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Judgment
[1] I heard Mr. HS Paonam, learned Senior Counsel for the petitioner and Mr. S. Nepolean, learned GA for the respondents.
[2] When the matter came on last occasion on 21.12.2020, this Court passed the following order :
“When the matters are taken up today, I heard Mr.
H.S. Paonam, Ld. Senior counsel for the petitioner and Mr. S. Nepolean, Ld. GA for the respondents. Mr. S. Nepolean, Ld.GA for the respondents
represented that the seniority list in respect of the petitioner’s case has been prepared and published on 19.12.2020 and they are preparing to send
the seniority list to the Service Commission for approval and seeking permission for conducting DPC. Therefore, he seeks time after vacation.
Mr. H.S. Paonam, Ld. Senior counsel for the petitioner also agreed and represented that the submission made by Mr. S. Nepolean, Ld.GA may be
recorded and adjourn the case.
The representations are directed to complete the proceedings as mentioned above on or before 18.01.2021 and report before this Court on 20.01.2021.
Registry is directed to post the matters on 20.01.2021.
Issue copy of this order to both the parties through their whatsapp/e-mail.â€
[4] As per the representation made by Mr. Nepolean, learned GA this Court directed the respondent to complete the proceeding on or before
18.01.2021 and to report this Court today i.e. 20.01.2021.
[5] When the matter is taken up, Mr. Nepolean, learned GA reported that all the papers are placed before the Manipur Public Service Commission
(MPSC) but till date no instruction has been received by him from the MPSC.
 [6] Therefore, he seeks 1 (one) more week’s time and he further represented that the MPSC is not a party in this writ petition. Therefore, he
seeks time to get the instruction from the MPSC.
[7] Anyhow, for better appreciation in rendering justice in this case,
it is just and necessary to implead the MPSC as party respondent in this writ petition. Therefore, the Secretary, the Manipur Public Service
Commission is impleaded suo moto as party respondent in this proceeding.
[8] Registry is directed to carry out the amendment in the writ petition.
[9] The MPSC is directed to file report as per the order of this Court dated 21.12.2020 before this Court on 28.01.2021.
[10] Post the matters on 28.01.2021
[11] Registry is directed to issue copy of this order to both the parties through their WhatsApp/e-mail.