KURIAN,J. - (1.) Leave granted.
(2.) The appellants are before this Court aggrieved by the interim order dated 20.11.2017 passed by the High Court of Manipur at Imphal directing re-verification of the answer scripts of all the candidates who participated in the selection conducted by the MPSC for Manipur Civil Services.
(3.) The appellants contended before this Court that it was not necessary to conduct an all pervasive inquiry and the same should be limited to the writ petitioners.;