High CourtsSingle Bench(2022) 02 MAN CK 0006

Naorem Nepolian Meitei & 25 Ors vs Union Of India & 5 Ors

Manipur High Court · Decided on 21 February 2022

HON’BLE JUDGES
Ahanthem Bimol Singh, J
CASE NUMBER
Writ Petition (C) No. 159 Of 2021, Miscellaneous Case (Writ Petition (C)) No. 257 Of 201

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Judgment

11 paragraphs · 345 words

Ahanthem Bimol Singh, J

(Through video conferencing)

Heard Mr. Ng. Jotindra Luwang, learned counsel appearing for the petitioners, Mr. Boboy Potsangbam, learned CGSC appearing for the respondent No. 1 and Mr. S. Samarjeet, learned senior panel counsel appearing for the respondents No. 2 to 6.

Mr. Ng. Jotindra Luwang, learned counsel submitted that the petitioners have filed an additional affidavit dated 14.02.2022, however, the said additional affidavit is not found on record.

Registry is directed to verify and list these cases again along with the said additional affidavit.

It is submitted by Mr. Boboy Potsangbam that he has got instructions from the authorities that as many as 140 vacancies of General Constable (Male) was left unfilled in the earlier selection process of 2018 and the said vacancies has been carried forward to the next recruitment.

In view of the above, Mr. Boboy Potsangbam is directed to file a short affidavit explaining the vacancies left unfilled in the earlier recruitment of 2018. The said affidavit be filed within a period of 4 (four) days.

It has been submitted by the learned counsel appearing for the petitioners that in a similar case like the present one, the Delhi High Court passed an order dated 01.10.2021 in WP(C) No. 4982 of 2021, wherein the authorities has been directed to prepare a revise list for selected candidates and to fill up the remaining vacancies in accordance with the said revise list without disturbing the earlier selected candidates. In this connection, Mr. S. Samarjeet, learned senior panel counsel is directed to get instructions from the respondents No. 2 to 6 as to what action has been taken in compliance with the aforesaid order dated 01.10.2021 passed by the High Court of Delhi in WP(C) No. 4982 of 2021 and place such instructions before this Court on the next date.

As prayed for, list these cases again on 03.03.2022 as a part-heard matters.

Earlier interim order shall continue till the next date.

A copy of this order be furnished to all the learned counsel appearing for the parties through their Whatsapp/e-mail.