LAWS(MANIP)-2020-2-712

TH. PIKA SINGH AND ORS. Vs. L. PAULUNGMUAN AND ORS.

Decided On February 19, 2020
Th. Pika Singh Appellant
V/S
L. Paulungmuan Respondents

JUDGEMENT

(1.) Heard Shri N. Jotendro, learned Senior Advocate assisted by Ms. M.C. Linthoin-gambee, learned Advocate appearing for the appellant; Shri Lenin Hijam, learned Addl. Advocate General for the respondent No.2 and Shri Y. Nirmolchand, learned Senior Advocate assisted by Shri U. Augusta, learned Advocate appearing for the respondent No1.

(2.) The instant writ appeal is directed against the interim order dated 20.01.2020 passed by the learned Single Judge of this Court by which the Government order dated 04.01.2020 allowing the appellant/ private respondent to hold the post of Executive Engineer, Water Supply Maintenance Division No.1, PHED, Manipur (hereinafter referred to as the "the PHED") on in-charge basis, has been directed to remain suspended.

(3.) The respondent/ writ petitioner was appointed on promotion to the post of Assistant Engineer, PHED, Government of Manipur vide order dated 23.02.2018 and his name is reflected at Sl. No.40 of the combined seniority list of the Assistant Engineers/ Assistant Surveyor of Works/Engineer Assistants in PHED, Manipur published vide Notification dated 18.11.2019.