MAISNAM TOMBA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) By this writ petition, the petitioner is aggrieved for nonissuance of admit card for the selection test to be held for the post of Driver, Nambol Municipal Council in terms of the Advertisement dated 28.01.2019.

(2.) When this case was moved on 06.02.2020, Mr. M. Rarry, learned Addl. A.G., sought one day's time to enable him to receive instructions. Today, when the matter is call out, learned Addl. A.G. submits that when the petitioner had submitted his form, the column for indicating the Municipal Council for which the petitioner was applying for, had been left blank and therefore, some persons by different ink had entered as Moirang Municipal Council. He also submits that in view of the Interim Order passed by this Court with regard to the Moirang Municipal Council, the petitioner's admit card was not issued. He, further submits that in the interest of justice, the name of the Municipal Council may be corrected, provided the petitioner approaches the authorities.

(3.) Recording the submissions made by the learned Addl. A.G., this writ petition is disposed of by directing the petitioner to approach the concerned authorities within 2 (two) days for correcting the name of the Municipal Council for which he has applied. Thereafter, the authorities shall correct the name of the Municipal Council provided the petitioner approaches them within the stipulated period. Thereafter, admit card be issued to the petitioner for permitting him to appear in the selection test.