H. PREMKUMAR SINGH & 17 ORS. Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Hemchandra, learned senior counsel assisted by Mr. Th. Rohitkumar, learned counsel for the petitioners. Also heard Mr. N. Kumarjit, learned AG, Manipur assisted by Mr. Debendra, learned GA appearing for the State respondents.

(2.) The Police Department, Government of Manipur issued a press release dated 11-05-2016 for filling up various vacancies including 564 vacancies of Follower (Manipur Police). The Director General of Police issued a notification dated 11-05-2016 for recruitment of 564 posts of Followers (Manipur Police). Clause 19 of the Notification dated 11-05- 2016 provides that the Director General of Police, Manipur reserves the right to increase or decrease the number of vacancies without issuing any formal notification in this regard. The petitioners made their applications and also participated in the recruitment process.

(3.) The Director General of Police issued an order dated 17th May, 2018 enclosing the list of selected candidates for appointment as Follower (Male) in the Manipur Police Department in order of merit. Therein, at Annexure-B, the waiting list was also enclosed and the names of all the petitioners appeared amongst the waiting listed candidates. Thereafter, the respondents appointed the selected candidates on the basis of merit.