SAGOLSEM DHANAMANI SINGH Vs. STATE OF MANIPUR REPRESENTED BY THE COMMISSIONER

JUDGEMENT

(1.) This Review has been filed against the judgment and order dated 13.2.2008 passed by the learned Single Judge in W.P. (C) No. 545 of 2001.

(2.) The review petitioner had submitted an application for appointment to the post of Section Officer (S.O.) in the Public Works Department under a scheme adopted by the Government of Manipur for appointment of sportsperson to Class-III and Class-IV post in relaxation of the employment exchange procedure. An advertisement was issued by the Chief Engineer, P.W.D. on 14.5.1999 to fill up one post of Section Officer reserved for sportsperson. Against this post the application of the review petitioner was considered.

(3.) A selection Committee met on 22.6.99 and it recommended the review petitioner for appointment to the post of Section Officer Grade-I (Civil) on regular basis. However, before approval of the said recommendation by the State Govt., a ban was imposed on 19.3.2001 on all direct recruitments and the pending recommendations made by different DPCs were freezed. Therefore, no letter of appointment could be issued in favour of the review petitioner. Accordingly, he filed a writ petition seeking for a direction to appoint him against the said post on the ground that he had already been selected by the Selection Committee for such appointment.