Ng. Subhachandra Singh vs Chief Secretary

Ahanthem Bimol Singh, J

(Video Conference)

Heard Mr. M. Ibohal, learned counsel appearing for the petitioner and Mr. H. Debendra, learned GA for the respondent.

The case of the petitioner is that he is at present holding substantively the post of Addl. Chief Engineer (Power) and also holding the post of the Chief

Engineer (Power) on in-charge basis and that he is qualified and eligible for promotion to the post of Chief Engineer on regular basis. It has also been

submitted by the learned counsel for the petitioner that the petitioner is going to retire from service on attaining the age of superannuation w.e.f. 28-

02-2022 hardly 1(one) month from today. As the post of the Chief Engineer (Power) is lying vacant and the petitioner is quite eligible and qualified for

being considered for the said vacant post, the petitioner has submitted a representation dated 15-12-2021 to the Chief Secretary, Government of

Manipur with a request for considering his case for giving regular promotion to the post of Chief Engineer (Power) strictly in terms of the relevant

Recruitment Rules as expeditiously as possible and before his retirement and that the said representation is still pending for consideration by the

respondent No. 1. The only prayer made by the learned counsel for the petitioner in the present writ petition is for issuing a direction to the respondent

No. 1 to consider the said representation and dispose of the same by issuing a speaking order before he retire from service on attaining the age of

superannuation.

In view of the above, learned counsel for the petitioner submitted that the present writ petition may be disposed of at the motion stage itself by

directing the respondent No. 1 to consider and dispose of the aforesaid representation strictly as per law as early as possible, in any case before 28-

02-2022.

In view of the limited prayer made by the petitioner, this Court is of the view that the present writ petition can be disposed of by directing respondent

No. 1 to consider the aforesaid representation and dispose of the same on or before 28-02-2022 by issuing a speaking order.

Ordered accordingly.

With the aforesaid direction, the present writ petition stands disposed of.

A copy of this order shall be furnished to the counsel for the parties through their WhatsApp/e-mail.