Manipur High Court
Haobam Anandi Devi & Anr vs State Of Manipur & Anr on 16 December, 2021
LAISHRAM Digitally signed by
LAISHRAM DHAKESHORI
DHAKESHORI DEVI
Date: 2021.12.16 12:48:45
DEVI +05'30'
Item No. 27
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 586 of 2021
Haobam Anandi Devi & anr. ...Petitioners
- Versus -
State of Manipur & anr. ...Respondents
(VIDEO CONFERENCE)
B EF O R E
HON'BLE MR. JUSTICE KH. NOBIN SINGH
16-12-2021
Heard Mr. N. Ibotombi, learned Senior counsel appearing for the
petitioners and Mr. Th. Sukumar, learned GA for the respondents.
[2] By the instant writ petition, the petitioners have prayed for issuing a
writ of mandamus or any other appropriate writ to direct the respondents to
consider the case of the petitioners for promotion to the post of lecturer
(now re-designated as Assistant Professor) in Hindi at the Hindi Teacher's
Training College, Imphal. The ground on which the said prayer has been
made, is that in similar matters, this Court passed an order dated 28-07-
2016, the relevant para of which reads as under :
"[12] Accordingly, the present writ petition is allowed with the
direction to the State authorities to consider the case of the
petitioner for promotion to the post of Lecturer in Hindi Teachers'
Training College, Imphal (redesignated as Assistant Professor)
along with the other eligible candidates within a period of one month
from today."
[3] In another writ petition being WP(C) No. 71 of 2017 this Court
passed the following orders :
WP(C) No. 586 of 2021 Page 1
"Learned counsel appearing for the petitioner as well as
respondents fairly submit that the issue involved herein is covered
by the order dated 28-07-2016 passed by this Court in WP(C) No.
970 of 2015.
In view of the above, the instant writ petition is disposed of
with the direction that the respondents shall consider the case of the
petitionr for promotion to the post of Lecturer in the Hindi Teacher's
Training College (HTTC), Imphal (now re-designated as Asstt.
Professor) along with eligible candidates on or before 24-02-2017
since the petitioner is retiring on 28-02-2017 and issue an
appropriate order in respect thereof."
[4] Being aggrieved by the order dated 28-07-2016, an appeal being
WA No. 40 of 2017 was preferred before the Division Bench of this Court
which was dismissed by the Division Bench of this Court on 11-07-2018.
Being aggrieved further by the said judgment and order dated 11-07-2018,
the State Government preferred a petition for Special Leave to appeal
being SLP No. 22172 of 2018 before the Hon'ble Supreme Court which
was dismissed on 17-08-2018.
[5] When the matter is taken up for consideration, it has been submitted
by Mr. N. Ibotombi, learned Senior counsel appearing for the petitioner that
the instant writ petition can be disposed of as being covered by the said
order dated 28-07-2016 as well as the order dated 10-02-2017 passed by
this Court to which Mr. Th. Sukumar, learned GA has no objection for the
reason that the direction given by this Court in the similarly situated cases
was that the cases of the petitioners therein should be considered.
[6] In view of the above, writ petition stands disposed of with the
direction that the respondents shall consider the cases of the petitioners
for promotion to the post of Lecturer in Hindi at the Hindi Teacher's
WP(C) No. 586 of 2021 Page 2
Training College, Imphal (now re-designated as Assistant Professor) on or
before 15-01-2022.
JUDGE
Dhakeshori
WP(C) No. 586 of 2021 Page 3
