Maibam Devananda Singh vs State Of Manipur & 3 Ors.

Ahanthem Bimol Singh, J

[1] Heard Mr. S. Rajeetchandra, learned counsel appearing for the petitioner and Mr. Shyam Sharma, learned GA appearing for the respondents.

[2] In view of the limited payer made on behalf of the petitioner 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.

[3] At the outset, learned counsel appearing for the petitioner submitted that the petitioner will be satisfied for the time being if the present writ petition is disposed of by directing the Executive Engineer, Imphal West Division, PWD, Government of Manipur to consider the representations both dated 20-03-2024 submitted by the petitioner on its own merit and strictly in terms of the applicable rules and guidelines within a stipulated period.

[4] Mrs. Shyam Sharma, learned GA appearing for the respondents fairly submitted that as the prayer made on behalf of the petitioner is confined to the consideration and disposal of the representations submitted by the petitioner, he has no objection in disposing of the present writ petition as prayed for by the counsel appearing for the petitioner.

[5] In view of the submission made by the learned counsel appearing for the parties and on perusal of the record, this Court is of the considered view that the interest of justice will be served by issuing the following directions :-

(i) The Executive Engineer, Imphal West Division, PWD, Government of Manipur is hereby directed to consider the representations both dated 20-03-2024 submitted by the petitioner on its own merit and strictly in terms of the applicable rules and guidelines and to dispose of the same by issuing appropriate and reasoned order.

(ii) The whole exercise should be completed within a period of three months from the date of receipt of a certified copy of this order.

[6] With the aforesaid direction, the present writ petition is disposed of.