LOITONGBAM (O) BABITA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. H.S. Paonam, learned Senior Counsel appearing for the petitioner.

(2.) The subject matter in issue relates to the convening of a special meeting for consideration of 'No Confidence Motion' against the Chairperson. In terms of the order dated 24/10/2019 passed by this Court in WP(C) No. 891 of 2019, it has been made clear that the meeting can be convened by the Executive Officer which is to be presided by the Vice-Chairperson. Learned counsel appearing for the petitioner has raised 3 (three) issues :-

(3.) In view of the above, let notice be issued to the respondents returnable on 26/2/2020 (Wednesday).