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Judgment
Heard Mr. N. Jotendro, learned senior counsel appearing for the petitioner and Mr. H. Debendra, learned GA appearing for the respondents.
At the outset, the learned senior counsel for the petitioner submitted that the present writ petition may be disposed of by directing the respondent No. 2
to consider and dispose of the representation dated 17.06.2019 submitted by the petitioner to the Director of Health Services, Manipur within a
stipulated period.
Mr. H. Debendra, learned GA submitted that the said representation is very vague and it will be difficult on the part of the respondent No. 2 to
consider the said representation.
Mr. N. Jotendro, learned senior counsel submitted that the petitioner may be given liberty to approach the authorities by filing a fresh representation
raising her grievance and in the event of submission of such representation the respondents may be directed to consider and dispose of the said
representation in the time bound manner.
In view of the submissions made by the counsel for the parties, the present writ petition is disposed of with the following directions:-
(a) The writ petitioner is at liberty to submit a fresh representation to the appropriate authorities of the Government raising her grievances within a
period of one week from today along with a copy of this order.
(b) In the event of submission of such fresh representation by the petitioner, the concerned authority of the State Government shall consider and
dispose of the said representation within a period of three months from the date of receipt of a copy of the said representation by issuing a speaking
order.
With the above direction, the present writ petition is disposed of.
A copy of this order be furnished to both the counsel through their whatsapp/e-mail.