AI Structured Summary
Not yet generated for this judgment
Judgment
Heard Mr. Ch. Dhananjoy, learned senior counsel appearing for the petitioner and Mr. H. Debendra, learned Government Advocate appearing for the
State respondents and Mr. N. Jotendro, learned senior counsel appearing for the respondent No.3.
When the matter is taken up today, the learned Government Advocate submitted that the authorities have not submitted either the final seniority list of
A.E or relevant file as mentioned in the last order dated 23.02.2021. Instead the authorities have wrongly furnished the seniority list of the S.O Grade-
I and promotion order of the petitioner and respondent No.3 to the post of A.E.
Accordingly, the learned Government Advocate prayed for granting some time for producing the relevant records as directed for by this Court. As
prayed for, one last chance is given to the Government Advocate to produce the relevant file as mentioned in the last order or the recommendation
made by the MPSC in respect of the petitioner and private respondents for promotion to the post of A.E (TA & Hills) without fail on the next date.
List this case again on 05.03.2021.
It is made clear that in the event the respondents fail to produce the relevant records sought for by this Court on the next date then, the Principal
Secretary (TA& Hills), Government of Manipur for any officers holding the equivalent post shall appear before this Court on the next date to explain
as to why order passed by this Court is not being complied with.
A copy of this order be furnished to both the counsel appearing for the parties through their respective e-mail/whatsaap.