MAYENGBAM SURESHKUMAR SINGH & 4 ORS. Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. HS. Paonam, learned senior counsel assisted by Mr. A. Arunkumar, learned counsel for the petitioner as well as Mrs. Sundari, learned G.A. appearing on behalf of all the respondents.

(2.) The Directorate of Education (S) issued a Notification dated 06.07.2018 inviting applications from intending and eligible candidates possessing Post Graduate Degree with at least 50 percent marks in the subject concerned for appointment of 688 Lecturers on contract basis including 409 Lecturers which was already notified and an additional 237 Lecturers and 42 Tribal Dialect Lecturers. Some candidates were not allowed to appear in the examination pursuant to the Notification dated 06.07.2018 on the ground that they were not eligible as per the Recruitment Rules. Therefore, they approached this Court by way of WP(C) No. 1030 of 2018 and this Court passed an Interim Order dated 05.11.2018 directing the respondents to allow the petitioners in WP(C) No. 1030 of 2018 to sit for the written test which was to be held on 11.11.2018 by issuing admit cards in favour of those petitioners. This Court also make an observation that the permission granted by this Court allowing those petitioners to sit for the said test would be subject to the outcome of the writ petition. WP(C) No. 1030 of 2018 is still pending for disposal till date.

(3.) Pursuant to the interim Order dated 05.11.2018 passed in WP(C) No. 1030 of 2018 and other 2 (two) writ petitions, the Director of Education (S) issued an Order dated 06.11.2018 wherein it is indicated that after due consideration, a decision had been taken that the eligible candidates in possession of Master's Degree in Bio-technology for Botany subject, Bio Science for Zoology Subject and also other related subjects were allowed to sit/ appear in the written test to be held on 11.11.2018 for recruitment of Lecturers of Higher Secondary School on contract basis. Further at Clause - 5 of the Order dated 06.11.2018 it was also indicated that recruitment/ appointment of the candidates concerned shall be subject to the outcome of the aforesaid writ petitions.