THE STATE OF MANIPUR AND ORS. Vs. ARIBAM LAXMIRANI DEVI AND ORS.

JUDGEMENT

(1.) STATE has preferred this appeal against the judgment and order of the learned Single Judge dated 24.2.2006 in Civil Rule No. 875 of 1997. The respondent No. 1 was the petitioner in the writ petition and the respondent No. 2 was respondent No. 4 in the writ petition.

(2.) IN response to a Notification dated 25.4.1997 issued by the Employment Officer, Imphal calling for applications from eligible candidates for appointment to one post of Junior Lecturer(Sitar) in the State Music College, Imphal, both the respondents submitted their respective applications for appointment to the said post. The DPC was convened on 30.5.1997 to select a candidate for appointment to the said post and recommended for appointment of the present respondent No. 2 to the post of Junior Lecturer (Sitar) in the Government Music College, Imphal. Challenging such selection of the present respondent No. 2, the respondent No. 1 filed the writ application.

(3.) CHALLENGING the said order of the learned Single Judge, this appeal has been filed solely on the ground that the vacancy created due to promotion of the present respondent No. 2 to the post of Senior Lecturer (Sitar), could only be filled up by way of fresh recruitment and the learned Single Judge could not have directed for appointing present respondent No. 1 against the said post merely because she had also been recommended in 1997 to be kept in wait list.