NINGAM SIRO, S/O (L) THODAI SIRO OF LEISHIPHUNG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri M. Rarry, the learned counsel appearing for the petitioners; Shri M. Devananda, the learned counsel appearing for the private respondents, Shri R.K. Umakanta, the learned Government Advocate appearing for the respondent Nos. 1 and 2 and Shri S. Jhalajit, the learned counsel appearing for the respondent No. 8 in

(2.) Since the writ petitions being WP(C) No. 366 of 2013 and WP(C) No. 120 of 2014 have arisen out a similar set of facts, the same are being disposed of by this common judgment and order.

(3.) By the instant writ petition, the petitioners have prayed for issuing a writ of Certiorari for quashing the order dated 17-05-2013 issued by the Deputy Secretary (DP), Government of Manipur and for issuing a writ of Mandamus directing the respondent Nos. I and 2 to publish the seniority list of Manipur Police Service Grade-II Officers (hereafter referred to as "the MPS Grade-II Officers" by adhering the Office Memorandum dated 07-02-1986 issued by the Ministry of Personnel, Public Grievance and Pension (Department of Training), Government of India and adopted by the Government of Manipur vide its Office Memorandum dated 13-11-1987. In the recast petition, one more prayer has been added challenging the final seniority list dated 20-01-2014 as on 01-10-2013 published by the State Government.