KONSAM RANJITA DEVI AND ORS. Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Shri M. Rarry, learned counsel and Shri S. Rajeetchandra, learned counsel appearing for the petitioners as well as Shri I. Lalitkumar, learned Sr. Advocate appearing for the respondent No. 4 and Shri H. Debendra, learned Government Advocate appearing for the State Respondents.

(2.) THE subject matter in issue relates to the non -incorporation of the instructions, contained in O.M. dated 02 -07 -1986 as regards separate quota for promotion, in the Recruitment Rules, 1979 and the merger of feeder posts as notified in the Recruitment Rules, 2012 for the post of Superintendent (Sericulture) and their consequences. In the writ petition being W.P. (C) No. 311 of 2011, the main prayer is that separate quota in respect of feeder posts for promotion to the post of Superintendent (Sericulture) be provided in the said Recruitment Rules, 1979 whereas in the W.P. (C) No. 633 of 2012, the validity and correctness of the Recruitment Rules, 2012 are being challenged. Since both the writ petitions have arisen out of identical facts, the same are being disposed of by this common judgment and order.

(3.) FARM Manager (Seri) with 4 (four) years regular service in the grade."