LOYALAKPA WAHENGBAM ANANTA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) By this writ petition, the petitioner is assailing the order of the Government of Manipur being No. 4(8)/3/93-SE(S) Pt.-III, dated the 6th July, 2004, for according approval to the re-designation of the lone post of Sports Promotion Officer of Educations) Department, Manipur, held by Shri M. Chourajit Singh (respondent No. 3), who is admittedly not eligible for the post of Joint Director (Physical Education) under the relevant Recruitment Rules framed by the Government of Manipur vide order No. 1/7/63-S, dated the 3rd July, 1963, as Joint Director (Sports/Physical) in his grade pay with immediate effect and until further orders in public interest.

(2.) Heard Mr. Kh. Tarunkumar, learned Counsel appearing for the writ petitioner. Also heard Mr. Y. Ashang, learned Government Advocate appearing for the respondent Nos. 1 and 2 as well as Mr. H.S. Paonam along with Mr. N. Jotendro, learned Counsels appearing for the respondent No. 3.

(3.) The petitioner is now serving as Physical Education Promotion Officer on regular basis in the Education Departments), Government of Manipur. The respondent No. 3 was initially appointed as a substituted teacher and his services was utilized in the Non Formal Education Unit of Directorate of Education(S), Government of Manipur. Later on, the respondent No. 3 was appointed as Assistant Graduate Teacher under the meritorious Sports Person Scheme vide order of the Director of Education(S), Government of Manipur being No. 5/30/78-ED, dated 1.6.1990 in the Kha-Imphal High School with effect from the date of joining his duty vice Smt. L. Sumati Devi appointed Lecturer and his (respondent No. 3) service is utilized in the Education Directorate until further order. Admittedly, the educational qualification of the respondent No. 3 is only a graduate and he has not undergone diploma course or degree course or post-graduate degree course in the discipline of sports and/or physical education from any recognized Institution. As stated above, the respondent No. 3 who has no specialization in physical education, was appointed as Assistant Inspector of Schools (Physical Education) by re-designating the post of Assistant Graduate Teacher held by the respondent No. 3 vide order of the Government of Manipur being No. 4(11)/19/91-SE(S), dated 13.12.1991. Thereafter, without considering other Physical Education Teachers or other qualified Assistant Inspector of Schools working in the Education Department(S), Manipur, in the name of streamlining the various physical education programmes in the Department of Educations), Manipur, the Governor of Manipur was pleased to re-designate the lone post of Assistant Inspector of Schools (Physical) held by the respondent No. 3 as Sports Promotion Officer with immediate effect in public interest vide order of the Government of Manipur being No. 11/2/95-SE(S), dated 27.05.1996. Again, in partial modification of the earlier order of the Government of Manipur, the Governor of Manipur was pleased to enhance the pay scale of Sports Promotion Officer of the Directorate of Education(S), Manipur from Rs. 6500-10500/- to Rs. 7500-12000/- per month w.e.f. 19.03.1999 with usual allowances as admissible under the Rules as per Manipur Services (Revised Pay) Rules, 1999 vide order of the Government of Manipur being No. 30/17/99-SE(S), dated 16.06.2000, w.e.f. 19.03.1999. It is clear that the respondent No. 3 who was initially appointed as Assistant Graduate Teacher, which is a non-gazetted post, had been promoted to the gazetted post, which could be filled up only through the DPC associated with the Manipur Public Service Commission by promotion or by direct recruitment through the Manipur Public Service Commission, by way of re-designation of the non-gazetted post and that the respondent No. 3 never faced any DPC associated with the Manipur Public Service Commission.