MAYANGLAMBAM MANGIJAOBI DEVI Vs. JAWAHARLAL NEHRU INSTITUTE OF MEDICAL SCIENCE (JNIMS)

JUDGEMENT

(1.) Heard Mr.Kh.Tarunkumar, learned counsel for the petitioner. Also heard Mr.Nepolean, learned GA appearing for the State respondents.

(2.) The present case pertains to the validity and correctness of the final seniority list dated 13-12-2016 with regard to the Staff Nurses at JNIMS. The petitioner contends that the seniority list should have been prepared on the basis of the merit list which has been violated. The respondents on the other hand submits that the seniority list has been prepared on the basis of the merit list.

(3.) Considering the controversy involved, this Court by order dated 2.6.2018 directed the learned G.A, to produce the file pertaining to the appointment of Staff Nurse in terms of the DPC held on 25.10.2006.