Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Manipur High Court

Ch. Deependra Singh; & Ors vs State Of Manipur; & Anr on 6 October, 2023

Bench: Ahanthem Bimol Singh, A. Guneshwar Sharma

KABORAMBAM
SAPANA CHANU                                                                               Item No. 2 & 3
                                              IN THE HIGH COURT OF MANIPUR
Digitally signed by
KABORAMBAM SAPANA
CHANU


                                                        AT IMPHAL
Date: 2023.10.07 11:23:41
-07'00'




                                                  MC (WA) No. 199 of 2022
                                                           With
                                                    WA No. 118 of 2022
                                     Ch. Deependra Singh; & Ors.
                                                                                  Applicants
                                                            Vs.
                                     State of Manipur; & Anr.
                                                                                Respondents

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA 06.10.2023 When the matter is taken up today, it has been pointed by Mr. N. Ibotombi, learned senior counsel appearing for the appellants submitted that as per the latest list of Faculty in JNIMS as on January, 2021, there are 7 (seven) vacant posts of Assistant Professor in the Department of OBS & Gynae, 3 (three) vacant posts of Assistant Professor in the Pathology Department, 2 (two) vacant posts of Assistant Professor in the Pharmacology Department, 1 (one) vacant post of Assistant Professor of PMR Department and 2 (two) vacant posts of Assistant Professor in the Department of Micro-Biology.

The learned senior counsel submitted that as enough vacancies are available for adjusting the present appellants, there is no impediment in issuing necessary orders by the authorities for adjustment of the appellants in terms of the time scale promotion rules.

Mr. S. Nepolean, learned Government Advocate appearing for the respondents seeks some time to verify the vacancy position as pointed out by the learned senior counsel.

As prayed for, list these cases again on 12.10.2023 as part heard matters.

                                              JUDGE                           JUDGE

                            Sapana




                                                                                                 Page 1