MOIRANGTHEM DIGENDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) In this writ petition under Article 226 of the Constitution, Notification dated 14th May, 1999 and another Notification dated 17th May, 1999 notifying the dates of interview for appointment to the post of Assistant Public Prosecutor-cum-Assistant Government Advocate are sought to be quashed mainly on the ground that in the said Notifications only oral interview is sought to be taken and not a composite test including written test.

(2.) An advertisement was issued on 12th April, 1999 for two posts of Assistant Government Advocate-cum-Assistant Public Prosecutor, one for general category and the other for scheduled tribes category in the scale of pay of Rs. 2000/- Rs. 3,500/- P.M.(pre- revised) The essential qualification mentioned in the said advertisement is Bachelor's Degree in Law from a recognised University and three years experience at the Bar. Para 7 of the Advertisement requires several particulars of the candidates, In para 7, Column EX among other things it is mentioned "Incomplete application will not be entertained under any circumstances". Para 8 further states "The Candidates will have to appear for interview at their cost on the date, time and place to be notified later on. Date of on interview and screening place/test will be intimated in due course."

(3.) The number of posts has since been increased to 4(four). However, Mr. Shyamkishore, learned Sr. Govt. Advocate states at the Bar that one post is going to be regularised in favour of one adhoc appointee, hence there are now three posts of Assistant Government Advocate-cum-Assistant Public Prosecutor.