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Judgment
9 paragraphs · 375 wordsAhanthem Bimol Singh, J
[1] Heard Mr. M. Hemchandra, learned senior counsel assisted by Mr. M. Rendy, learned counsel appearing for the petitioners and Mrs. L. Monomala, learned GA appearing for the respondents.
[2] At the outset, learned senior counsel appearing for the petitioners submitted that in paragraph No. 9 and 10 of the affidavit-in-opposition filed on behalf of respondent No.2, it has been, inter alia, stated that the process for final absorption in respect of the two petitioners had already been taken up both at the Directorate of University and Higher Education, Manipur and at the Administrative Department level and the same shall be finalized as and when the Finance Department (PIC), Government of Manipur take a final decision.
[3] It has also been stated that in view of the Office Memorandum dated 11-12-2023, issued by the Finance Department, Government of Manipur, the matter could not be proceeded further by the Administrative Department as the Finance Department has sought a detail report on the matter and as and when the Finance Department take a final decision, the matter will be proceeded accordingly.
[4] The learned senior counsel further submitted that the present writ petition can be disposed of by directing the respondents to expedite the process for final decision in terms of the averments made in paragraph No. 9 & 10 of the aforesaid affidavit-in-opposition as expeditiously as possible and issue appropriate orders in respect of the present petitioners.
[5] Mrs. L. Monomala, learned GA appearing for the respondents submitted that in view of the limited prayer made on behalf of the petitioners, she has no objection in disposing of the said petition as sought for by the learned senior counsel for the petitioners.
[6] Taking into consideration the submission advanced by the counsel appearing for the parties, this Court is of the considered view that interest of justice will be served by directing the respondents to consider and take a final decision in terms of the averments made in paragraph No. 9 and 10 of the affidavit-in-opposition filed on behalf of respondent No. 2 as expeditiously as possible and pass appropriate orders in respect of the present petitioners.
[7] Ordered accordingly.
[8] With the aforesaid directions, the present writ petition is disposed of.