Konthoujam Mohendro Singh vs State Of Manipur & 2 Ors.

Heard Mrs. Babita Th., learned counsel appearing for the petitioner, Mr. K. Jagat, learned GA appearing for the respondents No. 1 & 3 and Mr. S.

Samarjeet, learned senior panel counsel appearing for the respondent No. 2.

In view of the limited prayer made by the petitioner in the present writ petition, all the counsels appearing for the parties agreed that the matter can be

disposed of at the motion stage itself. The only prayer made by the petitioner in the present writ petition is for issuing a direction to the respondents to

consider and dispose of the representation dated 08.12.2020 submitted by the petitioner to the respondents regarding her claim for attaining the age of

superannuation within a stipulated period by issuing a speaking order.

Both Mr. K. Jagat, learned GA and Mr. S. Samarjeet, learned senior panel counsel fairly submitted that the present writ petition can be disposed of by

issuing such directions as prayed by the petitioner.

In view of the above, this writ petition is disposed of by directing the respondents to consider the said representation dated 18.12.2020 submitted by the

petitioner and to dispose of the same within a period of 2 (two) months from the date of receipt of copy of a copy of this order.

With the aforesaid direction, the present writ petition is disposed of. A copy of this order be furnished to all the counsels appearing for the parties

through their whatsapp/e-mail.