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Judgment
Ahanthem Bimol Singh, J
Mr. Lenin Hijam, learned A.G. assisted by Ms. Ipham Sharmila, learned counsel, appeared for the State respondents and submitted that the State Government had framed a new recruitment rules called the Department of Rural Engineering, Manipur, Chief Engineer (Civil) Recruitment Rules, 2025 and the same came into effect w.e.f. 30.04.2025 when the same was notified in the official gazette. In the said recruitment rules, the method of appointment is by promotion, failing which by contract engagement and that an Additional Chief Engineer with 3 years of regular service in the grade is eligible for such promotion. It has been submitted by the learned A.G. that as no officer is eligible in the Rural Engineering Department, Manipur for giving such promotion, the authorities have resorted to engagement of the private respondent No. 4 as the Chief Engineer Rural Engineering Department, Government of Manipur by issuing an order dated 30.04.2025.
The learned A.G. submitted that in view of the subsequent development, no cause survives for adjudication in the present writ petition and the present writ petition may be closed as infructuous.
Mr. N. Ibotombi, learned senior counsel appearing for the petitioner, prays for giving some time to get instructions from his client.
As prayed for by the learned senior counsel, list these cases again on 06.05.2025.
Earlier interim order shall continue till the next date.
Mr. N. Bipin, learned counsel, appeared for respondent No. 4.