Y. DEVENDRO SINGH Vs. MANIPUR LEGISLATIVE ASSEMBLY

JUDGEMENT

(1.) Mr. S. Biswajit, learned counsel appearing for the petitioner submits that despite the order dated 21-02-2020 passed by this Court by which the respondents were directed to verify if subsistence allowed was paid to the petitioner or not and if not done, the same should be paid to him forthwith, the petitioner has not been paid the subsistence allowance and he is undergoing great hardship and therefore, appropriate orders should be passed.

(2.) Mr. Priyokumar, learned counsel appearing for the respondent/ Manipur Legislative submits that the Secretary, Manipur Legislative Assembly has already passed an order dated 16-12-2019 permitting the petitioner to draw the subsistence allowance as permitted under the rules.

(3.) As the Secretary, Manipur Legislative Assembly has already passed the order dated 16-12-2019, Mr. Priyokumar, learned counsel for the Manipur Legislative Assembly shall take instructions as to whether subsistence allowance has been already been paid to the petitioner or not . If the subsistence allowance has not been paid to the petitioner, the respondent shall ensure that the petitioner is paid his subsistence allowance w.e.f., 21-10-2019 up to date on or before the next returnable date. If the direction passed by this Court is not adhered to by the respondents, appropriate orders shall be passed by this Court on the next returnable date.