N. Noni Singh vs State Of Manipur & Anr.

The petitioner sought for the prayers in this writ petition as follows:-

i) to issue a writ in the nature of mandamus, or any other appropriate writ or order directing the respondents to consider the petitioner case for

appointment to the post of Mathematics Graduate Teacher (RMSA) in the Department of Education (Schools), Manipur against the reserved post of

handicapped persons under the Office Memorandum dated 11-11- 2009 (Annexure-A/ 17);

ii) to pass an interim order directing respondents 1 and 2 not to declare the result of personal interview/viva-voce test held with from 18-112016 to 22-

11-2016 vide notification dated 15- 112016 (Annexure-A/16) so far in respect of appointment to the post Mathematics Graduate Teacher (RMSA) in

the Department of Education( Schools Manipur pending the disposal of the writ petition;

iii) to pass an interim order directing the respondents 1 & 2 to reserve one post of Mathematics Graduate Teacher (RMSA) in the Department of

Education (Schools), Manipur pending disposal of the writ petition;

iv) to pass an interim order directing respondents 1 and 2 to consider the case of the petitioner for appointment as Mathematics Graduate Teacher

(RMSA) in the Department of Education (Schools) Manipur against one of Vacant posts pending disposal of the writ petition;

v) to pass an interim order directing the respondents to consider and dispose of the petitioner’s representation dated 19-11-2016 during the

pendency of the writ petition.

vi) to pay costs and

vii) to pass any further order or orders, the Hon'ble Court may seem fit and proper for the ends of justice.

[2] A similar nature of writ petition in W.P.(C) No.771 of 2016 has been filed and considering the case of the writ petitioner, this Court by order dated

05.12.2019, disposed the writ petition and passed the following order:

“(a) this writ petition is disposed of.

(b) the respondent No.2 is directed to pass an appropriate speaking order on the representation dated 17.06.2016 submitted by the petitioner by giving

fair opportunity to the petitioner.

(c) the said exercise shall be done within a period of 3 (three) months from the date of receipt of this order.â€​

[3] Mrs. Ch. Sundari, Ld. GA further represented that the petitioner’s counsel is not appeared. Anyhow, this Court may be considered the

representation given by the petitioner on 19.11.2016 and the respondents are ready to pass appropriate orders on the representation given by the

petitioner.

[4] Therefore, without going into the merits and demerits of the petitioner’s case and also this Court in similar nature of writ petition in W.P.(C)

No.771 of 2016 has passed the order dated 05.12.2019.

[5] Therefore, I am inclined to pass the same order which was passed in W.P.(C) No.771 of 2016.

[5] In the result,

a) the writ petition is disposed of;

b) the respondent No.2 is directed to consider the petitioner’s representation dated 19.11.2016 and to pass appropriate orders on the

petitioner’s representation dated 19.11.2016;

c) the said exercise shall be done within a period of 3(three) months from the date of receipt of copy of this order.

[6] With the above directions, the writ petition is disposed of.

[7] Registry is directed to issue copy of this order to both the parties through their whatsapp/ e-mail.