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Judgment
Ahanthem Bimol Singh, J
Heard Mr. M. Hemchandra, learned senior counsel assisted by Ms. Rinika Maibam, learned counsel appearing for the petitioners. Heard also Mr. A. Vashum, learned GA appearing for the respondents.
In view of the limited prayer made by the learned counsel appearing for the petitioners and as agreed to by both the counsel for the parties, the present writ petition is disposed of at the motion stage itself.
At the outset, Mr. M. Hemchandra, learned senior counsel appearing for the petitioner submitted that the petitioners will be satisfied for the time being if the present writ petition is disposed of by directing the Commissioner, Education (S), Government of Manipur and the Director, Education (S), Government of Manipur to consider the representation dated 03-04-2023 strictly on its own merit and to dispose of the same by issuing a speaking order within a stipulated period.
Mr. A. Vashum, learned GA appearing for the respondents fairly submitted that, as the State authorities are duty bound to consider and dispose of the representation submitted by the petitioners, he has no objection in disposing of the present writ petition as prayed for by the learned counsel appearing for the petitioners.
In view of the submission made above, the present writ petition is disposed of by directing the Commissioner, Education (S), Government of Manipur and the Director, Education (S), Government of Manipur to consider the representation dated 03-04-2023 submitted by the petitioners on its own merit and to dispose of the same by issuing a speaking order within a period of two months from the date of receipt of a certified copy of this order.
With the aforesaid direction, the present writ petition is hereby disposed of.