AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 301 wordsAhanthem Bimol Singh, J
Heard Ms. Rinika Maibam, learned counsel appearing for the petitioners and Mr. Shyam Sharma, learned GA appearing for the respondents.
At the outset, the learned counsel appearing for the petitioners submitted that the present writ petition can be disposed of by issuing a simple direction to the Director General of Police – cum-Commandant General (Home Guards), Manipur to consider the representation dated 02-01-2023 submitted by the petitioners on its own merit and strictly in terms of the Rule 7 of the Manipur Home Guards Rule 2022 and dispose of the same by issuing a speaking order within a stipulated period.
Mr. Shyam Sharma, learned GA appearing for the respondents submitted that as the prayer made on behalf of the petitioners is confined to the consideration and disposal of the representation submitted by the petitioners, he has no objection in disposing of the present writ petition as prayed for by the counsel for the petitioner.
In view of the submission made by the learned counsel appearing for the parties and on perusal of the records, this Court is of the considered view that it will be in the interest of justice to dispose of the present writ petition with the following directions :-
(i) The Director General of Police – cum - Commandant General (Home Guards), Manipur is hereby directed to consider the said representation dated 02-01-2023 submitted by the petitioners on its own merit and strictly in terms of the applicable Rule 7 of the Manipur Home Guards Rule 2022 and to dispose of the same by issuing a speaking order.
(ii) The whole process should be completed within a period of 2(two) months from the date of receipt of a certified copy of this order.
With the aforesaid directions, the present writ petition is disposed of.