KHAIDEM DEEPAK & 18 ORS. Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Ibotombi, learned senior counsel appearing for the petitioners. Also heard Mr. Sukumar, learned G.A. appearing on behalf of respondent Nos. 1 and 2.

(2.) The present writ petition has been filed by the petitioners praying for a direction for consideration of the representation dated 29.03.2019.

(3.) It is the case of the petitioners that initially 8 (eight) members of the Managing Body of the Managing Committee of the Manipur State Co-operative Union (MSCU) had approached this Court by filing W.P.(C) No. 165 of 2019 praying for a direction for consideration of their representation dated 05.02.2019 for finalization of the process for filling up of 35 (thirty five) different posts for smooth functioning of the different district units by the respondents. The said writ petition was disposed of by Order dated 27.02.2019 directing the respondents to consider and dispose of the representation dated 05.02.2019 within a period of one month from the date of receipt of the Court's Order.