Shamurailakpam Ibotombi Sharma vs State Of Manipur & ors.

[1] Mr. S.Nepolean, learned GA has represented before this Court for being mentioned a matter in which on 2.02.2021 this Court has passed an order

in WP(C) No. 565 of 2020 and CONT.CAS(C) No. 61 of 2020 and in the said order, he seeks some modification.

Accordingly, his request was accepted.

[2] Mr. S. Nepolean, learned GA represented that pursuant to the direction of this Court he got an information and reportedÂ

on 02.02.2021 before this Court that the Department of Personnel under the control of the Chief Secretary, Government of Manipur is the appointing

authority for appointment of the Chairman and members of the MPSC, but the Department of Textiles, Commerce & industries, Government of

Manipur is wrongly mentioned in the order dated 02.2.2021.

[3] Therefore, accepting his request for modification of the order dated 02.2.2021, this Court is inclined to modify the order as follows:-

(a) the Department of Personnel under the control of the Chief Secretary, Government of Manipur is hereby directed to take appropriate steps to fill

up the posts of the Chairman and the members of the Manipur Public Service Commission as early as possible, preferably within a period of 2(two)

months from the date of receipt of a copy of this order.

[4] With the above observations, the order dated 02.2.2021 passed by this Court in WP(C) No. 565 of 2020 and CONT.CAS(C) No. 61 of 2020 is

modified accordingly.

[5] Post these matters on 08.2.2021.

[6] Registry is directed to issue copy of this order to both the parties and to the Chief Secretary, Government of Manipur through their Whatsapp/e-

mail today itself.