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Judgment
Ahanthem Bimol Singh, J
Heard Mr. L. Raju, learned counsel appearing for the petitioners, Mr. H. Debendra, learned GA appearing for the respondents No. 1, 2 & 3 and Mr. RS. Reisang, learned senior counsel appearing for the respondent No. 4.
The present writ petition had been filed praying for granting the following reliefs:-
(a) to direct the respondents to finalise the recruitment rules for the post of Assistant Engineer in Rural Engineering Department;
(b) to direct the respondents to settle the final seniority list of Section Officers of the Rule Engineering Department and
(c) to direct the respondents to fill up all the vacant post of Assistant Engineers in Rural Engineering Department.
The respondent No. 1 filed a counter affidavit dated 12.05.2022 wherein, it is stated that the Government had already framed the recruitment rules for the post of Assistant Engineer (Civil) called the Rural Engineering Department, Government of Manipur Assistant Engineer (Civil) Recruitment Rules, 2022 and the same had been notified in the Manipur Gazette dated 07.01.2022. It has also been stated by the respondent No. 1 in the said counter affidavit that the Chief Engineer of the Rural Engineering Department had notified the tentative seniority list of Section Officers of the Rural Engineering Department calling for claim and objections and that after considering the claim and objections submitted thereto, the Department will finalise the seniority list of Section Officers after obtaining the approval from the competent authority.
The learned counsel for the petitioners submitted that in view of the statements made by the respondent No. 1 in the said counter affidavit, almost all the relief sought for by the petitioners in the present writ petition had been granted and that the present writ petition can be disposed of by directing the respondents to finalise the fixation of final seniority list of the Section Officers in the Rural Engineering Department within a reasonable period.
Mr. H. Debendra, learned GA and Mr. RS. Reisang, learned senior counsel for the respondents endorsed the submission made by the counsel for the petitioners. In view of the submission made above, the present writ petition is disposed of by directing the respondents more particularly the respondent No. 1 to finalise the fixation for the final seniority list of the Section Officer in the Rural Engineering Department within a period of 3 (three) months from the date of receipt of a copy of this order.
Needless to mention here that after finalisation of the said seniority list, the respondents can proceed for considering the cases of the eligible Officers for promotion to the next higher post.
With the aforesaid directions, the present writ petition is disposed of.