KARONG KIPNU KOM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Ms. Th. Babita, learned Advocate appearing for the petitioner and Shri Niranjan Sanasam, learned Government Advocate appearing for the State respondents.

(2.) Since both the above writ petitions have arisen out of a similar set of facts, the same are being disposed of by this common judgment and order.

(3.) According to the petitioner, she is an Assistant Teacher, SHADC, Kangpokpi, Government of Manipur who was allotted a Government Quarter No. Type-II/23-CP at Lamphelpat vide order dated 24-10-2016 and was occupying the same after fulfilling all the formalities.