N. HERACHANDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri N. Jotendro, learned Sr. Advocate appearing for the petitioners and Shri Th. Vashum, learned Government Advocate appearing for the respondents.

(2.) By the instant writ petition, the petitioners have prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to declare the result of the Screening Committee Meeting held on 28-03-2017 as per the direction of this Court passed in WP(C) No.372 of 2015.

(3.) ***