MUTUM IBOMCHA SINGH Vs. STATE OF MANIPUR AND ORS

JUDGEMENT

(1.) Heard Mr. Hemchandra, learned counsel for the petitioner and Ms. Sobhana, learned Government Advocate for the State respondents as well as Mr. R.K.Deepak, learned counsel for the respondent No.3.

(2.) In this writ petition, the petitioner is challenging the order dated 6.12.2014 passed by the State respondents by which the representation submitted by the petitioner on 17.10.2014 praying for promoting him to the post of Controller of Technical Education, Manipur was rejected on the ground that he is not eligible for the said post in terms of the norms and AICTC guidelines.

(3.) It is the case of the petitioner that the post of Controller of Technical Education is to be filled up in accordance with the recruitment rules framed by the State Government published on 17th December, 1993 under which the post is to be filled up by promotion failing which by deputation. As regards promotion, a Principal, Govt. Polytechnic who had rendered 3 years regular service in the grade is eligible. As regards deputation, Chief Engineer/Additional Chief Engineer with three years regular service in the grade is eligible and the period of deputation is for three years which may be extended upto 5 years.