O.BASANTAKUMAR SINGH Vs. STATE OF MANIPUR REPRESENTED BY THE PRINCIPAL SECRETARY/COMMISSIONER

JUDGEMENT

(1.) HEARD Mr.M.Hemchandra, learned counsel for the petitioners and also Ms.Sundari, learned GA appearing for the respondents.

(2.) CONSIDERING the innocuous prayer sought for, the present writ petition is taken up for disposal at this stage.

(3.) THE only grievance in the present writ petition is that the said representation has not yet considered and disposed of by the State Authority.