BIDYARAN AYEKPAM, W/O DUMAS AKOIJAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. K. Modhusudon, learned counsel appearing for the petitioners, Mr. S. Nepolean, learned G.A. for the State and Mr. HS. Paonam, learned senior counsel assisted by Mr. A. Arunkumar,learned counsel for the private respondents.

(2.) The present writ petition has been filed by 19 (nineteen) petitioners who are serving as Civil Service Grade IIofficers having been appointed against direct recruitment quota seeking for quashing/setting aside certain provisions of the Manipur Civil Service Rules, 1965 namely, proviso to Rule 16(2) and proviso (d) to Rule 28 (i) of the Manipur Civil Service Rules, 1965, mainly on the ground that the aforesaid provisos have the effect of giving benefit of retrospective seniority to the private respondents who have been regularly appointed to MCS Grade-II on a subsequent date. The aforesaid provisos which are challenged in the petition are reproduced here below :

(3.) The petitioners entered service in the Manipur Civil Service Grade II as direct recruits on the recommendation of the Manipur Public Service Commission having been appointed vide order dated 15.12.2012.