MOMO TANGTANGA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Murtaza Ahmed, learned counsel appearing for the petitioner, Mr. Lenin Hijam, learned Additional Advocate General appearing for the respondents No. 2 - 8 and Mr. Vijay Anand, learned counsel appearing for the respondent No. 1.

(2.) In the present PIL the petitioner, who is at working as President of All Tribal Disable Union, Manipur, has prayed for granting the following relief :

(3.) Mr. Murtaza Ahmed, learned counsel appearing for the petitioner submitted before this Court that in connection with the relief sought for in the present PIL, the petitioner had already submitted to the respondents No. 2 - 8 several representations dated 19.05.2017, 17.01.2019 and 30.01.2019. However, the said representations have not been considered and disposed of till today. Accordingly, he prays before this Court to give specific directions to the respondents No. 2 - 8 to consider and dispose of the aforesaid representations within a stipulated period.