PEBAM BEGET SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) As per the order dated 13.09.2019, this Court passed the following order as follows :-

(2.) As per the direction issued by this Court and Mrs. Ch. Sundari, learned GA who takes permission of this Court to get the instructions whether the petitioners can be accommodated to any other posts than Lecturers.

(3.) When the matter is taken up today, Mrs. Sundari, learned GA reported that the respondents have informed that these writ petitioners cannot be accommodated even in the lower posts other than the Lecturers whereas Mr. A. Mohendro, learned counsel for the petitioners has prayed before this Court that to that effect the authority may file an affidavit stating that the petitioners cannot be accommodated even in the lower posts other than the Lecturers so that the petitioners can challenge or proceed further.