WANGJAM SHYAMJAI MEITEI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Juno Rahman, learned counsel appearing for the petitioners, Mr. N. Kumarjit, learned Advocate General appearing for the State respondents and Mr. S. Suresh learned ASG for the Union respondent.

(2.) The prayer in the writ petition as follows :-

(3.) The writ petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of Mandamus/Certiorari or any other writs/orders/directions, directing the respondents to release unpaid/ back lock wages/ money under MGNREGS to 2780 (two thousand seven hundred and eighty) Job Card holders/beneficiaries for unskilled manual works rendered/ served, till date, thereafter regularly in respect of Maibam Uchiwa Gram Panchayat, Thoubal/ Kakching District immediately, in view of the facts and circumstances of the present petition.