(1.) Heard Mr. I. Lalitkumar, learned Sr. Counsel assisted by Mr. I. Denning, learned counsel for the petitioners. Heard also Mr. N. Kumarjit, learned Advocate General assisted by Mr. P. Tamphamani as well as Mr. H. Debendra, learned GA for the State Respondents. Heard also Mr. RS Reisang, learned Sr. GA assisted by Mr. Sh. Shyam Sharma, learned GA for the MPSC. Heard also Mr. A. Bimol, learned Sr. Counsel for the private respondents.
(2.) These three petitions, namely, W.P.(C) No. 974 of 2014, W.P.(C) No. 975 of 2014 and W.P.(C) No. 110 of 2014 are heard together and disposed of by this common judgment and order as similar and connected issues are raised.
(3.) The petitioners in W.P.(C) No. 974 of 2014 are challenging and seeking quashing of the Manipur Education Service Rules, 2012 more particularly in respect of MES Grade-III posts under Schedule-I as these posts according to the petitioners are the posts are already included the relevant Recruitment Rules of the Education (S) Department, Manipur(Assistant Inspector of Schools) Recruitment Rules, 2001 and hence, cannot be part of the new Manipur Education Service Rules of 2012.
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