MAIMOM LUKHOI SINGH Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) Heard Shri Y. Nirmolchand, learned counsel appearing for the petitioner and Shri A. Mohendro, learned counsel as well as Shri Y. Ashang, learned Govt. Advocate appearing for the respondents.

(2.) On 30-03-2015 this court issued notice to the respondents and directed that the matter be listed on the third day for consideration of interim prayer. However, the matter was listed on 06-04-2015 when this court passed over it on the joint request made by the counsels for the parties. On 08-04-2015 when the matter was again listed, the counsel appearing for the petitioner insisted that the matter be considered for grant of interim prayer staying the operation of the impugned order dated 24-03-2015 issued by the Under Secretary (MI), Government of Manipur. After hearing the counsels for the parties for a while, this court felt that any interim order being passed staying the operation of the impugned order would be as good as passing the final order and therefore, suggested that since there was no dispute on facts, the matter could be heard for disposal at the stage of admission provided the counsels appearing for the parties agreed to for the same. The counsels for the parties agreed to the suggestion and accordingly, the matter was taken up for final disposal on 09-04-2015 at the stage of admission and after hearing the counsels for the parties at length, the judgment was reserved.

(3.) The present writ petition has been filed by the petitioner for quashing the impugned order dated 24-03-2015 as regards appointment/posting of the respondent No. 3 as i/c Executive Engineer, MID - I on look after basis.