LONGJAM TOMPISHAK SINGH Vs. KHAIDEM DEEPAK

JUDGEMENT

(1.) Heard Mr.Juno Rahman, learned counsel for the appellants. Also heard Mr.S.Nepolean, learned Government Advocate for the State respondents as well as Mr. N.Ibotombi, learned senior counsel for the private respondents.

(2.) This writ appeal is filed against the order dated 08.05.2019 passed by the Hon'ble Single Judge in WP(C) No. 384 of 2019. The direction is against the respondent Nos. 1 & 2 alone and not against the respondent Nos. 3 & 4 of the writ petition who are the present appellant.

(3.) Respondent Nos. 3 and 4, namely, the Manipur State Co-operative Union through its President and the Chief Executive Officer, Manipur State Co-operative Union in the writ petition being, WP(C) No. 384 of 2019 are the present appellants. Mr. N. Ibotombi, learned senior advocate appearing for respondents Nos. 1 to 19 have filed a writ petition being W.P(C) No.384 of 2019 seeking for a direction to consider the representation dated 29.03.2019 addressed to the State of Manipur represented by the Principal Secretary, Co-operative and to the Registrar, Co-operative Society. That writ petition came to be disposed of on 08.5.2019 with the following directions:-