- (1.) Leave granted.
(2.) The appeal arising out of S.L.P.(Civil) No.35459 of 2013 is directed against the Judgment and order dated 25.09.2013 passed by the learned Single Judge of High Court of Manipur, who disposed of the writ petition preferred by the appellants seeking quashing of the letter dated 02.02.2013 issued by the Department of Personnel & Administrative Reforms, Government of Manipur to the Manipur Public Service Commission to initiate the process for direct recruitment to the post of Assistant Engineers in the Public Health Engineering Department, Government of Manipur.
(3.) The facts of the case in brief are that the appellants are Master Degree/Degree Holders serving in the Public Health Engineering Department as Section Officers Grade-I. The next higher promotional post for them is the post of Assistant Engineer, which is to be filled up in terms of the recruitment rules known as PWD, IFCD and PHED, Manipur Assistant Engineer (Civil/ Mechanical) /Assistant Surveyor of Works Recruitment Rules, 2009 (in short "Rules of 2009"). As per the aforesaid recruitment rules, 60% of the posts of Assistant Engineers are to be filled up by promotion and the remaining 40% by direct recruitment. As regards the 60% promotional quota, 50% of the vacancies thereof are to be filled by Degree Holders Section Officers Grade-I and the remaining 50% by Diploma Holders and others.;