THOUDAM RAJEN SINGH AND ORS. Vs. THE MANIPUR PUBLIC SERVICE COMMISSION AND ORS.

JUDGEMENT

(1.) Heard Mr. B.P. Sahu, learned senior counsel, Mr. M. Devananda, learned counsel and Mr.Dr. RK Deepak, learned counsel for the petitioners and Mr. R.S. Reisang, learned senior G.A., Mr. H.S. Paonam, learned senior counsel, Mr. A. Bimol, Mr. S. Gunabanta, Mr. Ph. Sanajaoba and Mr. L. Raju, learned counsel for the respondents.

(2.) These four writ petitions are taken up and heard together in view of the fact that these petitions relate to the same recruitment process for appointment to the posts of Principals, Government Colleges in the State of Manipur in terms of the same advertisement issued by the Manipur Public Service Commission.

(3.) In W.P.(C) No. 102 of 2014, two petitioners are seeking setting aside of the Advertisement dated 27.08.2013 issued by the Manipur Public Service Commission (MPSC) advertising 25 posts of Principals of Government Colleges in the State of Manipur and subsequent Notification dated 3.02.2014 issued by the Manipur Public Service Commission by which the candidature of 15 candidates including the present two writ petitioners (Dr. Thoudam Rajen Singh and Dr. Chungkham Sheelaramani) were rejected for various reasons mentioned in the said notification and seeking re-advertisement of the said posts.