N.KOTISWAR SINGH,J. - (1.) Heard Mr. H.S. Paonam, learned senior counsel assisted by Mr. A. Arunkumar, learned counsel for the petitioner as well as Mr. H. Debendra, learned G.A. for the MPSC and Mr. B.R. Sharma, learned counsel for the respondent No. 4.
(2.) In this writ petition, the petitioner has sought for setting aside the proceedings of the DPC held on 26.02.2013 for promotion to the post of Deputy Secretary, Manipur Public Service Commission (MPSC) and consequential promotion order dated 27.02.2013 by which the respondent No. 4 was promoted as Deputy Secretary and for a direction to hold a Review DPC.
(3.) It is the case of the petitioner that at the relevant time, the petitioner was serving as an Examination Officer having been appointed to the said post in the year 2008. The next higher promotional post to the post of Examination Officer is Deputy Secretary. As per the relevant Recruitment Rules for the post of Deputy Secretary in the MPSC, the post is to be filled up by promotion from amongst the Law Reference-cum-Research Officer, Under Secretary, Registrar, Examination Officer of the MPSC with 4 (four) years regular service in the respective rank. According to the petitioner, the petitioner who was serving as Examination Officer became eligible for promotion to the post of Deputy Secretary in the year 2012 on completion of 4 (four) years of service on regular basis.;