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PETITIONER: STATE OF MANIPUR

       Vs.

RESPONDENT: SHRI NAMBAM DWIJEN SINGH & ORS.

DATE OF JUDGMENT02/11/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  1996 SCC  (7)  35        JT 1995 (8)   278  1995 SCALE  (6)397

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.      This appeal  by special  leave arises from the judgment and order  dated March 22, 1994 passed in W.A. No.27 of 1993 by the Gauhati High Court at Imphal. The High Court directed the appellant in the ultimate order thus :      "Undisputedly  after  the  judgment  was      passed in C.R. No.132 of 1993 the vacant      posts of Executive Engineer of the Civil      Circle of the Electricity Department are      filled up  by  putting  the  respondents      incharge. It  is not  the case  that the      vacant posts  are never  filled up  that      being so the submission of Mr. Nandkumar      that the  court cannot direct to fill up      all vacant posts by the Govt. Is without      submitions.   The    subsequent   policy      decision  if   any  to   reorganise  the      Electricity Department  is irrelevant as      far as  the validity of the judgment and      order dated  11.10.1993 passed  in Civil      Rule No.933 of 1993 is concerned. In the      appeal our  scrutiny is  confined to the      statements made  in the  C.R. No.933  of      1993  and   counter  if   any  and   not      extraneous  subsequent  facts.  We  have      perused the  impugned judgment and order      and we  do not  find any  infirmity  and      that being  so  the  appeal  is  without      merit and is dismissed."      When the  matter came  up before  us,  we  directed  on November 25, 1994 thus :      "In the  facts and circumstances, before      deciding the  actual controversy,  it is      necessary  that   the  State  Government

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    should take  a policy decision as to how      many of  the posts in each of electrical      and civil engineering are required to be      created and  then the  principles on the      basis of which they are required to fill      the posts.  Until that  is done,  it  is      difficult  to   give  any  direction  to      consider the  claims of  the  respective      candidates in  the respective  branches.      The  State   Government,  therefore,  is      directed to  consider and  determine the      restructure of  the electrical and civil      engineering departments and the required      number of  posts in  each department and      the   qualifications    prescribed   and      principles  for  filling  up  all  those      poses. Two months time is sought for and      granted."      Pursuant thereto,  now,  the  Government  has  taken  a policy  decision   reorganising  the   Department  into  two branches, viz.,  Executive Branch  for  Generation  with  17 demarcated posts  and Electrical  Civil Division  with  four demarcated posts. In view of this policy decision, since the respondents  fall   in  the   category  of  Executive  Civil Division, a  D.P.C. would  be constituted  to  consider  the relative  merits   of  the  candidates  to  be  selected  as Executive Engineer  and thereafter appointment would be made according to Rules.      The appeal is disposed of accordingly. No costs.