TONGBRAM TIKENDRAJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The writ petition has been filed challenging the notification dated 14.5.2018, Annexure-A/1, which reads as follows:-

(2.) The specific grievance of the petitioners represented by Mr.M.Rakesh, learned counsel is that on 24.5.2017, the following notification at Annexure-A/2 was issued :-

(3.) According to the petitioners, the tenure of office of a member of the Board is three years. On this aspect, para No.5 of the writ petition stated as below: