DR. BHABESWAR TONGBRAM Vs. SHRI RAJKUMAR NANDO SINGH

JUDGEMENT

(1.) Heard Mr. K. Rabei, learned counsel for the petitioner, Dr. Deepak, learned counsel appearing for the respondent No. 1, Mr. BP Sahu, learned Sr. counsel as well as Mr. Sh. Yangya, learned G.A. appearing for the respondents-2 and 3 respectively.

(2.) When the post of Principal Government Polytechnic fell vacant on 29.2.2016 on account of superannuation of one Shri Kh. Rajendra Singh, the State Government, instead of making appointment on the said post on regular basis, appointed the appellant-respondent as in-charge Principal, Govt. Polytechnic vide its order dated 29.2.2016.

(3.) Technical Education Department, Manipur (Principal Government Polytechnic) Recruitment Rules, 1998 does prescribe for appointment on the post of Principal, Government Polytechnic. Rule 11 of the said Rules reads as follows: