LAWS(MANIP)-2017-2-3

SHRI KHUMANTHEM DILIP SINGH Vs. THE MANIPUR PUBLIC SERVICE COMMISSION

Decided On February 14, 2017
Shri Khumanthem Dilip Singh Appellant
V/S
The Manipur Public Service Commission Respondents

JUDGEMENT

(1.) Heard Shri Kh. Tarunkumar, the learned counsel appearing for the petitioner; Shri R.K. Umakanta, the learned Addl. Government Advocate appearing for the MPSC, Shri S. Nepolean, the learned Government Advocate appearing for the FR/NFR respondent No. 2 and Shri N. Bipin, the learned counsel appearing for the respondent No. 3.

(2.) By the instant writ petition, the petitioner has questioned the legality and correctness of the proceedings of the DPC meeting held on 28-12-2013 and prays for quashing the impugned order dated 01-02-2014 issued by the Deputy Secretary to the State Government.