NAOREM DEEPAK SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) BY this writ petition, the petitioner is praying for quashing/setting aside the selection of private respondent No. 5, Shri Mayanglambam Pawankumar Singh, who comes in the category of Special Horizontal Reservation Quota for the children of armed forces personnel/ex serviceman, for nomination against one reserved seat of MBBS/bds Course for the academic session, 2009-10 and also for a direction for providing one reserved seat for the Vertical (Social Reservation) for Scheduled Caste, for the MBBS/bds Course for the academic session 2009-10 to the petitioner.

(2.) HEARD Mr. N. Ibotombi, learned counsel and Mr. H. S. Paonam, learned counsel appearing for the petitioner, Mr. Th. Ibohal, learned senior Government Advocate appearing on behalf of respondent Nos. 1, 2 and 3, Mr. N. Kumarjit, learned counsel appearing on behalf of respondent No. 4 as well as Mr. N. PC Singh, learned Senior Advocate assisted by Mr. N. Jotendro, learned counsel appearing on behalf of private respondent No. 5.

(3.) IT is, no doubt, well settled that it is the basic principles of construction of statute that the same should be read as a whole, then chapter by chapter, section by section and word by word. Recourse to construction or interpretation of statute is necessary when there is ambiguity, obscurity, or inconsistency therein and not otherwise. An effort should be made to give effect to all parts of the statute and unless absolutely necessary, no part thereof shall be rendered superlusage or redundant. True meaning of a provision of law is to be determined on the basis of what it provides by its clear language, with due regard to the scheme of law (Reference may be made to Bhavnagar University Vs. Palitana Sugar Mill (P) Ltd. and Ors. : (2003) 2 SCC 111.