K. BIPINCHANDRA SHARMA Vs. HONBLE GAUHATI HIGH COURT AND ORS.

JUDGEMENT

(1.) Heard Shri H.S. Paonam, learned Senior Advocate assisted by Shri N. Bipin, learned Advocate appearing for the petitioner; Shri M. Rarry, learned Addl. A.G. and Shri A. Bimol, learned Senior Advocate assisted by Shri H. Suraj, learned Advocate appearing for the High Court.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of certiorari or any other appropriate writ to quash and set aside the resolution dtd. 25/1/2012 adopted by the Administrative Committee, Hon'ble Gauhati High Court; to quash and set aside the resolution dtd. 6/2/2012 of the Full Court by which the petitioner was not allowed to continue in service; to quash and set aside the letter dtd. 23/2/2012 issued by the Registrar, Imphal Bench, Gauhati High Court to the Secretary (Law), Government of Manipur requesting him to issue necessary notification expeditiously to retire the petitioner from service pursuant to the recommendation dtd. 6/2/2012 made by the Full Court, Hon'ble Gauhati High Court. Further prayers have been made in the writ petition to issue a writ of mandamus or any other appropriate writ directing the respondents to forthwith recall/rescind/forbear from giving effect to the resolutions dtd. 25/1/2012, 6/2/2012 and the letter dtd. 23/2/2012 and in addition thereto, a prayer has been made to expunge the directions/observations/remarks made by the Hon'ble Gauhati High Court in various orders as detailed therein.

(3.) According to the petitioner, an advertisement dtd. 20/11/2000 was issued for appointment to a post of the Manipur Judicial Services Grade-I (hereinafter referred to as "the MJS Grade-I"). The petitioner, being eligible, applied for it in the prescribed manner. On 27/9/2001, the Registrar, Hon'ble Gauhati High Court, Imphal Bench, after following due process of selection, recommended the petitioner for appointment to the said post of MJS Grade-I by the Government of Manipur.