Dr. Laishram Modhuchandra Singh vs Manipur University Through

[1] Heard Mr. K. Roshan, learned counsel appearing for the petitioner and Mr. Anjan Sahu, learned counsel appearing for the respondents No. 1, 2 &

None appeared for the private respondents.

[2] The brief facts of the present case in a nut shell is that an Advertisement No. 3/19 dated 27.05.2019 was issued by the Manipur University inviting

applications from Indian National for filling up a large number of post including 2(two) posts of Assistant Professor (Physics).

In the said Advertisement, it is notified that candidates who had applied earlier for the post against Advertisement No. 2/2013 dated 30.11.2013,

Advertisement No. 3/2014 dated 31.10.2014, Advertisement No. 1/15 dated 18.01.2016, Advertisement No. 2 dated 15.03.2016, Advertisement No. 3

dated 21.07.2016 and Advertisement No. 4/17 dated 07.06.2017 had to update their bio-data in the new application format without fee.

[3] After issuance of the said Advertisement, the Registrar (i/c) of Manipur University wrote a letter dated 19.09.2019 to all Deans of Schools of

Studies, Manipur University (M.U) and all Heads of Departments, Manipur University informing that applications for faculty positions received in

response to Advertisement No. 2/2013 dated 30.11.2013, Advertisement No. 3/2014 dated 31.10.2014, Advertisement No. 1/15 dated 18.01.2016,

Advertisement No. 2 dated 15.03.2016, Advertisement No. 3 dated 21.07.2016 and Advertisement No. 4 dated 07.06.2017 shall be considered for

screening irrespective of whether the candidates have updated their bio-data in the new application format or not as per the Advertisement No. 3/19

dated 27.05.2019. According to the petitioner, this letter amounts to changing the conditions as notified in the latest advertisement.

[4] Subsequently, the Screening Committee was constituted and on the recommendation of the Screening Committee, list of candidates found eligible

for personal interview for appointment to the 2(two) posts of Assistant Professor (Physics) was notified on 22.01.2020. In the said list of eligible

candidates, the name of the petitioner was not included. Having been aggrieved, the petitioner submitted representation to the concerned authorities of

the Manipur University raising his grievances against the non-inclusion of his name on the ground that he is quite eligible and qualified for being a

candidate for the said 2(two) advertised posts of Assistant Professor (Physics).

 [5] After duly considering the representation submitted by the petitioner, his request for inclusion of his name in the list of eligible candidate was

rejected on the ground as reflected in Para No. 5 of the 12th report of the University Recruitment Screening Grievances Redressal Cell (URSGRC)

of Manipur University. Having been aggrieved, the petitioner filed the present writ petition challenging the letter of the Registrar of Manipur University

dated 19.09.2019 the list of eligible candidates notified on 22.01.2020 and the 12th report of the University Recruitment Screening Grievances

Redressal Cell (URSGRC) of Manipur University coupled with a prayer for including his name in the list of eligible candidates for participating in the

interview scheduled to be held on 07.02.2020 and 08.02.2020.

[6] When the present writ petition was taken up on 06.02.2020, this Court passed an interim order directing the respondents to allow the petitioner to

appear in the interview to be held on 07.02.2020 and 08.02.2020 for the post of Assistant Professor and further that the result of the said interview for

the post of Assistant Professor (Physics) shall not be declared without the leave of this Court.

[7] In the counter affidavit filed by the Manipur University, it is categorically stated that in compliance with the interim order passed by this

Hon’ble High Court, the petitioner has been allowed to participate in the interview which was held on 07.02.2020 and 08.02.2020. However, the

result of the said interview for the 2(two) posts of Assistant Professor (Physics) has not been declared as directed by this Court.

After hearing the learned counsels and on perusal of the present case, I am of the considered view that the main relief sought for by the petitioner in

the present case is for allowing him to participate in the interview which was held on 07.02.2020 and 08.02.2020 for the 2(two) posts of Assistant

Professor (Physics).

[8] Since the petitioner had been allowed to participate in the aforesaid interview held on 07.02.2020 and 08.02.2020 for the 2(two) posts of Assistant

Professor (Physics) pursuant to the directions given by this Court, I am of the considered view that the main relief sought for by the petitioner had

already been granted and it will be a futile exercise in pursuing with the present writ petition. Accordingly, the present writ petition is disposed of with

the direction that the Manipur University is at liberty to declare the result of the interview held on 07.02.2020 and 08.02.2020 for the 2(two) posts of

Assistant Professor (Physics).

Needless to mention here that it is open to the petitioner to approach this Court again in case if he is aggrieved by the result of the said interview. With

the aforesaid directions, the present writ petition is disposed of. However, without costs.

Copy of this order be furnished to both the counsels appearing for the parties through their respective Whatsaap/e-mail.