R.K. JOHNSON & 11 ORS. Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri M. Hemchandra, learned Senior Counsel appearing for the petitioners.

(2.) By the instant writ petition, the petitioners have questioned the validity and correctness of the select list published by the Director General of Police, Manipur and the appointment orders issued in respect thereof on the main ground that the norms of the reservation have not been followed.

(3.) Let the petition be admitted and notice be issued to the respondents returnable in 4 (four) weeks.