Phanjoubam Uma Singh & vs State Of Manipur & 3 Ors
2024 Latest Caselaw 58 Mani

Manipur High Court

Phanjoubam Uma Singh & vs State Of Manipur & 3 Ors on 16 February, 2024

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

                                                              9-10
            IN THE HIGH COURT OF MANIPUR
                      AT IMPHAL

WP(C) No.124 of 2024 with
MC (WP(C)) No.79 of 2024


Phanjoubam Uma Singh &
2 Ors                                     ... Petitioners

                             -Versus-
State of Manipur & 3 Ors                  ... Respondents

BEFORE HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA 16.02.2024

Heard Mr.M.Hemchandra, learned senior counsel assisted by Mr.M.Randy, learned counsel for the petitioner.

The petitioner is aggrieved by the letter dated 8.12.2023 written by the Dy. Secretary, Power, Government of Manipur to the Managing Director, MSPDCL, Manipur, whereby the demarcation of posts of employees of Electricity Department, Manipur deputed in MSPCL and MSPDCL are made.

The petitioners are aggrieved by the demarcation made at Sl.Nos.4 and 5 with respect to promotion from AE to EE. It is pointed out in the common judgment dated 5.2.2021 passed in in WP(C) Nos.559 of 2020 and 609 of 2020 directed the respondent No.1, the Commissioner (Power), Government of Manipur shall recall/cancel the order dated 30.01.2018 appointing 22 AEs on promotion to the post of EE and order dated 27.02.2018 appointing as many as 42 SO Grade-I on promotion to the post of the AE, order dated 27.02.2019 appointing 4 AEs on promotion to the post of the EE and the letter dated 18.11.2018 or any other order/letter issued by its department after the expiry of three years from 1.2.2014 on which the transfer scheme 2013 came into force, on or before 5.3.2021.

Issue Notice.

Mr.Phungyo Jinkhai, learned Government Advocate accepts notice on behalf of the State respondents.

Service is complete.

Mr.S.Nepolean, learned Government Advocate seeks three weeks' time for filing counter affidavit and seeking proper instruction.

Any appointment made during pendency of the writ petition pursuant to letter dated 8.12.2023 shall be subject to the outcome of the present writ petition.

List on 22.03.2024.

JUDGE

Priyojit

RAJKUMAR Digitally signed by RAJKUMAR PRIYOJIT PRIYOJIT SINGH Date: 2024.02.19 SINGH 15:37:03 +05'30'