GANGMEI ADUMTHOI RONGMEINAGA Vs. DIST AND SESSIONS JUDGE MANIPUR

JUDGEMENT

(1.) This writ petition has been preferred by three petitioners. The facts given rise to filing of this writ petition may be summarily recited.

(2.) Pursuant to requisition dated 16.1.93 made by the Respondent No.1 herein for filling up of two posts of Peons against the deputation vacancy, petitioners along with others applied for the posts. Thereafter the Departmental Promotion Committee was held on 16.2.1993 and recommended 4 (four) candidates. It appears from the proceeding of the D.P.C. on 3.4.93 that one resulting vacancy, due to superannuation of Shri Ayangha Kabui, Process Server had arisen on 6.4.93 and another D.P.C. was sat on 3.4.95 with the Respondent No.1 as Chairman, and recommended the case of Shri J.S.Rengam Anal in the DPC held on 5.4.93. By another order dated 5.4.93, the Respondent No.l also accepted the recommendation of the four candidates in the D.P.C. meeting held on 16.2.93. The Respondent No.l further ordered that appointment order should be issued as soon as the ban is lifted by the Government of Manipur. Since there was a ban of making fresh appointment, the petitioners along with others could not be appointed. In the meantime, the Respondent No. 1 by impugned order dated 8.7.96 issued notice to the four selectees for reviewing of the order dated 5.4.93 accepting the recommendation of D.P.C. held on 16.2.93 on the ground of legal and technical problems. By the aforesaid notice, the selected candidates were required to appear before the Respondent No.1, District and Sessions Judge, Manipur (East) on 15.7.96 at 10.00 A.M. and submit objection, if any.

(3.) Pursuant to the aforesaid notice dated 8.7.96, petitioners also submitted representation before the Respondent No.l on 12.7.96 and 15.7.96 respectively without any result. The petitioners being aggrieved by notice dated 8.7.96. Hence the present petition.