ALL MANIPUR GOVERNMENT NON FORMAL EDUCATION SUPERVISOR WELFARE ASSOCIATION Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. K. Roshan, learned counsel appearing on behalf of the petitioner and Mr. S. Neplean, learned GA appearing on behalf of the respondents.

(2.) The instant writ petition has been instituted on behalf All Manipur Government Non Formal Education Supervisor Welfare Association under Article 226 of the Constitution of India with the following prayer :

(3.) The petitioner has filed the present petition in his representative's capacity as the General Secretary of the All Manipur Government Non Formal Education Supervisor Welfare Association, a registered Association having Regd. No. 350 of 1992 under the Trade Union Act, 1996, having been authorized by the members and is praying inter-alia for quashing and setting aside the impugned order bearing No. 3/11/2021-SS/SIS: Imphal, the 23/2/2022 and for a direction to the respondents to utilize the services of the petitioner's Association as per rules under the Education Guarantee Scheme and Alternative and innovative Education, under the SSA, Manipur coupled with the prayer for staying/suspending the operation of the Order dtd. 23/2/2022 by passing reasoned and speaking order within a stipulated period of time, in the facts and circumstances of the present case.