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Judgment
9 paragraphs · 139 wordsA. Guneshwar Sharma, J
[1] Heard Mr. M. Rendy, learned counsel for the petitioner.
[2] The petitioner approached this Court being aggrieved by exclusion of her name from the notification dated 02.04.2026 issued by the Director of Education (S), Manipur for extension of contractual Hindi Graduate Teacher and Hindi Primary Teacher engaged on contract.
[3] It is stated that while other names are included for extension, her name has been excluded without assigning any reason.
[4] Issue notice to the respondents.
[5] Mr. Th. Vashum, learned G.A. accepts notice on behalf of respondent Nos. 1 & 2.
[6] Petitioner is directed to take step to respondent No. 3 by speed post within one week and file affidavit of proof of service.
[7] Learned G.A. prays for three weeks' time for filing counter affidavit.
[8] List this case on 03.06.2026.