STATE OF MANIPUR Vs. THINGBAIJAM DEBEN SINGH

JUDGEMENT

(1.) Heard Mr.N.Kumarjit, learned Advocate General for the appellants and Mr.Anjan Sahu, learned counsel for the respondents.

(2.) This appeal is filed against the order of the learned Single dated 12.7.2017 passed in WP(C) No.848 of 2016. The impugned order reads as follows:-

(3.) The only reason for filing the appeal as stated by the learned Advocate General is that there is no reason given by the learned Single Judge to direct the Appellants State to consider other eligible persons besides the respondents petitioners. We, however, find this argument advanced by the State represented by the learned Advocate General strange because the writ petition was filed by 23(twenty-three) persons and when their case was taken up, Mr.L.Raju, learned counsel for the respondent State submitted on his part that other eligible persons should also be considered by the State Government and that has been recorded by the learned Single Judge.