ANUPAMA DEVI WAHENGBAM, D/O W ANGOU SINGH Vs. PRINCIPAL SECRETARY /COMMISSIONER/SECRETARY, DEPTT OF HEALTH AND FAMILY WELFARE

JUDGEMENT

(1.) Heard Shri M. Hemchandra, the learned counsel appearing for the petitioner; Shri K. Jagat, the learned Government Advocate appearing for the respondent Nos. 1, 2 and 3. None is present for the other respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of Certiorari / Mandamus to quash and set aside the impugned order dated 27-09-2010 and the notification dated 25-10-2010; to reconsider the case of the petitioner for appointment as the MHS Grade-IV (Medical Officer) and to quash the entire selection process for appointment to the post of MHS Grade-IV (Medical Officer)

(3.) According to the petitioner, she is a MBBS who has consistently excelled throughout her career and being eligible for appointment to the post of MHS Grade-IV (Medical Officer), she was eagerly waiting for any notification to be issued by the Manipur Public Service Commission (hereinafter referred to as "the MPSC" inviting applications for appointment to the post of MHS Grade-IV (Medical Officer).