Mayanglambam Udoi Singh vs State Of Manipur

[1] The petitioners have filed the present writ petition seeking the prayer as follows:

i) to issue a writ in the nature of mandamus, or any other appropriate writ, order or direction, directing the respondents to consider and dispose of the

representation dated 22.12.2020 (Annexure A/11) in order to appoint them as Veterinary Field Assistant against available vacancies, if the

recommended out of 29 fail to join by declaring the waiting list result of the DPC held from 15.06.1999 to 19.06.1999 for recruitment of Veterinary

Field assistant in the Department of Animal Husbandry Services, Manipur forthwith and;

ii) to pass any further order or orders as the Hon’ble Court may seem fit and proper for the end of justice and equity.

[2] When the matter is taken up today, I heard Mr. Mr. NG Jotindra, learned counsel for the petitioners and Mr. Athouba, learned GA who takes

notice for the respondent Nos. 1 & 2. Both the counsels agreed for disposal of the writ petition in the admission stage itself.

[3] Mr. NG. Jotindra, learned counsel for the petitioners represented that though the writ petitioners sought the longer relief in the writ petition but

without going into the merits and demerits of the case, he prayed this Court that the representation given by the petitioner dated 22.12.2020 may be

directed the respondents to consider and to pass appropriate speaking order and the writ petitioners will be satisfied. Mr.Kh. Athouba, learned GA

also agreed for the same and he represented that if any order has been passed by this Court directing the respondents to consider the petitioner’s

representation dated 22.12.2020, and to pass appropriate orders, the respondents are ready to pass appropriate order.

[4] Considering the arguments made by both the counsels, without going into the merits of the petitioner’s case, I am inclined to pass the following

orders:-

(a) the writ petition is disposed of.

(b) the respondent Nos. 1 & 2 are hereby directed to consider the petitioner’s representation dated 22.12.2020 by giving personal opportunity to

the petitioners and to pass appropriate speaking order.

(c) the said exercise shall be done within a period of 3(three) weeks from the date of receipt of copy of this order.

[5] Registry is directed to issue copy of this order to both the parties through their Whatsapp/e-mail.