YAMBEM KESHO SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Today, when the matter is taken up, I heard Ms. Geetarani Waikhom, learned counsel for the petitioner and Mr. S. Nepolean, learned GA who takes on behalf of the Respondents 1 to 4. On consent of both the counsel, the writ petition is disposed off at the admission stage itself.

(2.) The writ petitioner has filed the present writ petition seeking the prayers as follows :-

(3.) The learned counsel for the petitioner represented before this Court that he is working as LDC in the Medical Directorate, Government of Manipur.