AIROnline 2018 Mpr 24

Manipur High Court

Hon'ble Judge(s): R. R. Prasad , C.J. AND K. H. Nobin Singh , J

Constitution of India , Art.309— Manipur Police Telecommunication Service Rules, 2015 , R.28(a)(i), R.28(a)(ii)— Amendment in rule - On ground that during course of hearing, when draft rule was approved by State Cabinet, said proviso was not there in draft rule and it is only MPSC which had proposed insertion of proviso and draft rule as approved by MPSC with addition of proviso, was notified by Department of Personnel and Administrative Reforms without obtaining approval thereof from State Cabinet - Department of Personnel and Administrative Reforms, Government of Manipur which is only competent authority as per rules of business approved draft rule with amendments as proposed by MPSC and only thereafter, Service Rules, 2015 - Amendment,cannot be granted.