Irengbam Ibotombi Singh & Ors vs State Of Manipur & Ors
2023 Latest Caselaw 179 Mani

                                                                                       IN. 3
SHOUGRAKP Digitally signed by
AM        SHOUGRAKPAM
          DEVANANDA SINGH
DEVANANDA Date: 2023.05.02      IN THE HIGH COURT OF MANIPUR
SINGH     15:09:36 +05'30'


                                          AT IMPHAL
          WP(C) No. 404 of 2023
          Irengbam Ibotombi Singh & ors.                  ... Petitioners
                Vs.
          State of Manipur & ors.                         ... Respondents

B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 02-05-2023 Heard Mr. Ng. Jotindra Luwang, learned counsel appearing for the petitioners and Mr. Athouba Khaidem, learned GA appearing for the respondents.

In view of the limited prayer made by the petitioners and as agreed to by both the counsel appearing for the parties, the present writ petition is being disposed of at the Motion stage itself.

At the outset, the learned counsel for the petitioners submitted that the petitioners will be satisfied for the time being if the present writ petition is disposed of by directing the Principal Secretary/ Commissioner/ Secretary (Higher & Tech. Education), Government of Manipur to consider the representation dated 03-04-2023 submitted by the petitioners on its own merit and strictly in terms of the relevant rules and to dispose of the same by issuing a speaking order within a stipulated period.

Mr. Athouba Khaidem, learned GA appearing for the respondents fairly submitted that since the petitioners' prayer is very limited to the consideration and disposal of the representation submitted by them and as the authorities are duty bound to consider and dispose of the said representation, he has no objection in disposing of the present writ petition as prayed for by the learned counsel appearing for the petitioners In view of the submissions made by the learned counsel appearing for the parties, the present writ petition is disposed of by directing the Principal Secretary/ Commissioner/ Secretary (Higher & Tech. Education), Government of Manipur to consider the said representation dated 03-04-2023 submitted by the petitioners on its own merit and strictly in terms of the applicable rules and judgments of the Apex Court and to dispose of the same by issuing a speaking order within a period of three months from the date of receipt of a certified copy of this order.

With the aforesaid directions, the present writ petition is disposed of. There will be no order as to cost.

JUDGE Devananda