R.K. MEMI DEVI AND 5 ORS. Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri N. Jotendro, learned Senior Counsel appearing for the petitioners.

(2.) By the instant writ petition, the petitioners have prayed for issuing a writ of certiorari to quash and set aside the advertisement dtd. 28/1/2019 issued by the Director (MAHUD), Government of Manipur on the inter alia grounds that the Department of MAHUD has no jurisdiction to issue the said notification in view of the provisions of Sec. 45 read with Ss. 41 and 43 of the Manipur Municipalities Act, 1994. As per the said advertisement, the examination and viva voce will be held on 16/2/2019. In view thereof, the learned counsel appearing for the petitioners submits that unless the impugned notification is stayed by this Court, the petitioner will suffer injury.

(3.) In view of the above, let the petition be admitted and notice be issued to the respondents returnable in 4 (four) weeks.