CHIRANJIV CHINGANGBAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Hemchandra, learned senior counsel appearing for the petitioners. Mr. Athouba Khaidem, learned G.A. appears for respondent No. 1.

(2.) There are 7(seven) writ petitioners in the present writ petition and each one is appointed in different faculty on different dates. However, in para 7 of the writ petition, there is a statement that all of them were shortlisted on 13.12.2017 and selected on 20.12.2017.

(3.) When a query was made to Mr. M. Hemchandra, learned senior counsel appearing for the petitioners, he fairly stated that each one of the 7 (seven) writ petitioners are appointed on different dates in different faculty and he seeks permission to file a proper writ petition along with proper relevant documents and tabulations in respect of each petitioners showing their respective date of selection/appointment.