HUIDROM BROJEN MANGANG Vs. JAWAHARLAL NEHRU DANCE ACADEMY, IMPHAL

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking to quash the appointment order dtd. 22/7/2019 issued in favour of the fourth respondent and to consider the case of the other intending qualified candidates, including the petitioner, for the post of Musician (Pena) in Jawaharlala Nehru Manipur Dance Academy.

(2.) The case of the petitioner is that the first respondent issued advertisement dtd. 5/7/2018 calling applications from the intending candidates for filling up one post of each of the vacant posts of (i) Guruhan (Lai Haroaba), (ii) Guruhan (Cholam) and (iii) Musician (Pena) respectively to be submitted on or before 23/7/2018. The petitioner and other intending candidates had applied for the post of Musician (Pena) and the selection test was held on 9/3/2019. However, no result of the selection test was declared, but from the reliable source, the petitioner came to know that the fourth respondent was appointed to the post of Musician (Pena) vide impugned order dtd. 22/7/2019 of the Director of the first respondent.

(3.) Thereafter, the petitioner filed an application dtd. 1/8/2019 for obtaining information under Sec. 6(i) of the RTI Act seeking the State Public Information Officer, Jawaharlala Nehru Manipur Dance Academy to issue a copy of the appointment order dtd. 22/7/2019 and the certificates and mark sheets of the fourth respondent for passing the qualifying Class-X examination. The Administrative Officer/CPIO of JNMDA supplied the copies of the relevant certificates and the appointment order of the fourth respondent and on verification, the petitioner came to know that the fourth respondent had produced a fake certificate of passing the qualifying Class-X examination and the fourth respondent was appointed to the post of Musician (Pena) by not considering the genuine cases of the other intending candidates, including the petitioner. Hence, the petitioner has filed the present writ petition.