LAWS(GAU)-1999-5-6

KONTHOUJAM KUBER SINGH Vs. REGISTRAR CENTRAL AGRICULTURAL UNIVERSITY

Decided On May 19, 1999
KONTHOUJAM KUBER SINGH Appellant
V/S
REGISTRAR, CENTRAL AGRICULTURAL UNIVERSITY Respondents

JUDGEMENT

(1.) We have heard Mr. K. Jagat, learned counsel for the appellant as well as Mr. T. Nandakumar, learned Advocate General appearing for the respondent No. 1,Registrar of the Central Agricultural University at Imphal.

(2.) This writ Appeal is directed against the judgment and order dated 30.03.99 passed by the learned single Judge in Civil Rule No. S44 of 1997.

(3.) Anadverstisement(Annexure-A/1 to the Memo of Writ Appeal) was issued on 16.06.1995 by the respondent No. 1, Registrar of the Central Agricultural University at Imphal inviting applications for appointment of 7(seven) posts of Computer Operator. The essential qualifications prescribed were