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Judgment
Ahanthem Bimol Singh, J
Heard Mr. Tayenjam Momo, learned counsel appearing for the petitioner.
Issue notice, returnable within three weeks.
Mr. A. Vashum, learned GA entered appearance and accepts notice on behalf of the respondents No. 1, 2 and 3, hence no formal notice is called for in respect of the said respondents.
Petitioner is directed to take steps for service of notice upon respondents No. 4 and 5 by speed post within one week and to file an affidavit showing the proof of service of such notice.
The case of the petitioner is that under the Manipur Civil Engineering (PWD), Service (1st Amendment) Rules, 2022, only an incumbent holding the post of Addl. Chief Engineer with three years regular service in the grade is qualified and eligible for promotion to the post of Chief Engineer. In the present case, the respondent No. 5 never rendered service as a regular Additional Chief Engineer at all during his service career and accordingly, he is not qualified and eligible for appointment as Chief Engineer. The learned counsel, accordingly, made a prayer for passing an interim order for suspending the re-engagement of the respondent No. 5 as the Chief Engineer-cum-Technical Consultant in MTDC as well as in the Department of Tribal Affairs & Hills on contract basis. The prayer for passing interim order will be considered on the next date.
Post it on 03-04-2023 for consideration of the prayer for passing interim order.