STATE OF MANIPUR REPRESENTED BY THE COMMISSIONER/SECRETARY, EDUCATION Vs. NINGTHOUJAM THAMBALNGAMBA

JUDGEMENT

(1.) THIS is an appeal filed by Respondents of W.P.(c) No. 4821 of 2004 under Rule 2 of Chapter V -A of the Gauhati High Court Rules against the Judgment and Order passed by learned Single Judge on 2.7.2004, in aforementioned writ petition.

(2.) BY impugned order, the learned Single Judge allowed the writ petition and passed the following order in the nature of issuance of writ of mandamus against the State (Appellant) to grant benefits to the writ petitioners. Since the order impugned is a short one and hence it is considered apposite to reproduce the same in verbatim.

(3.) LEARNED counsel for the appellant (State) at the outset brought to our notice a full bench decision of Gauhati High Court reported in :2006 ( 4 ) GLT 608 (FB ) Assm Tombi Singh vs State of Manipur and contended that the issue involved in this case conclude the controversy involved in this appeal in appellant's favour. Learned Counsel therefore contended that in the light of this full bench decision, the appeal be allowed and impugned order be set aside by dismissing the writ petition out of which this appeal arises.