(1.) Heard Shri I. Denning, the learned counsel appearing for the petitioner; Smt. Th. Sobhana, the learned Government Advocate appearing for the State respondents, Shri N. Surendrajit, the learned counsel appearing for the respondent No. 6 and Shri R.K. Umakanta, the learned Addl. Government Advocate appearing for the MPSC. None is present for the other respondents.
(2.) The correctness or legality of the inter-se seniority list of the Assistant Engineers (Agri. Engg.)/ equivalent in the Joint Engineering Cadre of CADA notified vide Government order dated 05-07-2014 is being questioned in this writ petition on the inter-alia ground that while determining the said inter-se seniority, the general principles contained in the O.M. dated 07- 02-1986, adopted in the State of Manipur, have not been followed by the State Government.
(3.) According to the petitioners, the Administrator, the Command Area Development Department, Manipur issued a notice dated 09-08-1996 followed by another notice dated 16- 08-1996, inviting applications from amongst the eligible candidates for appointment to two vacant posts of Assistant Engineer (Agri. Engg.) on adhoc basis for a period of six months and in response thereto, the petitioners being qualified and eligible, applied for the same. As per the notice dated 20-11-1996 issued by the Administrator, CAD Department, Manipur, the DPC for appointment to the said posts of Assistant Engineer (Agri. Engg.) was held on 26-11-1996 and on the recommendation of the said DPC, the petitioners were appointed to the said posts of Assistant Engineer (Agri. Engg.) on ad-hoc basis vide Government order dated 02-12-1996 issued by the Secretary (CAD), Government of Manipur against the posts created vide Government order dated 27-05-1996. The ad-hoc services of the petitioners were extended from time to time till 29-12-1998 when the ad-hoc services of the petitioners were regularised with effect from 29-12-1998 vide Government order dated 29-12-1998 issued by the Commissioner, CAD, Government of Manipur.