TOIJAM JOY SINGH, S/O T MANI SINGH OF WANGKHEI THANGJAM LEIRAK Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Before proceeding further with the matter, order which was passed on 4.4.2017 needs to be recorded, which, reads as under:

(2.) Mr.Dharmendra, learned counsel for the petitioner submits that pursuant to order passed on 4.4.2017 supplementary affidavit has been filed wherein all the facts relating to seniority list prepared by the department being challenged before this Court by way of writ application and the writ petition challenging the seniority list being dismissed has been brought on record. The said fact has not been controverted.

(3.) Thus, it appears that as per the plea taken by the department, promotion of the petitioner and also the other eligible person could not be taken up as the seniority list was under challenge. But now, as per the statement made on behalf of the petitioner, the writ application challenging the seniority list has already been dismissed and thereby the seniority list has assumed its finality.