Disabled employees’ local-posting requests warrant policy-based, reasoned consideration subject to post availability.

The petitioner had submitted a representation dated 3 February 2025 to the Commissioner of Education (S), seeking redress of grievances concerning transfer and posting.

The representation remained pending.

The petitioner asked the Court to direct its consideration under the State’s transfer and posting policies, particularly the provision concerning convenient local postings for physically challenged persons.

The State did not oppose that limited relief, and the petition was disposed of at the motion stage.

Whether the Commissioner of Education (S) should be directed to consider and decide the petitioner’s pending representation in accordance with the applicable transfer and posting policy.

Whether the representation should be decided by a speaking order within a specified period, with a copy supplied to the petitioner.

The Court applied the Government of Manipur’s transfer and posting policies issued by Notification dated 12 May 2022, specifically Part III, General Conditions, clause (xiv), which provides that physically challenged persons may be given a convenient posting at their local stations, subject to availability of a post.

The Court made no determination on the petitioner’s entitlement to a particular posting and left the competent authority at liberty to pass an appropriate order in accordance with law.

Given the limited relief sought and the State’s lack of objection, the Court found it appropriate to require the competent authority to decide the pending representation on its merits under the applicable policy, including the provision concerning local postings for physically challenged persons.

The direction required a speaking order, but did not predetermine the outcome or decide the merits of the writ petition.

A copy of the decision must be furnished to the petitioner within two weeks of its issuance.

The authority remains free to pass any appropriate order in accordance with law, and the writ petition was disposed of.