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Judgment
22 paragraphs · 370 wordsLanusungkum Jamir, J
(Video Conference)
Heard Mr. M. Hemchandra, learned senior counsel for the petitioner. Also heard Mr. Niranjan, learned G.A. appearing on behalf of all the
respondents.
The petitioner was appointed/ call out for duty in the capacity of Senior Platoon Commander and posted at Kendriya Vidyalaya (Central School),
Lamphel by an Order dated 29.12.1997. Since then, the petitioner has been call out for duty and continuously serving without any adverse remarks.
During the petitioners 24 (twenty four) years of service as Senior Platoon Commander in the organization, not a single promotion has been given till
date, even though, the petitioner is eligible and qualified for consideration for promotion to the rank of Company Commander. It is also submitted that
some juniors of the petitioner have been promoted to the rank of Company Commander, thereafter, to Divisional Commander and even Battalion
Commander in the said organization and the petitioner is working under his juniors till date.
As the petitioner is eligible and qualified for consideration for promotion to the rank of Company Commander in terms of the Manipur Home Guards
Act, 1989 (as amended) and also the Manipur Home Guards Rules, 1996, he made a representation dated 03.06.2021 addressed to the Commandant
General (Home Guards) â€" cum â€" Director General of Police, Manipur and the Commandant, Home Guards (VA), Manipur. The said
representation is yet to be considered till date.
Considering that the representation made by the petitioner on 03.06.2021 is yet to be considered by the respondent Nos. 2 & 3, this writ petition is
disposed of with a direction to the respondent No. 2/ Commandant General (Home Guards) â€" cum â€" Director General of Police, Manipur to
consider and dispose of the representation dated 03.06.2021 within a period of 2 (two) months from the date of receipt of a copy of the order of this
Court.
The consideration of the representation shall be done in accordance with law and also in terms of the Manipur Home Guards Act, 1989 (as amended)
and the Manipur Home Guard Rules, 1996.
With the above observations and directions, writ petition is disposed of.
Furnish a copy of this order to the learned counsel for all the parties through their respective e-mails/whatsapp.