SANJENBAM ABUNG MEETEI Vs. THE HIGH COURT OF MANIPUR AND ORS.

JUDGEMENT

(1.) Heard Shri I. Lalitkumar, learned Senior counsel assisted by Shri Th. Rommel, learned counsel appearing for the FR/NFR petitioner and Shri A. Bimol, learned counsel appearing for the respondents.

(2.) By this present writ petition, the petitioner is seeking a relief/prayer for re-evaluation/rechecking of his answer scripts by an outside competent University Examiner and also for quashing the marking system.

(3.) 1 According to the petitioner, he is an advocate doing his independent and private practice, in the State of Manipur since 1999, before the Hon'ble High Court and its Subordinate courts. An advertisement was issued by the Registrar, the High Court of Manipur vide its notification dated 15-05-2013 for appointment of one post of District Judge by direct recruitment from the Bar in the Manipur Judicial Service and in response thereto, the petitioner applied for the said post and an Admit Card was issued to him for the written test held from 21st July to 23rd July. The result of the said written test was published in a local daily called "Sangai" (English) dated 23-10-2013 informing that none of the candidates could secure the minimum qualifying marks for recruitment to Grade-I of the Manipur Judicial Service and therefore, their candidature were rejected.