KONTHOUJAM SOMORJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Ms. Th. Babita, learned Advocate appearing for the petitioner and Shri Athouba Khaidem, learned Government Advocate appearing for the respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus directing the respondents to consider his case for appointment as the Assistant professor in Philosophy at S. Kulla Women's College, Nambol (hereinafter referred as "the College") with protection of his seniority.

(3.) Such a deliberate act of the Principal of the College and inaction of the State respondents thereon, is a clear cut case of discrimination being violative of Article 14, 16 and 21 of the Constitution of India.