THANGJAM BIPIN SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. H. S. Paonam, learned counsel for the petitioner. Also heard Mr. S. Nepolean Singh, learned counsel for the Respondent No. 1, Mr. I. Lalitkumar, learned Sr. Counsel appearing on behalf of Respondent No. 2 and Mr. Rarry M. , learned counsel appearing on behalf of Respondent No. 3.

(2.) FACTS giving rise to the filing of this writ petition may be noticed as hereunder.

(3.) PURSUANT to letter dated 3. 3. 2008 under No. 7 (2)/3/2003-S/he issued by the Principal Secretary, Higher Education, Government of Manipur requesting the Commission to reduce the number of vacancies to be filled up, a corrigendum dated 8. 4. 2008 (Annexure-13 to the counter affidavit of Respondent No. 2) was issued by the Commission reducing the number of vacancies to be filled up in some disciplines. However, the number of vacancies notified under Advertisement No. 9a remained the same and the bone of contention in this writ petition is in respect of the lone post in Environmental Science reserved for the SC category candidate. The corrigendum dated 4. 8. 2008 does not change or modify any of the conditions stipulated under the relevant Advertisement No. 9a and as such, all conditions stipulated in Advertisement No. 9a remain operative and binding to all concerned.