GURUMAYUM DAYANANDA SHARMA, S/O G MUKHERJEE SHARMA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri M. Hemchandra, the learned counsel appearing for the petitioner; Shri S. Nepolean, the learned Government Advocate appearing for the State respondents and Shri Kh. Tarunkumar, the learned counsel appearing for the intervener.

(2.) By the instant writ petition, the petitioner has prayed for quashing/setting aside the impugned order dated 27-06-2014 issued by the Principal Secretary (Education), Government of Manipur and also prayed for directing the respondents to appoint/accommodate the petitioner against one of the posts namely seven posts lying vacant due to non-joining by the said seven candidates.

(3.) According to the petitioner, being a graduate in Sociology and having passed the Teachers Eligibility Test, he was eligible for appointment to the post of Primary Teacher in the Department of Education (S), Govt. of Manipur. The Director of Education(S), Government of Manipur vide its letter dated 08-09-2006 requested the Director of Employment for requisition of candidates for appointment to the posts of Primary Teachers, Hindi Primary Teachers and Hindi Graduate Teachers. Being eligible, the petitioner applied for appointment to the post of Primary Teacher by filling up the prescribed form.