N. Rajendro Singh vs State Of Manipur & Anr.

Ahanthem Bimol Singh, J

Heard Mr. M. Hemchandra, learned senior counsel assisted by Ms. Rinika Maibam, learned counsel appearing for the petitioner and Mr. A. Vashum, learned GA appearing for the respondents.

In view of the limited prayer 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.

Mr. M. Hemchandra, learned senior counsel submitted that the petitioner will be satisfied for the time being if the present writ petition is disposed of by passing an innocuous order thereby directing the Principal Secretary/ Commissioner/ Secretary (Edn.-S), Government of Manipur and the Director of Education (S), Government of Manipur to consider the representation dated 27-02-2023 submitted by the petitioner requesting for releasing the pay and allowances due payable to the petitioner from the month of September, 2021 till date and to dispose of the same by issuing a speaking order within a stipulated period.

Mr. A. Vashum, learned GA fairly submitted that as the authorities are duty bound to consider and dispose of the representation submitted by the petitioner, he has no objection in disposing of the present writ petition as prayed for by the learned senior counsel appearing for the petitioner.

In view of the submissions made by the learned counsel appearing for the parties, the present writ petition is hereby disposed of by directing the Principal Secretary/Commissioner/ Secretary (Edn.-S), Government of Manipur and the Director of Education (S), Government of Manipur to consider the said representation dated 27-02-2023 submitted by the petitioner and to disposed of the same by issuing a speaking order within a period of one month from the date of receipt of a certified copy of this order.

With the aforesaid directions, the present writ petition is disposed of.