DR) dated 1.3.94 recommending for appointment of the 4th (respondent to the post of Deputy Director (Handloom) in the Industries Department.

(2.) I have heard Mr. A. Nilamani Singh, learned counsel for the petitioner, Mr L. Nandakumar Singh, learned counsel for the respondents 2 ans 3 , Mr. Ibohal Singh, learned counsel for the respondent No. 1 and Mr. Kotishwor, learned counsel for the respondent No. 4.

(3.) The undisputed facts are these : Petitioner passed HSLC Examination in 1982 and P.U. 1st year in 1984. Thereafter, he obtained diploma in Handloom Technology from the Indian Institute of Handloom Technology, Varanasi, Ministry of Textiles, Govt. of India by passing the examination held in April, 1988 in First Class.