LEIMAPOKPAM PROMILA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Ms.Babita, learned counsel appearing for the petitioner. Also heard Ms.Sundari, learned GA appearing for respondent Nos.1 and 2 and Mr.S.Robinchandra, learned counsel appearing for respondent No.3.

(2.) By this writ petition, the petitioner is challenging the Agreement dated 22.1.2020 signed between the Government of Manipur represented by the Deputy Secretary, Health and Family Welfare, Government on one part and the respondent No.3 on the other part, by which the respondent No.3 was engaged as Joint Director (AYUSH) and in-charge Director (AYUSH) in the Directorate of (AYUSH).

(3.) At the outset, it is pertinent to note that no notice has been issued in this matter inasmuch as there was a Misc Appln, MC (WP(C)) No.102 of 2020 filed by the applicant/Writ Petitioner for correction of some typographical error in the present Writ Petition. The said Misc Appln was disposed of only today. However, as the term of Respondent No.3 is to expire on 31.12.2020 and concerning the paucity of time, this matter is being taken up.