Manipur High Court
Neeta Sarangthem vs State Of Manipur on 11 October, 2021
Author: Kh. Nobin Singh
Bench: Kh. Nobin Singh
SHOUGR Digitally signed
by SIN. 2
AKPAM SHOUGRAKPAM
DEVANANDA
DEVANA SINGH
NDA Date: IN THE HIGH COURT OF MANIPUR
2021.10.11
SINGH 12:08:32 +01'00'
AT IMPHAL
(Video Conference)
W.P. (C) No. 698 of 2021
Neeta Sarangthem ...Petitioner
Vs.
State of Manipur ...Respondents
B E F O R E
HON'BLE MR. JUSTICE KH. NOBIN SINGH
O R D E R
11-10-2021 Heard Mr. N. Jotendro, learned Senior counsel appearing for the petitioner and Mr. Athouba, learned GA for the respondent Nos. 1 & 2.
[2] According to the petitioner, the Dhanamanjuri University, Manipur issued an advertisement dated 19.12.2020 inviting applications from amongst the eligible candidates for filling up 88 posts of Assistant Professor in 22(twenty two) subjects/departments. The petitioner being a Doctorate/Ph.D. Degree holder and eligible, applied for appointment to the post of Assistant Professor. On 13.01.2021, the last date for submission of application forms was extended.
[3] Thereafter, the Registrar, Dhanamanjuri University, Manipur issued a notification dated 03.09.2021 notifying two lists - one, list of eligible candidates wherein the name of the petitioner figured therein and two, list of non-eligible candidates,. On 1st October, 2021, the Registrar, DMU, issued another notice notifying the shortlisted candidates for interview for the post of Assistant Professor in Anthropology, botany and Chemistry wherein the shortlisted candidates were requested to collect the Call Letters from the Administrative Block, DMU from 4 th October, 2021 onwards. On the same day, the report of the API Screening Committee was uploaded in the DMU website and on perusal of the SIN. 2 same, it was found that the Screening Committee had revisited the API scores of candidates listed under Non-Eligible Candidates. The petitioner whose API score is 85, was not included in the shortlisted candidates for personal interview for appointment to the post of Assistant Professor (Botany) while some candidate scoring an API Score of 77 and less were included in the list of shortlisted candidates and had been given call letters for Personal Interview.
[4] Being aggrieved by the said notification and list of shortlisted candidates for interview for the post of Assistant Professor, the petitioner submitted a representation dated 04.10.2021 requesting the Registrar, DMU to review/confirm the petitioner's API credentials and take necessary steps for correcting the list of shortlisted candidates but the said representation is still pending for disposal by the respondents.
[5] Being aggrieved by the inaction on the part of the respondents, the instant writ petition has been filed by the petitioner.
[6] When the matter is taken up for consideration, it has been submitted by the learned Senior counsel appearing for the petitioner that the instant writ petition can be disposed of by issuing an innocuous order and accordingly writ petition stands disposed of with the direction that the respondents and in particular, respondent No. 3 shall consider and dispose of the said representation dated 04.10.2021 on or before the date of interview by issuing a speaking order in respect thereof.
JUDGE Dhakeshori