HIDANGMAYUM BABUDHON SHARMA Vs. STATE OF MANIPUR THROUGH SECRETARY

JUDGEMENT

(1.) HEARD Mr. H.S. Paonam, learned sr. counsel appearing for the petitioners and Mr. Ms. Sobhana, learned G.A. for the state respondents along with Mr.Y. Nirmolchand Singh, learned counsel for the Imphal Municipality.

(2.) THE decision rendered in this writ petition shall also govern the disposal of the other connected writ petition being W.P.(c) No 223 of 2006 because in both these matters, the common questions are involved.

(3.) HAVING heard the learned counsel for the parties and on perusal of the record of the case, I am of the considered view to dispose of this writ petition at this stage with a direction to the respondent ­ concern state authorities to consider the case of the members of the writ petitioner's association with a view to find out as to whether they or any of them is entitled or/and eligible to claim the benefit of Scheme (annexure -A -7) framed by the State for the benefit of the person concerned and if so how and to what extent? In case if it is found on verification after holding any kind of inquiry that may be needed for deciding the cases of the members of the writ petitioner's association then the same be extended to him/them and if it is found that he/they is/are not entitled then he/they may be informed accordingly. Let this inquiry in the form of consideration of their case be done by the respondent (concern department responsible for undertaking this inquiry) within 6 months and its results be informed accordingly to the writ petitioner and their members.